MADHAVI SATISH JADHAV Vs. GOVERNMENT AYURVED COLLEGE

JUDGEMENT

(1.) HEARD Shri V. J. Dixit for the petitioner and Shri V. B. Ghatage for the respondents Nos. 1, 2 and 4.

(2.) PETITIONER seeks admission to the post graduate courses in Ayurvedic science conducted at Government Ayurved College, Nanded. Petitioner challenges the reservation roster prepared by authorities on the ground that the 200 point roster which is applicable for direct recruitment in the Government service in the State of Maharashtra should be made applicable to the admissions in Ayurved College also. Shri Dixit, appearing on behalf of the petitioner, contends that if the Government has decided to have the reservation for backward classes in admissions to the post graduate classes, only course available is to implement 200 points roster which is annexed at page 35 in the compilation of this petition and it cannot prepare a different roster.

(3.) POST graduate teachers who are qualified to take the students for post graduation in Ayurved are available at Nanded College in subjects Ayurved Samhita, Sharir Rachana, Sharir Kriya, Drvyaguna, Prasuti Tantra, Kaumarbhritya, Vikrati Vidnyan, Manovidnyan, Shalakya Tantra, Shalya Tantra, Kayachikitsa, Swasthawrita, Rasashastra. In a previous writ petition procedure adopted for allocation of reserved seats was challenged before us and this Court had given directions to the respondents in the following terms:-