RAJESHWAR BALAJIRAO PANCHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) :-

(2.) RULE returnable forthwith.

(3.) IN the present case, after the first list was finalised in the O.B.C. category, to which petitioner belong, 7 seats for B.A.M.S. Course had fallen vacant and they were to be filled in. These 7 seats which were vacant in O.B.C. Category, it is said, that the same were filled in by giving admission to the candidates from the waiting list. One of such candidate is respondent no.4. It is admitted position, that the respondent no.4 had secured 246 marks in the group of Physics, Chemistry and Biology. The other 6 candidates who were given admission to B.A.M.S. Course subsequently had also secured less marks than the petitioner in the relevant group.