AKSHATHA DIVAKAR PRABHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We had in our order dated 3rd May, 2007 indicated that the arguments of both sides have concluded and the cases are closed for judgment. We issued certain directions by our said order. We also enquired from Counsel a sto whether with these directions the petitions can be disposed off. However, the counsel for petitioners submitted that the legal issues raised be decided as they may arise in future as well.

(2.) Accordingly, Rule in both petitions. Respondents waive service. By consent, Rule made returnable forthwith.

(3.) These petitions are instituted by students, who having passed their H.S.C. (12th standard examination) were admitted to M.B.B.S. Course in the respective medical colleges. They completed four and half years M.B.B.S. course and underwent one year compulsory internship. Thus, they are eligible to pursue their post graduate studies in medicine and other faculties. However, for that purpose, they have to appear at the "Common Entrance Test" conducted by the State of Maharashtra through the Department of Medical Education and Research. After the Common Entrance Test is concluded a Merit list is displayed showing their performance at the Common Entrance Test and based upon their marks in the merit list the post graduate seats are allocated and distributed.