SHAIKH SHIMRAN RAJMOHMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave is granted to correct name of the petitioner. Amendment to be carried out forthwith.

(2.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel for the parties.

(3.) The petitioner is seeking directions to issue Statement of Marks by accepting Alternative Form in respect of examination held in February 2016 as she requires the same to be submitted before 10th July 2017, as she is otherwise eligible to apply for registration as required for selection process for Health Science Course (NIIT UG 2017).