AALIA KAUSAR MOHAMMED SHAFEE Vs. STATE OF MAHARASHTRA THROUGH ITS SECTRETARY,HEALTH EDUCATION DEPARTMENT,MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties. In view of urgency so expressed, as the issues in all the petitions are common and so also respondents and rule in question, therefore this common judgment.

(2.) All petitioners who are students have filed the writ petitions and raised challenge revolving around Clause 4.5 of NEET UG2017 information broacher of health science courses (the "courses") as though they are in possession of domicile certificate of State of Maharashtra ( the "State") issued by the competent authority and have passed (11th and 12th standard) H.S.C. examination from the institutions within the State and as they are eligible to apply for admission to the health science courses for this academic year 201718, yet in view of the clause so introduced for the first time in this academic year/session, the State website is not accepting their admission forms, for the courses.

(3.) Petitioners are deprived of their education and/or admission in the concerned courses for this year because of following Clause Nos. 4.2 and 4.5: