ALISHA MURTAZA KHOKHAWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard by consent of the parties.

(2.) The petitioner has completed her graduation in Physiotherapy i.e. "B.P. Th" from the M.G.M. College of Physiotherapy, Navi Mumbai in the year 2017. Being desirous of pursuing her post-graduate physiotherapy course referred to as "M.P.Th course, she participated in the Common Entrance Test conducted by the Government of Maharashtra on 22nd July 2017 for securing a seat in a Post-graduate course. The petitioner has impleaded the State of Maharashtra, Department of Medical Education and Drugs as respondent no.1, Director of Medical Education and Research, Mumbai is impleaded as respondent no.2 and the Commissioner, State Common Entrance Test Cell is impleaded as respondent no.3 to the petition.

(3.) It is the case of the petitioner that the respondent no.3 published an information brochure for the purpose of regulating the admission to the M.P.Th, M.O.Th, Audiology, Speech and Language Pathology [M.A.S.L.P.] & Prosthetics & Orthotics [M.Sc (P & O)] Courses for the year 2018-19. The admission process to the course which the petitioner was desirous of pursuing was governed by the said information brochure published by the respondent no. The petitioner participated in the said process and secured the State Merit list Rank No.205 under the Open General Category after appearing in the Common Entrance Test.