YELLAMALLI VENKATAPRIYANKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These petitions, under Article 226 of the Constitution of India, raise common questions of fact and law. They were heard together and are being disposed of by this common judgment.

(2.) In such of the Writ Petitions which have been filed and not formally admitted, we grant Rule. The respondents waive service. We have been informed that the State Government has filed a comprehensive affidavit in a Writ Petition on the Original Side being Writ Petition (Lodg.) No. 1947 of 2018. That sets out the stand common to all the matters and, therefore, that is adopted in the other petitions by the contesting respondents.

(3.) As is usual in this Court and in the academic sessions, despite warning signals, reminders as also admonishment from the Hon'ble Supreme Court, the state of affairs with regard to admissions to undergraduate courses in medicines have not improved in the State of Maharashtra. In this regard, we can usefully refer to the anguish expressed by the Hon'ble Supreme Court while delivering its judgment in the case of Saurabh Choudri & Ors. vs. Union of India & Ors, 2003 11 SCC 146. That decision is reported in . The lead judgment is delivered by the then Hon'ble Chief Justice of India V.N. Khare, J. and there are concurring opinions rendered by Hon'ble Mr. Justice S.B. Sinha and Hon'ble Mr. Justice Dr. A.R. Laxmanan. In the concurring judgments it has been pointed out as to how the issues crop up year after year and there is confusion and chaos all over. In paragraph 94 of this judgment, the Court observed as under :