LAWS(BOM)-2009-4-73

PRATIK BHUPENDRA VORA Vs. STATE OF MAHARASHTRA

Decided On April 02, 2009
PRATIK BHUPENDRA VORA Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Returnable forthwith with consent of parties.

(3.) The petitioner has approached to this Court under Article 226 of the Constitution of India challenging the reservation of a subject of Oral Pathology and Microbiology for physically handicapped candidates.