Bombay High Court
Pravin Narayanrao Warkari vs The State Of Maharashtra And Others on 16 March, 2026
2026:BHC-AUG:11217-DB
(1) wp6325.16
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
38 WRIT PETITION NO. 6325 OF 2016
PRAVIN NARAYANRAO WARKARI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
None for the petitioner.
Mr. K.N. Lokhande, AGP for the respondent-State.
Mr. Y.K. Bobade, Advocate for respondent No.4.
CORAM : KISHORE C. SANT &
SUSHIL M. GHODESWAR, JJ.
DATE : 16.03.2026 PC :-
01. By looking at the prayers it is seen that the petitioner wanted to have additional incentive marks as he had discharged 16 months service at Primary Health Center, Sadoda, Tal. Majalgaon, Dist. Beed, which is considered to be difficult primary health center for giving benefit incentive marks at the time of second round of counseling process for DHS-CPS medical post graduate diploma course for the year 2016.
02. Considering the above prayer, it is clear that by now this petition has rendered infructuous and the same is disposed off as such.
[SUSHIL M. GHODESWAR, J.] [KISHORE C. SANT, J.] snk/2026/Mar26/wp6325.16