Bombay High Court
Ms. Sheetal Marotrao Bansode vs State Of Maharashtra And 2 Ors. on 1 December, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAND
2025:BHC-OS:23199-DB
BAMNE
Digitally signed by
TRUPTI SADANAND 7-wp-2454-2014.odt
BAMNE
Date: 2025.12.03
11:04:44 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2454 OF 2014
Ms.Sheetal Marotrao Bansode,
Age: 30 years, presently residing at Khoja
Colony, Jintur Road, Near Water Tank,
Parbhani - 431 401. ... Petitioner
Versus
1. State of Maharashtra,
Through its Director,
Directorate of AYUSH,
Maharashtra State, Mumbai,
3rd Floor, Saint Gorge's Hospital
Compound, Mumbai 400 001
2. The Central Council of Indian Medicine,
New Delhi, 61- 65, Institutional Area,
Janakpuri, New Delhi 110 058
3. Union of India,
Ministry of Health and Family Welfare
Department of AYUSH IRCS Building 1,
Red Cross Road, New Delhi
4. Medical Council of India,
Pocket 14, Sector -81
Dwarka, New Delhi 110 077 ... Respondents
...
Mr.Amar Bodke with Mr.Devesh Suralkar for the Petitioner.
Ms.Nazia Sheikh, AGP for the Respondent -State.
...
CORAM : RAVINDRA V. GHUGE &
ASHWIN D. BHOBE, JJ.
DATE : DECEMBER 01, 2025
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ORAL JUDGMENT (Per: Ravindra V. Ghuge, J.)
1. This matter is listed in the "Prioritized Cases" category.
2. A detailed speaking order was passed on 26th September 2014, by which the Petitioner was granted interim relief. She was already admitted to the Ayurved Graduation Course, which she completed along with her internship. In this Petition, since she was seeking admission to the postgraduate course in Ayurved, it was directed that her candidature be considered for admission. By the said order, this Petition was admitted.
3. The learned Advocate for the Petitioner submits that the Petitioner has already completed her postgraduate course in Ayurved and was awarded the postgraduate degree in the convocation held on 15 th November, 2017 by the Maharashtra University of Health Sciences, Nashik. She is now settled in her profession. A copy of the degree certificate is placed on record by the Petitioner and is marked as 'X' for identification.
4. In view of the above, we do not find that this Petition needs to be considered any further. This Court had applied its mind while passing the interim order. The Petitioner has already acquired the postgraduate degree in Ayurved.
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5. In view of the above, the interim order is confirmed. This Petition is partly allowed in terms thereof. Rule is made partly absolute.
(ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.)
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