Bombay High Court
Anita Prakash Jamgade vs The State Of Maharashtra And Another on 22 April, 2026
2026:BHC-AUG:17795-DB
1 25-wp 2469-2016.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 2469 OF 2016
Dr. Anita Prakash Jamgade .. Petitioner
Versus
The State Of Maharashtra And Others .. Respondents
None for Petitioner.
Mr. S. J. Salgare, AGP for Respondent Nos. 1 to 3.
CORAM : KISHORE C. SANT AND
SUSHIL M. GHODESWAR, JJ.
DATE : 22nd APRIL, 2026.
PER COURT :-
1. Prayer clauses (C) and (D) in the petition reads as under :
"C) By issuing appropriate writ or direction it be declared that petitioner is entitled for 30% incentive marks on total nos. marks obtained by her in common Entrance Test as she had discharged more than three and half year service at Primary Health Centre Mulawa, Tq. Umerkhed, Dist. Yeotmal which is in the list of difficult Primary Health Centers for giving benefit incentive marks and accordingly modify the final select list dtd. 24.02.2016 for counseling process for DHS CPS Medical Post Graduate Diploma Courses for the February, 2016 (Session).
d) By issuing writ of Mandamus or any other writ or directions direct the respondents to give 30% incentive marks as per policy decision dtd. 03.05.11 and modify the final select list dtd. 24.02.16 by placing petitioner at Sr. no. 6 for giving admission to DHS CPS Medical Post Graduate Diploma Courses for the February, 2016 (Session) from open category as 2 25-wp 2469-2016.odt per her merit by quashing communication dtd. 24.02.16 to the extent of petitioner by which her request for giving bonus marks turned down."
2. From the prayers it is seen that the petitioner was interested in getting the admission to the DHS CPS Medical Graduate Diploma Course in February 2016. For that purpose it was prayed that the petitioner be given 30% administrative marks as she served for more than three and half years service in rural area as Medical Officer.
3. Though none appears for the petitioner today, this Court finds that, the prayers by now, have become infructuous.
Therefore, the petition stands dismissed as infructuous.
( SUSHIL M. GHODESWAR, J.) ( KISHORE C. SANT, J. ) P.S.B.