Bombay High Court
Association Of Management Of ... vs The Union Of India And Others on 5 November, 2019
Author: Avinash G. Gharote
Bench: S. V. Gangapurwala, Avinash G. Gharote
1 13370.2019WP.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
908 WRIT PETITION NO.13370 OF 2019
ASSOCIATION OF MANAGEMENT OF HOMOEOPATHIC MEDICAL
COLLEGE OF MAHARASHTRA THROUGH
VERSUS
THE UNION OF INDIA AND OTHERS
...
Advocate for Petitioner : Shri Ambar S. Barlota
ASGI for Respondent No.1 : Shri S.B. Deshpande
Advocate for Respondent No.2 : Shri. M.D. Narwadkar
Advocate for Respondent No.3 : Shri Santosh Bhosle h/f. Shri Sanjay
Bhosle
Advocate for Respondent No.4 : Shri K.C. Sant
AGP for Respondent No.5 - State : Shri S.B. Pulkundwar
...
CORAM: S. V. GANGAPURWALA
AND
AVINASH G. GHAROTE, JJ.
DATE : 05TH NOVEMBER, 2019
...
PER COURT :-
1. With the passage of time, the matter has been rendered academic. The last date for admission was 31.10.2019. The said date is not extended.
2. The petitioner is challenging the notification prescribing minimum marks for PG admission.
3. As the last date for admission is already over, no purpose would be served by considering the matter on merits.
4. Mr. Barlota, the learned counsel for the petitioner submits that, the petitioner has made representation to the Central Council- respondent no.3 with regard to the bench mark fixed. It is for the ::: Uploaded on - 07/11/2019 ::: Downloaded on - 07/11/2019 23:20:14 ::: 2 13370.2019WP.
respondent no.3 to consider the said representation.
5. The respondent no.3 shall consider the representation made by the petitioner on its own merits and shall take decision preferably within three months.
. Writ Petition accordingly disposed of. No costs.
[ AVINASH G. GHAROTE ] [ S. V. GANGAPURWALA ]
JUDGE JUDGE
Gajanan
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