Dr. Sangeeta Durgadasrao Gavare vs State Of Maharashtra And Ors
2017 Latest Caselaw 412 Bom

                                        1

            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                          WRIT PETITION NO. 1737 OF 1998

      Dr. Miss Sangeeta D/o. Durgadasrao Gavare,
      Aged Major, Occ. Service,
      R/o. C/o. Shri Chhatrapati Shahu Maharaj
      Shikshan Sanstha's Ayurved Mahavidyalaya,
      Kanchanwadi, Aurangabad.                                    ...PETITIONER.
 
               VERSUS

1.    The State of Maharashtra.

2.    The Director of Ayurved,
      M.S. Mumbai.

3.    The Dean,
      Government College Ayurved, Nanded.

4.    Dr. Balaji S/o. Karba Lakde,
      Department of Shailya Tantra, 
      Government College of Ayurved,
      Nanded.                                                ...RESPONDENTS.

                                        ...
                   Advocate for Petitioner : Shri S.B. Talekar. 
                  AGP for Respondent No. 1 : Shri S.N. Kendre.
                                        ...

                                          CORAM : RAVINDRA V. GHUGE, J.

Dated : March 02, 2017

ORAL JUDGMENT :

1. Shri Talekar, learned advocate for petitioner submits that the issue

raised before the University Tribunal was with regard to admission to the

P.G. course in Ayurved conducted by the Government College. She was

denied admission to the P.G. post of "Ayurved Shailya Tantra". By the

impugned order dated 31/02/1998, the appeal was dismissed. While

admitting this petition, this Court did not grant any interim relief to the

petitioner. By passage of time, this matter is rendered infructuous.

2. It is apparent that the issue is with regard to the admission to the

P.G. course in 1998. After passage of nineteen years, this petition is

rendered infructuous and is, therefore, disposed of. Rule is discharged.

( RAVINDRA V. GHUGE, J. ) S.P.C.