Bombay High Court
Mayur Raghunath Abhale And Others vs Union Of India Through Secretary ... on 30 August, 2021
Bench: Ravindra V. Ghuge, S. G. Mehare
1 16-WP.7559-20+1.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
16 WRIT PETITION NO.7559 OF 2020
MAYUR RAGHUNATH ABHALE AND OTHERS
VERSUS
UNION OF INDIA THROUGH SECRETARY AND OTHERS
AND
18 WRIT PETITION NO.8128 OF 2020
ABHISHEK RAMSHREE CHAUHAN AND OTHERS
VERSUS
UNION OF INDIA AND OTHERS
...
Adv. for Petitioners : Mr. A. K. Gaikwad h/f Mr. R. V. Bansode.
ASGI for Respondent Nos.1 & 2 : Mr. A. G. Talhar.
AGP for Respondents-State : Mr. S. R. Yadav-Lonikar And
Mr. S. B. Yawalkar, respectively.
Advocate for Respondent No.4 : Mr. A. P. Bhandari h/f
Mr. M. D. Narwadkar.
Advocate for Respondent No.6 : Mr. K. C. Sant.
Advocate for Respondent Nos.11 & 12 : Mr. A. S. Barlota h/f
Mr. S. K. Barlota.
Advocate for Respondent Nos.7 to 10 : Mr. S. B. Solanke.
Advocate for Respondent No.4 in WP/8128/20 : Mr. S. G.
Karlekar.
...
CORAM : RAVINDRA V. GHUGE, AND
S. G. MEHARE, JJ.
DATE : 30.08.2021
PER COURT :-
1. On 04.11.2020, none appeared for the petitioners and
after the second call, it was stated that Mr. Bansode, the
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learned advocate for the petitioners is held up at Bombay. On
23.11.2020, again a pass over was sought and then an
adjournment motion was put forth at 4.50 p.m. On
21.12.2020, none appeared for the petitioner. On 22.02.2021,
Advocate Mr. Kiran Nikam, appeared for the petitioners in
place of Mr. Bansode. This Court has passed an order on
consent terms. On 28.06.2021, the learned advocate for the
petitioners was present. We were informed that a judgment has
been delivered by this Court at Nagpur Bench on 04.05.2021 in
Writ Petition No.410 of 2021 filed by Takhtmal Srivallabh
Homeopathy Medical College Vs. Union of India and others.
On 10.08.2021, none appeared for the petitioners. Today, the
learned advocate Mr. Gaikwad mentions on behalf of Mr.
Bansode that he is unwell. We are informed that Mr. Bansode
has his office at Mumbai and an advocate within the limits of
the Aurangabad city has not been engaged to represent the
petitioners along with him.
2. Be that as it may, AYUSH shall proceed to take a decision
in the light of the cut-off dates prescribed by the Hon'ble Apex
Court vide it's order dated 20.02.2020 in Civil Appeal No.603
of 2020 viz. the Under Graduates admitted prior to 15.10.2019
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and the Post Graduates admitted prior to 31.10.2019 and
subject to the prescribed minimum marks for admission, would
be eligible.
3. We are informed that AYUSH has already considered the
proposal and forwarded it's recommendations with reference to
M.H.F. Homeopathy College, Sangamner vide it's
communication dated 08.06.2021 addressed to the Secretary,
Admission Regulatory Authority, Mumbai.
4. We expect AYUSH to undertake the same activity as
regards the present petitioners. It is made clear that we have
not expressed any opinion as to whether any petitioner is
eligible or not and it would be AYUSH and the Admission
Regulatory Authority, who would take a decision in the light of
the directions of the Hon'ble Apex Court's order dated
20.02.2020.
5. We direct the learned advocate of the petitioners to have
the assistance of a local advocate at Aurangabad along with
him so as to represent the petitioners.
(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)
...
vmk/-
