Pranjal Madan Alias Madanlal Lad vs The State Of Maharashtra And ...
2022 Latest Caselaw 297 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   WRIT PETITION NO.335 OF 2022
   (Pranjal Madan alias Madanlal Lad Vs. The State of Maharashtra and
                                others)
                                  AND
                   WRIT PETITION NO.349 OF 2022
(Ismat Baig Mubeen Baig Mirza under guardianship of her mother Farhana
                        Mirza Mubeen Baig Mirza)

                                     .....
Mr. J.M. Murkute, Advocate for the petitioners
Mr. A.R. Kale, A.G.P. for the respondent/State
Mr. M.D. Narwadkar, Advocate for respondent No.3
                                     .....

                                    CORAM :    S.V. GANGAPURWALA AND
                                               S.G. DIGE, JJ.

DATE : 07.01.2022

PER COURT :

The petitioners are assailing Rule 4.5 of the Maharashtra

Unaided Private Professional Educational Institutions (Regulation of

Admission to the Full Time Professional Undergraduate Medical and

Dental Courses) Rules, 2016.

2. We have heard learned Advocate for the petitioners, learned

A.G.P. and learned Advocate Mr. M.D. Narwadkar for respondent No.3.

3. The issue is no longer res integra. The Division Bench of this

court, to which one of us (S.V. Gangapurwala, J.) was party, has, under

judgment and order dated 23rd December, 2021 passed in Writ Petition

2 WP335-349-2022.odt No.12210/2021, dealt with the same issue and held that the said Rule does

not appear to be arbitrary or unreasonable. The challenge to the said Rule

is negatived.

4. For the reasons recorded in the judgment and order dated 23 rd

December, 2021 passed in Writ Petition No.12210/2021, the present writ

petitions also stand disposed of. No costs.

     [S.G. DIGE]                                    [S.V. GANGAPURWALA]
       JUDGE                                                JUDGE


npj/WP335-349-2022.odt