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Judgment
This matter is listed in the “Prioritized Cases” category.
A detailed speaking order was passed on 26th September 2014, by which the Petitioner was granted interim relief. She was already admitted to the Ayurved Graduation Course, which she completed along with her internship. In this Petition, since she was seeking admission to the postgraduate course in Ayurved, it was directed that her candidature be considered for admission. By the said order, this Petition was admitted.
The learned Advocate for the Petitioner submits that the Petitioner has already completed her postgraduate course in Ayurved and was awarded the postgraduate degree in the convocation held on 15th November, 2017 by the Maharashtra University of Health Sciences, Nashik. She is now settled in her profession. A copy of the degree certificate is placed on record by the Petitioner and is marked as ‘X’ for identification.
In view of the above, we do not find that this Petition needs to be considered any further. This Court had applied its mind while passing the interim order. The Petitioner has already acquired the postgraduate degree in Ayurved.
In view of the above, the interim order is confirmed. This Petition is partly allowed in terms thereof. Rule is made partly absolute.