UDAY UMESH LALIT,J. - (1.) Leave granted.
(2.) This appeal by special leave seeks to challenge the Judgment and Order dated 22.02.2018 passed by the High Court of Judicature at Bombay in Writ Petition No. 1814 of 2018.
(3.) Respondent Nos. 1 to 9 herein had filed aforesaid writ petition challenging condition No.(ii) in the eligibility criteria prescribed in the Notification dated 10.01.2018 issued by State of Maharashtra for admission to Postgraduate Medical/Dental Courses in unaided Private Educational Institutions in State of Maharashtra. Said condition read as under:- "(ii) The candidate shall be a domicile of State of Maharashtra.";