VAGEESH AYYAR Vs. POST GRADUATE SELECTION COMMITTEE

JUDGEMENT

(1.) since common questions of law and facts are involved in all these appeals they are taken up together for disposal.

(2.) w.a. No. 2302 of 1995 is preferred against the interim order dated 23rd june, 1995 passed in W.P. No. 13699 of 1995 vacating the interim order dated 18-4-1995. W.a. nos. 2397 and 2398 of 1995 are directed against the judgment and order dated 6th june, 1955 passed in w.p, nos. 22175 and 22176 of 1995 dismissing the same following the judgment dated June 14,1995 passed in W.P. No. 13893 of 1995. W.a. (f.r.) No. 1979 of 1995 is the appeal filed by eighteen members of the Karnataka state junior doctors' association against the judgment dated June 14, 1995 passed by the leared single judge in W.P. No. 13893 of 1995 with an application for leave to prosecute the appeal. They have also filed two more applications to dispense with the production of the certified copy of the order and to condone the delay in filing the appeal. In view of the same order being the subject-matter of the appeal in w.a. No. 2385 of 1995, all these applications are allowed. Production of the certified copy is dispensed with, delay condoned and leave granted to file appeals. Office is directed to register the appeals.

(3.) that, as all these appeals involve the question of validity ofthe notification dated April 7, 1995, it is sufficient to narrate the facts as stated in w:p. No. 13893 of 1993 for the purpose of disposal of these appeals.