PRATIBHA SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) In these batch of Writ Petitions, the common attack is directed against Rule 11 (1), (2), (3), (7) and (10) of the Chhattisgarh Medical, Dental, Physiotherapy Graduation Entrance Examination Rules, 2011 (in short "the Rules, 2011") as well as Chhattisgarh Medical, Dental, Physiotherapy Graduation Entrance Examination Rules, 2012 (for short "the Rules, 2012").

(3.) The petitioners want the Rule to be struck down as null and void being unconstitutional, if not arbitrary.