SANJEEV DIKSHIT Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) We propose to dispose of these three writ petitionsby a common order since the questions arising therein are almost same and similar.

(2.) Dr. Sanjay Dikshit preferred Civil Writ No. 2578/94 praying for appropriate directions that the option of the courses given by respondents 2 to 7 for variouspost-graduate degree/Diploma courses in various institutions be declared asillegal and to further declare that the courses which have fallen vacant thecandidates in the waiting list according to merit may be considered. RespondentNo. 1 is the Delhi University and respondents 2 to 7 are the candidates who hadtaken the screening test conducted by the Faculty of Medical Sciences, Universityof Delhi for admission to post-graduate degree/diploma courses 1994-95 for whichscreening test was held on 26/ 27/02/1994.

(3.) Dr. Rajesh Kumar Bawari mentioned as A. Bawari, shown as respondentNo. 3 and Dr. Anil Kr. Aggarwal shown as respondent No. 7 in CW 2578/94, havealso preferred two separate writ petitions, namely, CWs. 2707/94 and 2708/94.