REGENT COMPUTRONICS PVT. LTD.

Boney Baiju Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

A.S. PARMAR V. STATE OF HARIANA [REFERRED TO]
GENERAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. A V R SIDDHANTTI [REFERRED TO]
KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
ABHIJIT SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. MADHU SINGH [REFERRED TO]
PRAMOD KUMAR SRIVASTAVA VS. CHIRMAN BIHAR SERVICE COMMISSION PATNA [REFERRED TO]
MRIDUL DHAR VS. UNION OF INDIA [REFERRED TO]
MANISH UJWAL VS. MAHARISHI DAYANAND SARASWATI UNIVERSITY [REFERRED TO]
K H SIRAJ VS. HIGH COURT OF KERALA [REFERRED TO]
ROMIL B SHAH VS. STATE OF GUJARAT [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. MANAS RANJAN BEHERA [REFERRED TO]
SANCHIT BANSAL VS. JOINT ADMISSION BOARD [REFERRED TO]
MAQBULUNISSA VS. UNION OF INDIA UOI [REFERRED TO]
ANURAG MISHRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAVANI AMMA VS. MADHAVAN [REFERRED TO]
VINOD K M VS. STATE OF KERALA [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. SAUMIL GARG [REFERRED TO]

JUDGEMENT

(1.) ALL these writ petitions are concerning a common issue and therefore they have been heard together.

(2.) THE whole issue that is raised in these writ petitions is, whether the petitioners are entitled to get a direction to the respondents to re-evaluate the answer sheets in the common Entrance Examination held on 19.2.2012 for admission to Post Graduate courses in Medicine and Dental Surgery. The State and the party respondents have raised objections to the maintainability of the writ petitions on various grounds.

(3.) HEARD learned counsel for the petitioners Shri N.J. Mathews, Shri Jacob P.Alex, Shri R.T. Pradeep, Shri P.R. Sreejith and Shri Anil S. Raj, learned Advocate General Shri K.P. Dandapani and learned Government Pleader Shri Roshan D. Alexander, appearing for the State, learned Senior Counsel Shri Kurian George Kannanthanam, learned counsel Shri Ahzar, Shri Kaleeswaran Raj, Shri M.P. Prakash, Shri M.P.M. Aslam, Shri P.K. Manoj Kumar and Shri T.B. Hood, for the party respondents who got themselves impleaded and Shri Alexander Thomas, learned Standing Counsel appearing for the Medical Council of India.

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BONEY BAIJU Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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