TABISH ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties 2. Since common questions of law and fact are involved in these writ petitions, therefore are being taken up together and are being decided by this common judgment. However, for the sake of brevity, facts of WPMS No. 2699 of 2021 are being considered.

(2.) ***

(3.) Petitioners were given admission in Motherhood Ayurvedic Medical College, Bhagwanpur, Roorkee, District Haridwar. Since they were not being permitted to fill examination forms by the concerned college, therefore, they filed this writ petition, seeking following relief: -