SUSHIL PANDEY Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Since the factual matrix of all the above noted writ petitions is the same, therefore, all the writ petitions are being decided by this common order for the sake of brevity and convenience. WPMS No. 954 of 2017 (Dr. Sushil Pandey vs. State of Uttarakhand and others) shall be the leading case.

(2.) By means of above noted writ petitions, the petitioners seek following relief(s), among others:-

(3.) The facts leading to the filing of the instant writ petition are that the Petitioners appeared for National Eligible-cum-Entrance Test Post Graduate 2017 (NEET) for admission in Post Graduate Course and qualified the same. The petitioners obtained N.O.C from respondent no. 2 (Director General of Medical, Health & Family Welfare, Gujrara Sahastradhara Road, New Rajiv Gandhi Playground, Dehradun, Uttarakhand).