BHAVI VIPULKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present petition, petitioner seeks admission to MBBS course for the academic year 2010-2011 in `Non-Resident Indian' quota seats. She has prayed for following substantive relief : 13(a) Your Lordships may be pleased to issue a writ of mandamus or any other appropriate writ, order or direction in the nature of mandamus for directing the respondent authorities to consider the case of the petitioner according to her merits and give her admission to the MBBS Course for academic year 2010-11 according to seriatim of her merits (i.e. about the candidate who was granted admission and who has secured lesser marks than to the petitioner) with all consequential effect.

(2.) Shortly stated the facts are as under :

(3.) On behalf of the respondent Nos.2 & 3, affidavit-in-reply dated 13.08.2010 has been filed, in which, it is stated inter alia that :