VRUSHALI HIREN SHAH Vs. NHL MUNICIPAL MEDICAL COLLEGE

JUDGEMENT

(1.) This writ petition has been preferred by a student being aggrieved by the action of the respondent in cancelling her admission for post -graduate course in the branch of General Medicine for the academic year 2011 -2012 in N.R.I. category of seats.

(2.) Brief facts giving rise to this petition can be summarised as under : -

(3.) We have heard learned Advocate Mr.D.C.Dave for the petitioner and learned Advocate Mr. Abhishek Mehta for the respondent -College. We have also perused the record of the case.