DHAVAL RAJDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to delete respondent No.2, Dean of B.J. Medical College as party respondent.

(2.) Rule. Mr.Shelat, learned Counsel waives service of notice of rule on behalf of respondent No.2, Gujarat University in SCA No.10026/2002 (now respondent No.3 in SCA No.10447/2002), Mr.Gori, learned AGP appearing on behalf of respondent No.1 in SCA No.10026/2002 waives service of notice of rule and Mr.Sompura, learned AGP appearing on behalf of respondent No.1 in SCA No.10447/2002 waives service of notice of rule.

(3.) The question involved in these petitions is whether the merit should be allowed to be sacrificed while giving admission to the Super Speciality course in medical branch? The another question incidentally arises in these petitions is regarding the true and correct interpretation and manner and method of implementing Rules for giving preference for admission framed by the Gujarat University.