REGENT COMPUTRONICS PVT. LTD.

Saumil Hetalkumar Shah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DIPAK BABARIA AND ORS. VS. STATE OF GUJARAT [REFERRED TO]
JAN MOHAMMAD NOOR MOHAMAD BAGBAN VS. STATE OF GUJARAT [REFERRED TO]
QUARRY OWNERS ASSOCIATION VS. STATE OF BIHAR [REFERRED TO]
SONIA VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
MARRIPATI NAGARAJA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
VINEET KUMAR CHAUHAN VS. STATE OF U P [REFERRED TO]
TAMIL NADU ELECTRICITY BOARD VS. STATUS SPININIG MILLS [REFERRED TO]
NEIL AURELIO NUNES VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Both these petitions are filed under Article 226 of the Constitution of India challenging the validity of eligibility criteria prescribed for admission to MD/MS/ Diploma/CPS and MDS courses for the academic year 2022 - 2023 uploaded on the Website on 15/9/2022 at

(2.) 15 p.m. 2. Since the challenge laid in both these petitions are one and the same, by consent of learned advocates appearing for both, these petitions have been taken up together for hearing by treating Special Civil Application No.19057 of 2022 as lead matter.

(3.) The precise prayers made in the petition are reproduced hereunder from the lead matter:-

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SAUMIL HETALKUMAR SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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