REGENT COMPUTRONICS PVT. LTD.

PRATHAMKUMAR Appellant

V/S

INDIAN INSTITUTE OF MANAGEMENT Respondents

Referred Judgements :-

PATHALJIBHAI NATHALBHAI CHAVDA V. SAURASHTRA UNIVERSITY AND ORS [REFERRED TO]
KRISHNA PRIYA GANGULY PRINCIPAL KING GEORGES MEDICAL COLLEGE LUCKNOW U P VS. UNIVERSITY OF LUCKNOW:DR VED PARKASH GUPTA [REFERRED TO]
RAJENDRA PRASAD MATHUR VS. KARNATAKA UNIVERSITY [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. SUSHIL V PATKAR [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. MANPREETSINGH [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
K SHEKAR VS. V INDIRAMMA [REFERRED TO]
STATE OF RAJASTHAN VS. LATA ARUN [REFERRED TO]
RAJENDRA R DAVE VS. GUJARAT SECONDARY EDUCATION BOARD [REFERRED TO]
DILIP K DOSHI VS. VICE CHANCELLOR [REFERRED TO]
PARITOSH MEGHRAJ CALLA VS. GUJARAT UNIVERSITY [REFERRED TO]
HEMANT L LEUVA VS. H S SHAH CHAIRMAN ADMISSION COMMITTEE AND DEAN [REFERRED TO]
PRADEEPKUMAR CHAUHAN VS. REGISTRAR [REFERRED TO]
STATE OF GUJARAT VS. BRIJKISHIORE GARG [REFERRED TO]
ASHISH G JOSHI VS. GUJARAT UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) Rule Shri Paresh Upadhyay, the learned Advocate waives service of Rule on behalf of the respondent No.1. Shri Savrin Mehta, the learned advocate for M/s Nanavati and Nanavati Associates waives service for rule. Shri Dhaval M. Barot, the learned advocate waives service of Rule for respondent No.3 - Institute.

(2.) With the consent of the learned advocates lor the parties, all three matters were heard together and as the common questions of law and facts arise in all three special civil applications, they are being disposed of by this common judgment.

(3.) The grievance voiced in the present Special Civil Applications is that though the petitioners have secured approximately 98.99 % of marks in the Common Entrance Test ( hereinafter referred to as the " CAT" lor short) conducted by the respondent No. 1 lor the purpose of admission to Post Graduate Diploma and Fellow Programmes in IIMs for the academic year 2005 they are not being considered eligible lor admission and at the very threshold. they are informed that they will not be permitted to participate in further admission process.

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PRATHAMKUMAR Vs. INDIAN INSTITUTE OF MANAGEMENT

Referred Judgements :-

JUDGEMENT

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