SHRADDHA ASHWINBHAI GOR DENTIST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition came up for admission on 26th June, 2006 before the learned Single Judge, who issued notice returnable on 28th June, 2006 to the respondents. While doing so, the learned Single Judge directed respondent No.4 not to grant admissions to the Post Graduate Course in Dental stream on the basis of Common Entrance Test held by respondent No.4 on 25th June, 2006. At the same time, the learned Single Judge permitted respondent No.4 to grant admissions on the basis of merit list prepared by Gujarat University i.e. respondent No.3.

(2.) When the matter came up for hearing on the returnable date i.e. 28th June, 2006, the petitioners were permitted to place subsequent developments on record and after hearing the parties, the Court, while continuing the earlier interim order made a further order staying the admissions granted to 23 students as per list Annexure 'G' accompanying the amendment.

(3.) This order was carried in appeal by respondent No.4-College being SLP (Civil) No.10469 of 2006 and some of the students, who had secured the admissions, being SLP (Civil) ....... CC No.4850 of 2006. The Supreme Court heard both the matters together and passed a common order on 30th June, 2006. Without expressing any opinion on merits of the matter it was stated that: