MUSKAN SUNILKANT TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ-applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The four writ-applicants before this Court are students who secured admission in the First Year M.B.B.S. After two months of study their domicile certificate came to be cancelled on the ground that they had not studied within the State of Gujarat continuously for more than ten years. As the domicile certificate came to be cancelled, their admission in the respective medical college also came to be cancelled. In such circumstances, the four students are here before this Court with their respective writ-application.

(3.) For the sake of convenience, the Special Civil Application No.17426 of 2018 is treated as the lead matter. By this writ- application, the writ-applicant has prayed for the following reliefs: