REGENT COMPUTRONICS PVT. LTD.

RAJAH MUTHIAH MEDICAL COLLEGE Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. OM PRAKASH GUPTA [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
U P JUNIOR DOCTORS ACTION COMMITTEE VS. DRB SHEETAL NANDWANI [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
AUTOMOTIVE TYRE MANUFACTURERS ASSOCIATION VS. DESIGNATED AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) By consent of all parties, the writ petition is taken up for final disposal.

(2.) The prayer in the writ petition is to quash theorder passed by the second Respondent dated 30.6.2011 declining the request of the Petitioner seeking permissionto increase the MBBS seats from 150 to 250 per annum fromthe academic year 2011-2012 and direct the Respondents toconsider the application dated 9.8.2010 for the grant ofLetter of Permission for the increase of seats.

(3.) The brief facts necessary for disposal of the writ petition are as follows:

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RAJAH MUTHIAH MEDICAL COLLEGE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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