MEDICAL COUNCIL OF INDIA Vs. P.DIVYA

JUDGEMENT

(1.) These writ Appeals have been filed against the orders dated 29.09.2011 and 29.06.2011 made in W.P.No.16144 of 2011 and W.P.No.8778 of 2011 respectively.

(2.) As the issues involved in both these appeals are interconnected and overlapping, they have been taken up together by way of a common judgment.

(3.) 1.The first respondent being the writ petitioner, filed the writ petition in W.P.No.16144 of 2011, seeking the relief of writ of mandamus to direct the third respondent to allot one M.B.B.S., seat to the first respondent herein under the special category (Orthopaedically physically disabled).