P VIGNESH Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) Since the relief sought for in all these Writ Petitions is identical, they are being disposed of by the following common order.

(2.) Heard Mr.V.Vijayshankar, Mr.P.Raja, learned counsel for petitioners; Mr.T.Murugesan, Government Pleader (Pondicherry); and Mr.Sriram Panchu, Senior Counsel for R-4 and R-5/private colleges.

(3.) In these Writ Petitions, the petitioners pray for the issuance of a writ of mandamus or an appropriate direction, directing the respondents to admit the petitioners to the MBBS Course for the academic year 2005-2006 pursuant to the letter third respondent/Centralised Admission Committee (CENTAC), Education Department, Government of Pondicherry.