REGENT COMPUTRONICS PVT. LTD.

G.Somnath Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

PRADEEP JAIN MISS REITA NIRANKARI MEENAKSHI ALKA AGGARWAL SHALINI VS. UNION OF INDIA [REFERRED TO]
SAURABH CHAUDRI VS. UNION OF INDIA [REFERRED TO]
MAGAN MEHROTRA VS. UNION OF INDIA [REFERRED TO]
NIKHIL HIMTHANI VS. STATE OF UTTARAKHAND [REFERRED TO]
VISHAL GOYAL VS. STATE OF KARNATAKA [REFERRED TO]
PRAMATI EDUCATIONAL & CULTURAL TRUST VS. UNION OF INDIA [REFERRED TO]
RAJDEEP GHOSH VS. STATE OF ASSAM & ORS [REFERRED TO]

JUDGEMENT

(1.) This common order will dispose of these four writ petitions.

(2.) Four writ petitioners who were unsuccessful in their endeavour to get admission in one of the Government or private medical colleges in Tamil Nadu in the academic year now underway, namely 2019-20 have filed the instant writ petitions.

(3.) Sheet-anchor of these four writ petitions is 'Nativity'. There is no disputation or disagreement before this court that all four writ petitions arise out of a common factual matrix and the complaint of four writ ptitioners is the same.

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G.SOMNATH Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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