(1.) Heard Shri PS. Baghel, Advocate, Shri Sandeep Dixit, Advocate, Shri R.R.Awasthi, Advocate and Shri Manish Kumar, learned Counsel for the petitioners and Shri I.B.Singh, learned Counsel for the respondents No. 4 and 5 of the Standing Counsel.
(2.) These bunch of writ petitions involved common question of fact and law, hence, heard and decided by common judgment with the consent of parties.
(3.) The controversy relates to admission in the Post Graduate Medical Courses of the State of U. P though U.P. Post Graduate Medical Entrance Examination, 2004 (in short, herein after referred as UPPGMEE), which provided that only those candidates shall be eligible to appear in the examination and will be entitled for admission in pursuance to UPPGMEE, who have passed their MBBS or BDS courses from the recognized Medical Colleges situated in the State of U.P. Accordingly there is 100 per cent institutional reservation for admission to Post Graduate Medical Courses held through UPPGMEE. All the petitioners belong to State of UP. and they have completed their academic career from the school or colleges situated in the State of U.P. They are permanent residence or domicile of the State of U.P. They have passed High School, Intermediate from the colleges situated in the State of U.P. Some of the petitioners were appeared in the UPPGMEE, 2004 in pursuance to interim order passed by this Court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN