LAWS(ALL)-1989-9-7

NEETA SHARMA Vs. STATE OF U P

Decided On September 08, 1989
NEETA SHARMA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) By means of these writ petitions, the petitioners have prayed for their selection in the diploma courses in various specialities in G.S.V.M. Medical College, Kanpur.

(2.) In Writ Petition No. 5502 of 1989, Dr. . Ajai Kumar has prayed for admission in the diploma course in paediatrics department. In Writ Petition No. 5864 of 1989, Dr. Naresh Chandra Agarwal has made similar prayer and he has questioned the admission of the private opposite parties, six in number, who, according to the petitioner, were not eligible for admission in diploma course in the subject. In Writ Petition No. 5503 of 1989, Dr. Davendra Kumar Yadav has also prayed for admission in diploma course in the same department.

(3.) Dr. Neeta Sharma and others in Writ Petition No. 5357 of 1989 have prayed admission in the diploma course in Obstetrics and Gynecology course and have questioned the selection of opposite parties Nos. 4 to 8 to the said writ petition.