REGENT COMPUTRONICS PVT. LTD.

SAMPAT Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MINOR A PEERIAKARUPPAN SOBHA JOSEPH VS. STATE OF TAMIL NADU [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
ATLAS CYCLE INDUSTRIES LIMITED VS. STATE OF HARYANA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
NIDAMARTI MAHESHKUMAR VS. STATE OF MAHARASHTRA [REFERRED TO]
S PRAKASHA RAO VS. COMMISSIONER OF COMMERCIAL TAXES [REFERRED TO]
RAVINDRA KUMAR RAI VS. STATE OF MAHARASHTRA [REFERRED TO]
QUARRY OWNERS ASSOCIATION VS. STATE OF BIHAR [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
SHUHAM KABU VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of learned Counsel for respective parties petitions are taken up for final hearing.

(2.) The petitioners in all these writ petitions agitate against the policy decision of the State Government abolishing regional reservation for admission to the medical courses. The grounds of challenge in all these petitions are similar. To avoid rigmarole, all these petitions are decided by a common judgment.

(3.) The petitioners are aspirants for admission to medical courses.

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SAMPAT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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