REGENT COMPUTRONICS PVT. LTD.

Mandava Krishna Kautilya Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

STATE OF HARYANA VS. KARNAL DISTILLERY COMPANY LIMITED [REFERRED TO]
VUAY KUMAR KATHUMA KRISHAN GOPAL KALRA VUAY KUMAR KATHURIA VS. STATE OF HARYANA:DR G C MEHROTRA [REFERRED TO]
WELCOM HOTEL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
AGRICULTURAL AND PROCESSED FOOD PRODUCTS AGRICULTURAL AND PROCESSED FOOD PRODUCTS UNION OF INDIA OSWAL AGRO FURANE LIMITED VS. OSWAL AGRO FURANE:OSWAL AGRO FURANE:OSWAL AGRO FURANE LTD:UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MUNEESH SUNEJA [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
SUNIL PODDAR VS. UNION BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, claiming the following relief:

(2.) The case of the petitioner is as follows:

(3.) The petitioner herein was admitted into Respondent No.2 College for MBBS UG course under 'B' category in the year 2015. At the time of admission, he submitted his certificates of previous qualifications, including the SSC Mark List, 12thGrade Mark List and Transfer Certificate, along with the verification form and application. He completed his four-year MBBS course and House Surgeon / Internship on 23/3/2021.

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MANDAVA KRISHNA KAUTILYA Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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