BHARTI SAHU Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) They are heard. Petitioner wants a relief in this petition that directions be issued to the respondents to grant admission to the petitioner in MD course in the subject "Kriya Sharir".

(2.) Earlier the petitioner had filed a writ petition before the Principal Seat alongwith some other persons for a relief that she be granted admission in MD course for the academic session 2008-09. That petition was disposed of with the following direction:

(3.) Thereafter, a review petition was filed and the Court had further extended the period by another year in the review petition. The Court passed the following order dated 12/3/2010 in Review Petition No. 666/2009: