REGENT COMPUTRONICS PVT. LTD.

JYOTI MARKAM Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

DR.ARVIND BHATIA V. STATE OF M. P. [REFERRED TO]
VENKATARAMANA DEVARU STATE OF MYSORE VS. STATE OF MYSORE:VENKATARAMANA DEVARU [REFERRED TO]
MADANLAL FAKIRCHAND DUDHEDIYA VS. CHANGDEO SUGAR MILLS LIMITED [REFERRED TO]
KRISHAN KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
SULTANA BEGUM VS. PREM CHAND JAIN [REFERRED TO]
JAGDISH SINGH VS. LT GOVERNOR DELHI [REFERRED TO]
BRITISH AIRWAYS PLC VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. GOPAL D TIRTHANI [REFERRED TO]

JUDGEMENT

(1.) BY this writ petition the petitioner has challenged the constitutional validity of the Rules 1. 8 and 1. 20 (9) of M. P. Medical and Dental Post graduate Course Entrance Examination rules, 2008 (in short 'the Rules' ).

(2.) AS far as the Rule 1. 8 is concerned this Court in Animesh Gupta v. State of M. P. and others (W. P. No. 3795/2008 and other connected matters) has held as under :

(3.) IN view of the aforesaid the said Rule is declared as ultra vires.

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JYOTI MARKAM Vs. STATE OFMP

Referred Judgements :-

JUDGEMENT

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