CHANDRA SEKHAR BHATTACHARJEE Vs. RUNUMI CHOWDHURY

JUDGEMENT

(1.) All the above noted three appeals arise out of the judgment and order dated 2.2.2000 passed by the learned Single Judge in W.P. (C) No. 3234 of 1999. These appeals, therefore, have been heard together and are being disposed of by one judgment.

(2.) The dispute relates to the admission to the Post Graduate Medical Courses in the Gauhati Medical College, Guwahati. Admission given to the three appellants of the above noted writ appeals were impugned by the respondents Dr Runumi Choudhury and Dr Putul Mahanta by filing W.P.(C) 3234/99. The writ petition was allowed by the learned Single Judge by order dated 2.2.2000 and the authorities were directed to re-allot the seats as per the Rules and the guidelines given in the case reported in 1998(1) GLT 480 (Binod Nath & Ors.-Vs-State of Assam & Ors.). The appellants in the above noted three appeals had been impleaded as respondents in the writ petition. They have, filed separate appeals, as indicated above.

(3.) We have heard Shri A.K. Bhattacharyya and Shri H.N. Sarma, counsel for the appellants, Sri I. Choudhury, counsel for respondents 1 and 2 and Shri B.C. Das, learned State Counsel for the other respondents.