REGENT COMPUTRONICS PVT. LTD.

THOKCHOM BISWAJIT SINGH Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

VETERINARY COUNCIL OF INDIA VS. INDIAN COUNCIL OF AGRICULTURAL RESEARCH [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
SHIV SHANKAR DAL MILLS INDER SAIN VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. DISTRICT JUDGE UNNAO [REFERRED TO]
R VENUGOPALA NAIDU VS. VENKATARAYULU NAIDU CHARITIES [REFERRED TO]
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
SADHNA DEVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
MEDICAL COUNCEL OF INDIA VS. DIPARANI P DESHMUKH [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
SURMILA KHOIROM VS. SUJATA DEVI GURUMAYUM [REFERRED TO]
CALCUTTA NATIONAL BANK LTD VS. RANGAROON TEA CO LTD [REFERRED TO]

JUDGEMENT

(1.) By this common judgment W.P.(C) No. 1007/2003 and W.P.(C) No. 1091/2003 are being disposed of.

(2.) In these two writ petitions, the petitioners have prayed for quashing the Manipur M.B.B.S/B.D.S. Entrance Examination (Selection of Candidates) Amendment Rules, 2003 issued on 5.7.2003 and the subsidiary select list and the waiting list published thereafter for admission into the first year M.B.B.S./B.D.S. Course for the session 2003-2004.

(3.) The amendment under challenge is quoted below :-

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THOKCHOM BISWAJIT SINGH Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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