JISHNU NATH Vs. STATE OF ASSAM & ORS.

JUDGEMENT

(1.) Both the writ petitions on the same cause of action and raising the same issue have been heard together and are being disposed of by this common judgment and order.

(2.) The matter pertains to admission to the MDS course (Assam quota) in the Regional Dental College, Guwahati for the session 2014. Annexure-A to the writ petition is the educational notice, by which, applications were invited from the Dental Graduates belonging to the State of Assam for admission to the said course. Referring to said educational notice, the petitioner involved in WP(C) No. 1627/2014 has asserted that the Information Bulletin (prospectus) for All India Post Graduate Dental Entrance Examination, 2014 (AIPGDEE) is applicable to the entrance test in question. According to the said educational notice -

(3.) The candidates involved in this proceeding responded to the said educational notice by offering their candidatures and eventually the entrance test was conducted. Thereafter, results were declared by the respondent University, in which, the petitioner involved in WP(C) No. 1627/2014 stood first by securing 336 marks as against 327 secured by the respondent No. 6, who secured second position. The petitioner involved in WP(C) No. 2613/2014 obtained third position securing 325 marks. The results were declared on 13.2.2014.