OGUL YAO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) None appears for the petitioner in writ petition No. WP(C) 468(AP)/2015.

(2.) Heard Ms. P. Pangu, learned Government Advocate for the State respondents and Mr. D. Pangging, learned counsel for the respondent No. 8 in WP(C) No. 468 (AP)/2015 and petitioner in WP(C) No. 415 (AP)/2015.

(3.) The petitioner in WP(C) No. 468 (AP)/2015, has challenged the minutes of the Nomination Board Meeting held on 17.9.2015 in the Office Chamber of the Directorate of Higher and Technical Education, Itanagar, whereby, the respondent No. 8 have been selected and allotted MBBS seat at St. John Medical College, Bangalore, Karnataka. The grievance of the writ petitioner is that the writ petitioner had qualified in the entrance test held for admission in MBBS course by the St. John Medical College Bangalore, Karnataka and on that basis, the Secretary, Health and Family Welfare, Government of Arunachal Pradesh had recommended her case for admission at St. John Medical College Bangalore, Karnataka by letter dated 21.07.2015 and accordingly the writ petitioner contends that the Respondent No. 8 could not have been selected by the Nomination Board Meeting held on 17.9.2015.