SURMILA KHOIROM Vs. SUJATA DEVI GURUMAYUM

JUDGEMENT

(1.) These bunch of writ appeals have been assigned to this bench specifically by Hon'ble Chief Justice by its order dated 18.2.99 passed on the administrative side, and this is how the matter has been placed before us for disposal. In fact three appeals numbered as Writ appeal No. 41,42 and 43 have been filed before the Principal Seat, and by an order dated 18.2.99 passed by the Hon'ble Chief Justice, the record have been transmitted before this bench and re-numbered as Writ appeals No. 21,22 and 23 of Imphal Bench. All the aforesaid appeals arises out of common Judgment and order dated 9.2.99 passed by the learned Single Judge in Civil Rule No. 62/99 and Civil Rule No. 67/92. By its common judgment, the learned Single Judge had quashed the nomination issued in favour of the appellant/ Respondent on the ground that the nomination issued in respect of the appellant was done without following any procedure laid down in the rules, and action of the State Authority was by adopting pick and chose policy in exercise of arbitrary power. We propose to dispose of the appeals by common Judgment, as the facts of the case and the points of law involves in this appeals are all common.

(2.) We have heard Mr. A. Nilmani Singh learned Sr. Counsel in Writ appeal No. 211.99 and 22/99, Mr. H.S. Paonam in Writ appeal No. 23/99, Mr. N.P.C. Singh in Writ appeal No. 24/99, 25/99 and 26/99. Mr. L. Nandukumar in Writ Appeal No. 19, Mr. T. Nandakumar, learned Advocate General, on behalf of official respondent in all Writ appeals, and Mr. Ashok Potsangbam representing the respondents in all the appeals at length.

(3.) The perpetual litigation between the candidates for admission into MBBS/BDS course in various medical Colleges in the country has once more engaged the attention of this Court for some days.