REGENT COMPUTRONICS PVT. LTD.

Shakti Nath Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

T.R. KAPUR V. STATE OF HARYANA [REFERRED TO]
NIRMAL KUMAR CHOUDHARY V. STATE OF BIHAR [REFERRED TO]
BISHAN SARUP GUPTA UNION OF INDIA M C JOSHI SHRI E D HELMS VS. UNION OF INDIA [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA JAGJIT LAMBA T MADIYAL UNION OF INDIA VS. S KRISHNA MURTHY:UNION OF INDIA:SUBIMAL ROY:G K SHENAVA [REFERRED TO]
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
DIRECTOR LIFT IRRIGATION CORPORATION LIMITED VS. PRAVATKIRAN MOHANTY [REFERRED TO]
UDAY PRATAP SINGH D N SINHA VS. STATE OF BIHAR [REFERRED TO]
GOPAL KRUSHNA RATH VS. M A A BAIG [REFERRED TO]
SEC A P PUBLIC SERVICE COMMISSION VS. B SWAPNA [REFERRED TO]
BEDANGA TALUKDAR VS. SAIFUDAULLAH KHAN [REFERRED TO]
KRISHNA RAI (DEAD) VS. BANARAS HINDU UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) This Writ petition has been filed by the petitioners for seeking following reliefs-

(3.) The brief facts of the case are that the Petitioner No. 1 had passed MBBS course from VIMS Pawapuri in the year 2020 and has also completed his one year internship from there in the year 2021, the Petitioner No. 2 has passed MBBS course from DMCH, Darbhanga in the year 2020 and had also completed his one year internship from there in the year 2021, and the Petitioner No. 3 has passed MBBS course from PMCH in the year 2020 and had also completed his one year internship from there in year 2021.

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SHAKTI NATH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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