MOHD MUZAFFAR NAJAR Vs. STATE

JUDGEMENT

(1.) In appreciation of merit secured by the petitioner in Common Entrance Examination held in the year 2005, he was selected to undergo MBBS course in open merit category, and seat thereof was allotted to him in Government Medical College (GMC) Srinagar.

(2.) The petitioner was not allowed to take 2nd MBBS course examination for the above stated reasons.

(3.) Petitioner being aggrieved of the action of respondents, filed a Civil Original Suit in the Court of Sub Judge/Second Civil Subordinate Judge (PT & E) Srinagar. Along the suit, the petitioner also filed an application for grant of interim relief. The Id. trial Judge dismissed the interim injunction application vide its order dated 6th May 2008. The petitiner feeling aggrieved of the said order, challenged the same in Civil Misc. First Appeal, which appeal was heard and decided by Id. Principal District Judge, Srinagar, who vide order dated 29th May 2008 dismissed the same.