SHUBANA ASHRAF Vs. STATE OF J&K

JUDGEMENT

(1.) WE have heard M/s Z.A Shah, R.A. Jan, A. Haqani, A.H. Naik and G.A. Lone, counsel for appellants as well as Mr. J.A Kawoosa, AAG, for respondents.

(2.) THIS bunch of writ petitions raise common question of facts and law and as such they are being disposed of by this common order. In view of the order that we propose to pass in the facts and circumstances of this case, the material particulars leading to the filing of these writ petitions, are obviated.

(3.) ALL the writ petitioners appear before the Entrance Examination conducted for admission in MBBS Course for session 1998 -99. They were not selected, although it is stated by the petitioners that their case has been wrongly rejected. While admitting the petition, this Court granted an innocuous interim order, which we shall be dealing at appropriate time. In the interregnum, the Entrance Examination for admission in MBBS/BDS Course in Government as well as Private Medical Colleges in J&K State has been held for the Session 1999, 2000 and 2001 and selected candidates have been admitted into the colleges and they are continuing in their studies in respective disciplines.