SYED AQEEL HUSSAIN Vs. B S JASWAL

JUDGEMENT

(1.) BEFORE adverting to the merits of the case, the facts and circumstances giving rise to this contempt petition may be adumbrated as under: -

(2.) THE petitioner along with other ten others had filed a Writ Petition bearing No. 259 of 1991, challenging selection to M.B.B.S. Course in the Medical College of Jammu and Srinagar for the session 1990 -91. The said petition came to be decided by this Court on 29 -6 -1992 after a hot contest. The petition was allowed in favour of three petitioners only including the petitioner herein and the respondents were directed to grant the admission in the MBBS Course in the Medical College, Srinagar. For the rest of the petitioners the petition was dismissed.

(3.) THE State of Jammu and Kashmir and the respondent No; 2 herein filed a Letters Patent Appeal against the said judgment which is pending disposal. However the appellate court has not stayed the operation of the judgment.