NEERU PANGOTRA Vs. STATE OF J&K; AND ORS

JUDGEMENT

(1.) The appellant, a non-party in three clubbed matters: OWP no.449/2017, SWP no.458/2017 and SWP no.678/2017, decided by the learned Writ Court by a common judgment dated 22.05.2017, with lead case titled 'Dr. Mushtaq Ahmad Dar & ors. v State of J&K & ors.', has filed this intra-Court appeal challenging the observations made by the learned Writ Court in its aforesaid common judgment on the basis of which the J&K Board of Professional Entrance Examination (BOPEE) issued notification no.046-BOPEE of 2017 dated 26.05.2017 deciding not to fill the seat in the Post-graduate Course of MDS, reserved for rural service quota candidate and, instead, to fill the same by the candidate next in merit under OM category, thereby affecting the right of admission of the appellant in the said course against the said seat being a candidate under the rural service quota. It is further prayed that the aforesaid notification dated 26.05.2017 may be declared non-est.

(2.) Leave to appeal was granted to the appellant by order dated 08.06.2017.

(3.) We have heard the appearing learned counsel and considered the matter.