COMPETENT AUTHORITY ENTRANCE EXAMINATIONS Vs. RIAZ JAN

JUDGEMENT

(1.) Can this court direct the authorities to grant admission for a course in the discipline of MBBS beginning in the year 1998 even if the writ petitioner was found to be wrongly deprived of the admission in the session which began in the year 1996. The above and some other questions have arisen in these appeals preferred against the view expressed by a learned Single Judge of this court who found merit in the submissions of the writ petitioner, who figures as one of the respondents in these appeals.

(2.) The circumstances under which these appeals have come to be filed, be noticed :

(3.) The respondent No. 6 Pankaj Soodan applied under this category. His candidature was accepted. In the merit list his name was at serial No. 3. He was given admission. The name of the writ petitioner was at serial No. 4. It is grant of admission to Pankaj Soodan, which led the writ petitioner to file a writ petition in this court. The basic submissions made by him were: