LAWS(J&K)-1998-3-27

HEENA MASRAT Vs. STATE OF J&K

Decided On March 25, 1998
Heena Masrat Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) ADMITTED . Taken up for final disposal.

(2.) PETITIONER in person.

(3.) THE short question which is required to be gone into in this petition is, as to whether the petitioner whose date of birth is 12.03.1981 can seek admission to the MBBS course. The admission to this course was to remain open from 2nd of March to 20th of March, 1998.