SHUJA YOUSUF Vs. STATE

JUDGEMENT

(1.) BY medium of this writ petition, the petitioner seeks admission in the M. B B. S. Course in the Medical College, Srinagar, inter alia, on the following grounds -

(2.) BEFORE admission of the petition, a notice was issued to respondents land 2 to show cause against the same. They appeared through their counsel; but did not file any objections to it despite sufficient time was given to them in this behalf. Consequently, the writ petition came to be admitted on 24 4.1989. A fresh notice was issued, at that time to all the respondents. Mr. Lone Government Advocate appeared for respondents 1 and 2 and he was directed to file the reply affidavit. He failed to file any counter Later on Mr. Qureshi Advocate appeared for respondents 1 and 2. He too was given sufficient time to file the counter. He also failed to file any -counter, with the result the writ petition was ordered to be listed for hearing in absence of the same. The respondent No:3 did not appear despite service and he set exparte on 17,10 1989

(3.) I have heard the learned counsel for the parties and have gone through the file.