SANDEEP KUMAR MEHLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The petitioner has preferred this writ petition claiming the following reliefs:

(3.) Learned counsel for the petitioner has shown the alarming statistics for the colleges in Rajasthan, where out of 135, 41 seats in DNB/DM/M.CH Super-specialty Courses are vacant.