REGENT COMPUTRONICS PVT. LTD.

Somya Saxena Appellant

V/S

National Medical Commission Respondents

Referred Judgements :-

COOKE VS. GILL [REFERRED TO]
CHAND KOUR VS. PARTAB SINGH [REFERRED TO]
LT COL KHAJOOR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
UNION OF INDIA VS. ADANI EXPORT LIMITED [REFERRED TO]
NATIONAL TEXTILE CORPORATION LIMITED VS. HARIBOX SWALRAM [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
EASTERN COALFIELDS LTD VS. KALYAN BANERJEE [REFERRED TO]
NAWAL KISHORE SHARMA VS. UNION OF INDIA [REFERRED TO]
STATE OF GOA VS. SUMMIT ONLINE TRADE SOLUTIONS (P) LTD [REFERRED TO]

JUDGEMENT

(1.) Present intra-court appeal seeks to assail legality and validity of order dtd. 18/10/2022 passed by the learned Single Judge, whereby, appellant's prayer for issuance of direction to the respondents to allow the appellant to complete her compulsory rotating internship from any medical college in Jaipur, has been rejected and writ petition filed by the appellant has been dismissed.

(2.) Facts of the case:

(3.) Submissions on behalf of the appellant:

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SOMYA SAXENA Vs. NATIONAL MEDICAL COMMISSION

Referred Judgements :-

JUDGEMENT

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