ANAND KUMAR Vs. STATE

JUDGEMENT

(1.) Since both the writ petitions raise common question of fact and law, they are being disposed of by this common order.

(2.) In both the writ petitions, petitioners seek directions to give admission in IInd Year Professional Course of M.B.B.S. at J.L.N. Medical College, Ajmer and S.P. Medical College, Bikaner respectively, and no N.O.C is required from M.C.I. for such transfer.

(3.) On the statement of counsel for the petitioner that petitioner passed lst Year M.D. 'Physician' from Kalinin Medical Institute, U.S.S.R. whose changed name is Tver State Medical Institute, is a recognised institute by Medical Council of India, Delhi and in identical matter S.B. Civil Writ Petition No. 5099 / 93 notice has been issued and stay has been granted, this court in the writ petition No. 772 / 94 also issued show cause notice on 17-2-1994.