SECRETARY SELECTION COMMITTEE Vs. N ANIRUDHAN MINOR
LAWS(SC)-2003-3-4
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on March 12,2003

Secretary, Selection Committee MBBS Appellant
VERSUS
N.Anirudhan Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in these appeals is to the directions given by a learned single Judge undisturbed by the Division Bench of the Madras High Court in Writ Appeal Nos. 1736 and 1737 of 2002.
(3.) Factual scenario which is almost undisputed and leading to the appeals is as follows :;


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