KRINA AJAY SHAH AND ORS. Vs. THE SECRETARY, ASSOCIATION OF MANAGEMENT OF UNAIDED PRIVATE MEDICAL & DENTAL COLLEGES AND ORS.
LAWS(SC)-2014-9-181
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
September 02,2014
Krina Ajay Shah And Ors.
Appellant
VERSUS
The Secretary, Association Of Management Of Unaided Private Medical And Dental Colleges And Ors.
Respondents
Referred Judgements :-
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
PRIYA GUPTA VS. STATE OF CHHATISHGARH [REFERRED TO]
Cited Judgements :-
NISHANK TIWARI AND ANR. VS. STATE OF M.P. AND ORS. [LAWS(MPH)-2016-11-99] [REFERRED TO]TEJASWINI VS. STATE OF MAHARASHTRA [LAWS(BOM)-2018-3-260] [REFERRED TO]
MUKTAKAR SINGH VS. STATE OF U P AND 2 OTHERS [LAWS(ALL)-2017-11-32] [REFERRED TO]
SAISHREE SOORI VS. STATE OF M P [LAWS(MPH)-2018-3-353] [REFERRED TO]
YUDHANSHU ANGURAL VS. BABA FARID UNIVERSITY OF HEALTH SCIENCES FARIDKOT [LAWS(P&H)-2017-10-117] [REFERRED TO]
GUJARAT UNIVERSITY VS. ADITYA RAMBHAI SHARMA [LAWS(GJH)-2018-7-406] [REFERRED TO]
SHILPA S. JAYADEV VS. STATE OF KERALA [LAWS(KER)-2021-11-240] [REFERRED TO]
JUDGEMENT
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(1.)These special leave petitions arise out of different judgments of the High Court of Bombay but the issue arising out of all the cases is common. All the writ petitions from out of which the instant special leave petitions arise were dismissed by the High Court.
(2.)The Petitioners before the High Court are the students who appeared for the entrance examination conducted by the Association of Management of Unaided Medical and Dental colleges, Maharashtra. The said entrance examination is conducted for the purpose of selecting the eligible candidates for admission into various courses such as MBBS, BDS, etc.
(3.)Common Entrance Examination was conducted in view of the obligation imposed under law which was spelt out by this Court in two judgments in T.M.A. Pai Foundation and Ors. v. State of Karnataka and Ors., 2002 8 SCC 481 and Priya Gupta v. State of Chhattisgarh and Ors., 2012 7 SCC 433.
(2.)The Petitioners before the High Court are the students who appeared for the entrance examination conducted by the Association of Management of Unaided Medical and Dental colleges, Maharashtra. The said entrance examination is conducted for the purpose of selecting the eligible candidates for admission into various courses such as MBBS, BDS, etc.
(3.)Common Entrance Examination was conducted in view of the obligation imposed under law which was spelt out by this Court in two judgments in T.M.A. Pai Foundation and Ors. v. State of Karnataka and Ors., 2002 8 SCC 481 and Priya Gupta v. State of Chhattisgarh and Ors., 2012 7 SCC 433.
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