CONVENOR MBBS BDS SELECTION BOARD Vs. CHANDAN MISHRAFOR IMPLEADMENT DIRECTIONS
LAWS(SC)-1994-4-87
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on April 22,1994

Convenor Mbbs Bds Selection Board Appellant
VERSUS
Chandan Mishrafor Impleadment Directions Respondents

JUDGEMENT

- (1.) These special leave petitions are by the Convener of the MBBS/bds Selection Board of the State of orissa and arise out of the common judgment and order dated 16/12/1993 of the High court of orissa in a batch of writ petitions.
(2.) The matter pertains to the conduct of examinations for the selection of candidates for admission to the MBBS/bds courses commencing from the academic year 1993-94. The entrance examinations were held on 22/8/1993.
(3.) The grievance of the writ petitioners before the High court was that some of the objective-type questions in the entrance examination contained patently incorrect propositions and the key-answers on which the valuation of those questions proceeded were manifestly, scientifically and verifiably fallacious.;


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