MEENAKSHI MALIK Vs. UNIVERSITY OF DELHI & OTHERS
LAWS(SC)-1987-7-60
SUPREME COURT OF INDIA
Decided on July 31,1987

MEENAKSHI MALIK Appellant
VERSUS
University of Delhi and Others Respondents

JUDGEMENT

- (1.) For reasons to be pronounced later, we allow the Writ Petition and direct the respondents to admit the petitioner, Meenakshi Malik, in one of the three Delhi Medical College in the first year course prescribed for the MBBS Degree. There is no order as to costs.;


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