SHEELA ASHOK PATWARDHAN Vs. DEAN DR V M MEDICAL COLLEGE SOLAPUR
LAWS(SC)-1988-11-16
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on November 24,1988

SHEELA ASHOK PATWARDHAN Appellant
VERSUS
DEAN,DR.V.M.MEDICAL COLLEGE,SOLAPUR Respondents

JUDGEMENT

Dutt, J. - (1.) Special leave granted. Heard learned Counsel for both the parties.
(2.) The appeal is directed against the judgment of the Bombay High Court whereby the High Court dismissed the writ petition of the appellant challenging inter alia, the legality of the action of the respondents refusing to admit the appellant in the postgraduate M.D. Course in Obstetrics and Gynaecology for the 1987 session.
(3.) The appellant passed the MBBS examination from the Kakatiya Medical College under the University of Kakatiya, Warangal, in the State of Andhra Pradesh. She obtained 72%, 66.6% and 67.5% marks in the first, second and third MBBS examinations. She was awarded Governor's Gold Medal by the State of Andhra Pradesh for her consistent high merit at the MBBS examination. In August, 1985, she completed her one year internship.;


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