B.K.MEHTA - (1.)Since the aforesaid two Special Civil Applications challenge the Rules for preparation of Merit List for admission to the Post-Graduate Medical Courses (hereinafter described as the Registration Rules) enacted by the Gujarat University in pursuance of the writ issued by this Court in Special Civil Application No. 3704 of 1982 (DR. VIKRAM K SHAH V. STATE OF GUJ. 24(1) G.L R. 55?) the judgment in which (Per N. H. Bhatt J.) has been also questioned in the aforesaid Letters Patent Appeal raising the common questions of law and fact we propose to dispose of all the three matters by this common judgment.
(2.)We will refer to the contesting parties in these matters by their respective position in reference to the Letters Patent Appeal.
(3.)It is necessary to set out the material facts so as to appreciate the three dimensional dispute in proper perspective.