Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decisions.
(2.) THE matter requires urgent attention of this Court, therefore, the matter was heard on merits and is being disposed of finally by this order. The petitioner has filed the present writ petition with the following prayers: "(i) The writ petition may be allowed and the petitioner may be allotted the Microbiology seat at Dr. S.N. Medical College, Jodhpur for the course of M.Sc. (Medicine) 2013 -14. (ii) That the respondents may be directed to cancel the seat allotted to the respondent no. 4 of Microbiology in Dr. S.N. Medical College, Jodhpur for the M.Sc. (Medicine) 2013 -14. (iii) Any other order or direction, which may be deemed just and proper in the facts and circumstances of the case, may kindly be passed in favour of the humble petitioner."
(3.) THE facts leading to filing of the present writ petition in brief as stated in the writ petition are as under;;