JUDGEMENT
Sushil Harkauli, J. -
(1.) ALL these writ petitions involve common questions and were therefore, listed together and heard together.
(2.) W .P. (C) No. 5203 of 2009 is by a trust known as Shree Shree Lakhsmi Narain Trust. In this writ petition, the trust claims that it has the right to nominate candidates for admission to the M.B.B.S. course in the Patliputra Medical College, Dhanbad. The said right has been denied by the impugned order dated 30.9.2009 passed by the Government of Jharkhand, a copy of which has been enclosed as Annexure -15 to this writ petition. W.P. (C) No. 4753 of 2009 is by two nominees of the said trust who are seeking admission to the aforesaid course on the strength of their nomination for the course by the trust.
(3.) W .P. (C) No. 4694 of 2009 is by another candidate who has been nominated by the said trust and who is seeking admission on the strength of such nomination.;
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