ISHAN TALUKDAR Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) THOUGH these matters are posted in the orders' list, they are taken up for final disposal with the consent of learned counsel appearing for both the parties.

(2.) IN the instant petitions, the petitioners have questioned the correctness of the impugned communication -cum -order dated 10.06.2014 vide Annexure -J issued by the 1st respondent -University. Further, the petitioners have sought for a writ of mandamus directing the 1st respondent to permit the petitioners to pursue their studies in the course of BDS with the 2nd respondent -College and approve their admissions.

(3.) WE have heard the learned counsel appearing for all the parties.