VIKASH SHARMA Vs. DG HEALTH SERVICES

JUDGEMENT

(1.) In WP (C) No. 429 of 1999, there are 73 petitioners and in the second writ Petition (C) No. 559 of 1999, there is one petitioner.

(2.) Vacancies have arisen in the 15 per cent seats of the all-India quota for mbbs course, consequent to migration of those who were allotted seats under the 15 per cent all-India quota to the seats under the 85 per cent quota of the States.

(3.) Learned counsel appearing on behalf of the petitioners submits that these seats in the all-India quota should not be allowed to go waste and get surrendered to the State quota. He further submits that this anomaly has arisen only in the year 1999, inasmuch as this year filling up of the 85 per cent of the quota by the States took place subsequent to the filling up of the 15 per cent seats under the all-India quota, whereas in the previous years, the 85 per cent quota was filled up later and there was no migration of candidates from the all-India 15 per cent quota to the State quota.