PUNEET GULATI Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) This is a classic example where despite having succeeded in the proceedings before the High Court, the Appellants have not got the fruits of their victory. Although, initially there were five Petitioners in the two Special Leave Petitions (now appeals) which we are considering, during the pendency of the matters all the Petitioners, other than Dr. Amish Kiran Bhai Mehta, opted for separate disciplines and are No. longer interested in admission to the Super Speciality Courses concerned. The appeals are, therefore, confined only to Dr. Amish Kiran Bhai Mehta.

(3.) The constitutional validity of reservations for local students by the State for admission to Super Speciality Medical Courses in the State of Kerala, commencing from the academic year 2010-2011, was the subject matter of the writ petition before the learned Single Judge of the Kerala High Court. The prospectus for admissions provided that students who had completed MBBS or Post-graduate courses from Medical Colleges in Kerala and Doctors who had done Rural Service in Kerala, would be given preference for admission and students who were not from Kerala would get a chance for admission only if there were No. students from the State of Kerala available for admission in the aforesaid courses.