SANTOSH KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the appellant and the third respondent who appeared in person.

(3.) The matter pertains to admission to M. S. (Gynaecology and Obstetrics) in the Medical College at Jaipur, in the all-India merit quota, for the academic year 1993-94.25 per cent of the available seats in the postgraduate medical courses were reserved for being filled from among the candidates allotted by Director General of Health Services on the basis of an all-India examination keeping in view the preferences indicated by each candidate. According to the orders of this court governing admissions for the said academic year, any seats remaining unfilled on the prescribed date should be surrendered to the State quota.