RAMPRASADSAHU NARAINSAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, an aspirant for admission to the M.B.B.S. course in one or other of the medical colleges in Kerala, has failed to qualify for selection from the Kerala University pool, not having secured high enough marks, and has failed to fall within the Calicut University pool, not having been a student of that University.

(2.) What is urged, as a claim for inclusion, is that had she been treated as a Calicut University student her marks would have been sufficient to gain admission and since she belongs to the Malabar region, which is broadly served by the Calicut University, she should be given the benefit of Calicut University students and consequential admission - a mixture of district-wise backwardness and university-wise preference to reach the desired advantage.

(3.) We cannot agree. Under the existing scheme, the classification for purposes of quota is University-wise, not territory-wise. Belonging to backward Calicut District is not the same as being an alumnus of the Calicut University. May be, the State could have classified candidates university-wise, backward region-wise or otherwise, separately or in any constitutionally permissible combination. We are not here concerned with the prospects of the petitioner under any different admission scheme or reservation project. Mystic maybes are beyond judicial conjecture. Once we hold that the university-wise allocation of seats is valid the misfortune of the petitioner is damnum sine injuria, if we may use that expression in this context. Every adversity is not an injury. Judicial remedy cannot heal every wound or cure every sore since the discipline of the law keeps courts within its bounds.