HARSH PRATAP SISODIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner passed his Intermediate Examination conducted by the Board of High School and Intermediate Education, U.P. and subsequently appeared in the All India Pre-Medical/Pre-Dental Entrance Examination conducted by the Central Board of Secondary Education. The petitioner qualified in the entrance examination and was informed vide communication dated 10-7-1998 that allotments to medical colleges would be made by the Directorate General of Health Services. Lateron, the petitioner was informed by the Assistant Director General, Health Services on 14-9-1998 that he had been allotted a seat for admission to MBBS at Dr. V.M. Medical College, Solapur. On being approached, the College, however, on 28-9-1998, refused admission to the petitioner. The Assistant Director General, Health Services, on being so apprised by the petitioner, wrote to the Medical College at Solapur on 7-10-1998, advising them to admit the petitioner who had qualified in the entrance test against 15% All India Quota. The College, however, expressed its inability to do so on 13th October, 1998. The request of the petitioner to the Assistant Director General, Health Services to secure him admission in any other College also bore no fruit. The petitioner thereupon has filed this writ petition.

(2.) While counters have been filed by respondents Nos. 1 and 2, respondents Nos. 3, 4 and 5, namely, the State of Maharashtra, the Directorate of Medical Education and Research, Mumbai and Dr. V.M. Medical College, Solapur have not filed their counters or response till date in spite of opportunities granted to them for the purpose.

(3.) We have heard learned counsel for the parties.