S APARTHA Vs. STATE OF MYSORE

JUDGEMENT

(1.) These fifty Writ petitions have been heard together because they raise common questions in regard to the principles on which and the manner in which admissions were made into Professional and Technical Colleges in the State for the academic year 1980-61. The petitioners complain that both the principles and the Procedure followed infringed or abridge their fundamental rights guaranteed under Articles 14, 15 and 29 of the Constitution, and claim that they would otherwise have secured admission.

(2.) Twenty out of these petitions, viz., W. P. Nos 782, 788, 794, 805, 806, 844, 845, 867, 870, 880, 881, 886, 961, 964, 983, 1018, 1039, 1041, 1077 and 1149 of 1960, relate to Medical Colleges and the remaining thirty, viz., 818, 819, 820, 841, 883, 910, 951, 954, 955, 962, 965, 994, 995, 996, 997, 998, 999, 1000, 1009, 1010, 1011, 1040, 1042, 1058, 1069, 1101, 1105, 1113, 1173 and 1295 of 1960 relate to Engineering Colleges in the State.

(3.) The State Government maintains three Medical Colleges, one at Bangalore, the second at Mysore and the third at Hubli, the first two of which are affiliated to the University of Mysore and the third to the Karnatak University.