R NARAYANA SWAMY Vs. STATE OF MYSORE

JUDGEMENT

(1.) In these petitions under Article 226 of the Constitution, the validity of Rules made by the Government for admission of Licentiates to the condensed M.B.B.S. course has been challenged. The two petitioners in these petitions were applicants for admission to the condensed M.B.B.S. course and they were not selected.

(2.) In April 1966, the Government framed Rules for admission tot he Condensed M.B.B.S. course in the Government Medical Colleges in the State and these Rules are in supersession of the earlier rules framed by Government in this behalf Clause 2 of these Rules states that these Rules shall apply for selection of candidates for ninety seats (thirty in each of the three Medical Colleges in Bangalore, Hubli and Mysore)

(3.) Rule 4 of these Rules reads: