ALOK TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Non-Consideration of the claim of the Petitioner's son for admission to the MBBS course in the 'freedom fighter' quota provided by the 1st Respondent by virtue of the restrictive barrier as contained in Rule 2 [1] of Annexure P/1 Rules i.e. Chhattisgarh Chikitsa, Dant Chikitsa Evam Bhautik Chikitsa (Physiotherapy) Snatak Pravesh Niyam, 2018, made the Petitioner to approach this Court raising a challenge against the said Rules; contending that it is arbitrary and discriminatory insofar as the benefit is confined only to the descendants of the freedom fighters whose names have been registered in the register maintained by the District Collector of any of the Districts in the State of Chhattisgarh. Grievance is that the father of the Petitioner (grandfather of the student) is a freedom fighter and is registered before the District Collector, Baitul, Madhya Pradesh as disclosed from Annexure P/2 certificate; who had participated in the freedom struggle as a person from the undivided State of Madhya Pradesh, which hence is to be reckoned both by the State of Madhya Pradesh and also by the State of Chhattisgarh.

(2.) The prayers raised in the writ petition are in the following terms:

(3.) Heard Shri Palash Tiwari, the learned counsel appearing for the Petitioner as well as Shri S.C.Verma, the learned Advocate General representing the State/Respondents.