(1.) Originally three petitioners, namely, Sanjiv Chandra, Arun Shashi Mago and Anil KumarAggarwal, filed the writ petition challenging the changes made in the admission rules, incorporated by the Maulana Azad Medical College, Delhi, in the prospectus for the admission .to the M.B.B.S. course in 1971-72, on the ground that the changes so incorporated are illegal, without authority and unconstitutional. Further relief claimed by the petitioners was that the classification done by the respondents for admitting 100 students on merit and 39 students through entrance examination be struck down and declared illegal, unconstitutional and in violation of Articles 14, 15, 19 and 29 of the Constitution. The petitioners also sought a direction by way of a writ of mandamus, or any other suitable writ or direction directing the respondents to consider the cases of the petitioners for the 100 seats reserved for admission on merit basis and that their cases be considered on the basis laid down in the earlier year's prospectus.
(2.) Mr. Iyengar the learned counsel appearing for the petitioners on the 15th July, 1971, sought permission of the Court to amend the writ petition and he was allowed to amend the same, the amended writ petition, however, was filed only on behalf of Sanjiv Chandra the present petition before us wherein he prayed' that the respondents be directed to admit him to the M.B.B.S. course on the basis of marks secured by him at the Intermediate examination held by the Board of Secondary Education, Madhya Pradesh, Bhopal, ignoring the altered conditions of admission introduced in the year 1971-72.
(3.) The case of the petitioner is that he is a permanent resident of Delhi. He has passed his Higher Secondary Examination of the Central Board of Education, New Delhi, in the year 1969 and obtained 58.75 percent marks. He also passed the Pre-Medical Examination of Delhi University in the year 1970 and obtained 53.5 per cent marks in it, and is entitled to be admitted in the Medical College as he has improved his marks in a subsequent attempt by securing 74 per cent marks.