MADAN MOHAN Vs. GURU GOVIND SINGH INDRAPRASHTHA

JUDGEMENT

(1.) Rule. With the consent of the parties the petition is taken for final disposal. The point for consideration in this writ petition is that if the reservation for Scheduled Tribes is 7.5% out of 100 seats whether the action of respondent No. 1 in allocating only seven seats is justifiable and in accordance with the policy for reservation.

(2.) The facts relevant for determination of controversies are that the petitioner belongs to Scheduled Tribe Community. He applied for appearing in Combined Entrance Test MBBS, 2006 conducted by respondent No. 1. As the petitioner fulfilled all the requirement of educational qualification he was issued an admit card for CET MBBS, 2006 and the result of the Combined Entrance Test was declared where the rank of the petitioner was 6250.

(3.) According to the selection procedure, the Scheduled Caste candidates having more than 40% marks were included in the merit list. The candidates higher in the merit list were to be adjusted against the subsidized seats and thereafter the candidates were to be adjusted against non-subsidized seats.