VIKASH PATHANIA Vs. U S I

JUDGEMENT

(1.) There are certain rules for eligibility for entrance exams. for admission to MBBS/BDS course. The essential qualifications for general category are :

(2.) The grievance of the petitioner is that though he is a bonafide permanent resident of Delhi, the above qualifications completely debar him from sitting in the entrance examination in the General Category because he did not pass CBSE examination from any of the Recognised Schools conducting regular classes situated in Delhi. This, he feels is violative of Article 14 of Constitution of India. We tend to disagree.

(3.) It is not disputed that similar eligibility Rules arc in force in as many as eleven Indian States. It is also not disputed that the impugned eligibility conditions with regard to General Category were challenged on the same ground in C.W.P. No. 1247/94 titled as Pooja Malik vs. Univ. of Delhi and was dismissed in limine with the following observations :