STATE OF KERALA Vs. R JACOB MATHEW

JUDGEMENT

(1.) THE first and second respondents in O. P. No. 12g6 of 1963 are the appellants before us. They are the State of Kerala Represented by the Chief Secretary to government, and the Principal of the Medical College, Trivandrum.

(2.) THE controversy relates to the validity of Ext. R-1, an order of the Government regarding the selection of candidates for admission to the Medical Colleges in the state. The order is dated the 7th June ,1963, and is the successor of earlier orders on the subject.

(3.) EXT. R-l reserves thirteen per cent, of the seats for the M. B. B. S. Course to ezh'avas, nine per cent, to Muslims and three per cent, to Latin Catholics inclusive of Anglo-Indians. The first question for consideration is whether these reservations can be sustained in the light of Articles 14, 15 and 29 of the Constitution.