GEORGE JOSEPH Vs. PRINCIPAL MEDICAL COLLEGE TRIVANDRUM

JUDGEMENT

(1.) The petitioner challenges certain conditions in Ext. P-1 Prospectus for admission to the Medical Colleges in the State and prays for a declaration that the insistence in Clause.1(b) that Science graduates should also satisfy the requirement of minimum qualifying marks of 50% in the Optional Subjects in the pre degree examination, provided for by Clause.1(a), is unreasonable, arbitrary and violative of Art.14 of the Constitution; and for a writ of mandamus to consider his application for admission, unhampered by the above said insistence in Clause.1(b). The petitioner had passed the pre degree examination in 1972 obtaining an aggregate of 47% in the optional subjects, viz., Physics, Chemistry and Biology. On the strength of the pre degree qualification, the minimum marks in these optional subjects required for admission to the Medical College is 50%. On the strength of his pre degree performance, the petitioner had no chance of being considered for admission. But the petitioner had passed the B. Sc. examination in 1976 obtaining a I Class and securing 69% of marks in the aggregate. His subjects were Botany (Main), and Chemistry and Zoology (Subsidiary). He further passed the M. Sc. degree examination in First Class in 1978. On this record he claims to be entitled to admission, and would contend that the same cannot be negatived by the record of his performance at the pre degree stage.

(2.) O. P. No. 3769 of 1978

(3.) O. P. No. 3754 of 1978