STATE Vs. HIMALAYAN INSTITUTE OF MEDICAL SCIENCE

JUDGEMENT

(1.) Heard Learned Counsel for the parties.

(2.) This writ petition has been filed by the State of Uttarakhand against the respondent in the nature of certiorari quashing the impugned letter dated 02.02.2008, written by respondent No. 1 to the Chief Minister of Uttarakhand (Annexure no. 9 to the writ petition) and it has been further prayed for mandamus directing respondent No. 1 that the allotment of 50% seats as Uttarakhand Government Quota may not be filled on the basis of entrance examination held on 15.02.2008. Further writ in the nature of mandamus is sought commanding the respondent to recognize the reservation of the seats quota of 50% for Post Graduation Course and 40% for the MBBS Course as previously done since last six years.

(3.) It is pertinent to mention here that another writ petition No. 485 of 2008, Sarfaraj Ahmad Ansari and others Vs. Himalayan Institute of Medical Sciences, was dismissed for want of prosecution, vide order dated 12.05.2010. In said writ petition No. 485 of 2008, prayer was made for quashing entire selection process, initiated by Himalayan Institute of Medical Sciences (respondent No. 1). Pursuance to the advertisement, published in daily newspaper Hindustan Times dated 24.12.2007.