AMIN PRAKASH DR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Seventyfour post-graduate students of B. J. Medical College Ahmedabad have filed this petition in which they challenge the reservation made by the State Government for Scheduled castes and Scheduled tribes and for socially and educationally backward classes for the posts of Registrar and Houseman at Post-Graduate Medical Centers in the State. On behalf of the petitioners several contentions have been raised. They are as follows:

(2.) In order to appreciate the contentions which have been raised on behalf of the petitioners it is necessary to refer to the Resolutions passed by the State Government in that behalf. On 29/10/1976 Government of Gujarat passed Resolution (Annexure B) under which it amplified the orders issued under earlier government Resolutions and specified that:

(3.) So far as socially and educationally backward classes are concerned the State Government passed on 2/04/1979 a Resolution in which it is stated that 5% of the sanctioned posts should be reserved at the post-graduate level for Housemen for the candidates belonging to the 82 castes classes and groups identified as socially and educationally backward classes by the Baxi Commission appointed by the State Government.