AMITABH BANDOPADHYAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Tripathi, A.G.P., waives service for the respondents. At the request of the learned Advocates for the parties and as the matters are urgent and require immediate disposal, they are heard today.

(2.) As the identical question of law is involved in both the matters, they are disposed of by a common judgment.

(3.) These two Special Civil Application are filed by the students who are admitted to post-graduate courses in Medical College in Gujarat on the basis of All India Entrance Test marks obtained by them in the examination held in 1989. It is the say of the petitioner Dr. Amitabh Bandhopadhyay in Special Civil Application No. 811 of 1990 that in the All India Entrance Test Examination he had secured the highest marks in the subject of Medicine and he was at Serial No. 1 in the said list. The petitioner of Special Civil Application No. 1293 of 1990 Dr. Ravi Arora was at Serial No. 2 in the subject of Surgery. It is their grievance that in spite of these facts even though the petitioners are admitted to post-graduate courses, yet they are not given residency in their respective subjects.