HITESH JIRAVALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The short facts of the case are that the petitioners are claiming to have admission in All India quota for the study course of Postgraduate in medical faculty. It is the case of the petitioners that they have passed the MBBS examination and in All India quota for the year 2003 there were 30 seats out of which 16 seats were filled up and 17 seats remain vacant. Therefore, the petitioners' case is that these 17 seats could be made available to the students of general category. It is the further case of the petitioner that out of 17 seats 5 admissions were given to the students of Saurashtra University but the admissions are not given for 12 seats and therefore the petitioners are claiming that they should be granted admission or they should be considered for the said vacant 12 seats of All India quota.

(2.) Pending admission the petitioners have placed on record the draft amendment challenging the admission granted to Dr.Harsha Machhi and Dr.Kamini Modi on 23.4.03 and have prayed for directing the respondents to start admission process afresh for these two seats.

(3.) The case of the University and the college authorities is that the academic year would be 2003 and therefore initially for five seats the eligible students are considered for admission for All India quota and 12 seats will be considered in the year but for the batch of July, 2003.