DEEPSHIKHA CHANDRABHANU TRIPATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this Public Interest Litigation, the petitioner, a Doctor by profession and working with the Government Medical College, Bhavnagar as Professor, initially prayed for issue of appropriate writ, order or direction directing the respondents to place the correct figures of the students who had passed the examination in the academic year of July 2012 and 2013 from the Gujarat Board, Central Board and ISCE Board, for the purpose of verifying whether the requisite reservation in medical course had been maintained for the said academic year, i.e. 2013, in the interest of the public at large.

(2.) THE grievance of the writ -petitioner was that for the year 2013, for admission in the professional medical course, the provisions of the Gujarat Professional Medical Educational Course (Regulation of Admission and Payment of Fees) Amendment Rules, 2013 [hereinafter referred to as the 'amended Medical Educational Course Rules, 2013'] had not been complied with.

(3.) WE further found that the time period for admission for the academic year 2013 -14 having already expired, the son of the petitioner was not going to derive any advantage out of this application, and this writ application should be decided on merits in public interest to lay down guidelines for the subsequent years as the stance taken by the Respondent was prima facie not tenable.