MRIGA RAVI SWAMY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the ten petitioners have approached this Court by filing the present petition seeking a direction to command the respondents to set aside decision of cancelling petitioners' admission to the course of Bachelor of Dental Surgery. It is prayed to direct the respondents to permit the petitioners to prosecute their studies at respondent No.5-Goenka Dental College, Gandhinagar. It is the case of the petitioners that they were admitted on merits in the management quota but subsequently by means of oral communication, allegedly at the instance and instructions of the third and fourth respondents, admission given to them came to be cancelled.

(2.) The process of admission to the Professional Medical Educational Courses for the Academic Year 2016-17 was undertaken by the third respondent-the Admission Committee for Professional Medical Educational Course (hereinafter referred to as 'the Admission Committee'). At the end of the Counseling for the purpose of the vacant seats, reshuffling was undertaken. As authorised by the Admission Committee, respective colleges undertook the task of admission to the students.

(3.) The petitioners' case is that they applied for admission in the Bachelor of Dental Surgery Course to the respondentNo.5 College as they were possessing more than the minimum qualifying marks as envisaged under Rule 4(5) of the Gujarat Professional Medical Educational Courses (Regulation of Admission in Under Graduate Course) Rules, 2016. The details of each of the ten petitioners with their percentile and merit number are mentioned in the tabular form as under.