MAHIDA HETAVI DHIREDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SPECIAL Civil Application No.5411 of 2009 was filed by the petitioners seeking a writ of mandamus directing the respondents nos. 1 & 2 to accord preferential treatment to the local students within the Surat Municipal Corporation in the matter of admission to First MBBS in respondent no.3 -College for all the available seats for academic year 2009 -10 in the same manner as provided for in the preceding academic year 2008 -09 and also for other consequential reliefs. When the matter came up for hearing Mr. D.C. Dave, learned counsel for the petitioners submitted that Medical Council of India had increased the intake of students in respondent no.3 -College from 100 to 150 and hence the State Government has to issue a corrigendum following the Notification dated 2nd July 2007 for filling up the additional 50 seats. Taking note of the same, Special Civil Application was disposed of by this Court on 03.07.2009 leaving it to the State Government to pass appropriate order.

(2.) PETITIONERS have come up with the present Miscellaneous Civil Application to recall our order dated 03.07.2009 and to hear the matter afresh, due to change of circumstances, we have allowed the request and heard the Special Civil Application.

(3.) HEARD Mr. D.C. Dave, learned counsel for the petitioners, Mr. Kamal B. Trivedi, learned Advocate General and Shri Mrugen K. Purohit for the Surat Municipal Corporation.