THAKKAR DHARATIBEN HARIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In these two petitions under Article 226 of the Constitution, petitioners who have applied for admission to the First Year Homeopathy course under the Centralised Admission System in the Homeopathy Colleges all over the State, have challenged;

(2.) Before highlighting the nature of the controversy posed for determination in this Spl.C.As few but relevant facts / narrations as per the averments made in the Spl.C.A. No. 4734 of 1999 require consideration.

(3.) Being aggrieved by the aforesaid decision of the Government, petitioners have filed these petitions to issue appropriate writ, order or directors in the nature of mandamus directing the respondents to grant admission to the 12th standard Science Stream passed students having Physics, Chemistry, Biology and Maths as their subjects according to the merits of marks obtained by the concerned student applying for admission to the first year degree course in Centralised Admission System and set aside the decision of the Government of restricting the admission of the students in 1st year degree course who have obtained minimum 50 % marks by declaring the same as illegal, arbitrary and violative of Article 14 of the Constitution.