R R SHAKILA Vs. S KRISHNARAJ

JUDGEMENT

(1.) These two Writ Appeal Nos. 1862 and 1924 of 2001 are preferred against the orders of the learned single Judge allowing the writ petition filed by the respondents 1 and 2 herein. The matter relates to the admission to M. D. S. course in Mahatma Gandhi Dental College and Hospital. Accepting the contention of the writ petitioners that they are entitled to admission to the said course from the waiting list, in which their names stood as Nos. 1 and 2, the learned single Judge allowed the writ petition.

(2.) In W. A. No. 1862 of 2001, the affected candidate is the appellant while in the other writ appeal, the Board of Governors of the College as also the College, are the appellants. the parties are referred to as arryed in W. A. No. 1862 of 2001.

(3.) For Academic Year 2001-2002, applications were called for, for admission to M. D. S. course by notification dated 11-4-2001. six seats were notified and out of the same, three were set apart for Pondicherry domiciles, two for All India quota and one for Non-Resident Indians (NRIs). In so far as the first category is concerned, i.e. candidates of Pondicherry domicile, enterance test was held and 64 candidates have appeared in the enterance examination conducted on 20-6-2001. There was no entrance test contemplated for categories 2 and 3. Results of the entrance examination were declared on the very same day and three candidates in accordance with the roster i.e. OC, BC/OBC and S.C. were admitted to M. D. S. course. There is no complaint with regard to their admission. The complaint is with regard to admission of appellant and fifth respondent. It is pertinent to mention that there is no candidate sponsored from N. R. I. quota, i.e. category - 3 and from All India quota, even though two persons have joined, one has opted out later and as such there was one vacancy available in category-2. The appellant and fifth respondent were admitted against the two vacant seats.