E. SANTHOSH TAMILARASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Introduction:

(2.) The JIPMER issued a prospectus indicating that out of the total number of 141 MBBS seats, 40 seats would be reserved for the residents of Pondicherry. The institution, out of 40 seats reserved for the local candidates, allotted six seats to the Schedule Caste Candidates of Pondicherry Origin.

(3.) Clause (vi) of the prospectus provides that "Pondicherry Scheduled Caste" means a candidate satisfying the definitions of categories (ii) as well as (iv-a)/(b). Category (iv) mandates that candidates making applications for Pondicherry reserved seats should produce a nativity certificate indicating that either the candidate or his parents have continuously resided in the Union Territory of Pondicherry for a period of five years immediately preceding the date of application.