MINOR, SHANDEEP S. Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions are filed under Article 226 of the Constitution seeking a writ of Certiorarified Mandamus to quash the MBBS Prospectus of the 3 rd respondent for the academic year 2023-2024 and for consequential directions to the 3rd respondent to fill up the Pondicherry Schedule Caste (P-SC) seats in the MBBS course on the basis of the Constitution Pondicherry Scheduled Castes Order, 1964, and allot one seat to the petitioners herein in the P-SC category in the MBBS course in place of the Schedule Caste candidates who have migrated from beyond the Union Territory of Puducherry.

(2.) The case of the petitioners, in a nutshell, is as follows:

(3.) The Union of India and JIPMER have resisted the aforesaid contentions pointing out that JIPMER is classified as an institution of national importance and it functions under the aegis of the JIPMER Act, 2008. The scheme of reservations contemplated for institutions run by the Central Government is completely different from the reservations contemplated under Article 341 which applies to institutions run by the State and the Union Territory. The alleged violation of the Constitution (Pondicherry) Reservation Order, 1964, is therefore both misplaced and misconceived.