DILIP KUMAR Vs. GOVT OF U P

JUDGEMENT

(1.) THIS is a spe cial appeal by Dilip Kumar against the order of the learned single Judge dis missing his writ petition challenging (Contd. on Col. 2) paragraph 10 of the Instructions issued by the Registrar. Combined Pre-Medical Test. Agra University, while holding the Pre-Medical Test in 1969. The request made in the writ petition was that the respondents, namely, the Govt. of Uttar Pradesh, the Vice- Chancellors of Agra, Lucknow. Allahabad. Kanpur and Meerut Universities and the Deans of the Facul ties of Medicine be directed to declare the petitioner selected at the Combined Pre-Medical Test held in June, 1969 and to admit him to the course of study prescribed for the degree of Bachelor of Medicine and Bachelor of Surgery.

(2.) A joint competitive test was held in the year 1969 for the admission to the 1st Year Class of six Medical Col leges at Agra. Allahabad. Kanpur. Luck-now, Meerut and Jhansi arid the peti tioner was one of the candidates who appeared in this test. The Medical Col lege. Jhansi is within the jurisdiction of Kanpur University and for this reason no one of this Medical College was im-pleaded in the writ petition. The peti tioner was not declared successful, be cause of the restrictions imposed by the aforementioned paragraph 10. His case is that had the selection been made on merits without the illegal reservations contained in paragraph 10 of the In structions he would have been selected and admitted in one of the Medical Colleges.

(3.) THE learned single Judge was of opinion that the reservations made were within the limits permitted by Article 15 (4) of the Constitution and were not hit by Article 14 of the Con stitution.