SHRIRANG GANAPATI PANDIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN this petition under Art. 226 of the Constitution of India, the validity of Rr. 1 [n. B. 1 (C) 2] 2, 4 (c) and (d) of the Rules framed by the Government of Maharashtra for admission to Government Medical Colleges is challenged by the petitioner, who sought admission in B. J. Medical College in Poona and was refused admission following the said rules.

(2.) THE rules are framed by the Government for admission to all the Government Medical Colleges in the State for the academic year 1970 - 71. The rules are annexed to the petition as Exhibit A. Rule 1 in substance, lays down that a candidate for admission must submit an application in writing upon a prescribed form to the authorities mentioned therein. The students of the different Universities are directed to forward applications to the authority mentioned against the University concerned as follows : authority to whom application should be forwarded. The Dean, Grant Medical College, Byculla, Bombay 8. The Dean, B. J. Medical College, Poona. The Dean, Medical College, Nagpur. The Dean, Medical College, Aurangabad. The Principal, Miraj Medical College, Miraj.

(3.) DENOTIFIED tribes and Nomadic tribes 4 per cent.