RAJATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE in Writ Petition No. 2779 of 1992 and Writ Petition No. 2780 of 1992, returnable forthwith. The learned Assistant Government Pleader waives service on behalf of the respondents in both these petitions. Rule taken up for hearing along with Writ Petition No. 1431 of 1992 and Writ Petition No. 1478 of 1992.

(2.) THESE four petitions raise common question of law based on the interpretation of Rules of Admission framed by the State Government for admission of students to the First Year M. B. B. S. Course for the year 1992-93. All the four petitioners in these petitions had applied for admission to the First Year M. B. B. S. Course broadly in the category of Wards of Serviceman and Ex-Servicemen, for whom reservation of seats in Government Medical Colleges in the State is provided for under the said Rules for Admission.

(3.) THE main part of the relevant Rule B (3) which is required to be considered is to the following effect :