LATA PRABHUAPPA WARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE petitions are filed by the students who have applied for admission to First year M. B. B. S. Course for the year 1992-1993 in Government Medical Colleges. As the point involved in all these petitions relates to the eligibility prescribed under the rules framed by the Government for admission for the year 1992-1993, they are heard together and are disposed of by this judgment.

(2.) THOUGH there is a slight difference between the facts in all the petitions, it will suffice to mention the facts in detail in Writ Petition No. 1847/1992 for considering the claims of the petitioners for admission to First Year M. B. B. S. Course.

(3.) THE petitioner in this writ petition appeared for the first time for 12th Standard examination held in the month of March 1991. She was declared failed. She has further appeared for the said examination in Oct. , 1991, but she was absent in Hindi subject because of her illness; again she was declared as failed. Thereafter, in the month of March, 1992, the petitioner appeared only in Hindi subject and, as she has cleared off that subject, she was declared to have passed the 12th Standard examination. The claim of the petitioner is that as she had passed the qualifying examination as prescribed by the rules, by taking together the subjects of Physics, Chemistry, Biology and English in the month of Oct. , 1991 examination, she is eligible and entitled to be admitted to the First Year M. B. B. S. Course on the basis of the rules which were existing prior to the rules of admission for the year 1992-1993.