GOVINDDAS MANNULAL SHROFF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These four petitions are heard and disposed of together as they involve a common question with regard to validity of Rule 4.1.2.1 of Rules for Selection to M.B.B.S./B.D.S./B.A.M.S./ B.H.M.S. Courses, 1996-97 framed by the State Government. After hearing the learned counsel for the parties at length, we pass the following short order:-

(2.) As the matter involves admission to Medical Colleges on the basis of Rules called "Rules for Selection to M.B.B.S./B.D.S./ B.A.M.S./B.H.M.S. Courses, 1996-97" (hereinafter called "the Rules") framed by the State Government which are under challenge and as stay order is granted by the Division Bench of the Aurangabad Bench in Writ Petition No.3260 of 1996 consequent upon which the admission process is held up, we pass the following order, for which elaborate reasons would be given subsequently. Writ Petition No.1531 of 1996 which is filed at Bombay Bench is also for a declaration the Rule 4.1.2.1 is invalid.

(3.) The relevant Rules read as under :-