JESUDAS A THAMBUSWAMY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The petitioner, a citizen of India, is a resident of Andaman and Nicobar Islands, a Union Territory. The petitioner belongs to Nicobari, a notified Scheduled Tribe. The petitioner was admitted to the M.B.B.S. Course in Ambajogai Medical College Hospital, Maharashtra and has completed his graduation. On 24th April, 2007 he received his M.B.B.S. Degree.

(3.) It is the case of the petitioner that there is no post graduate medical course available in the Union Territory of Andaman and as such the petitioner was constrained to pursue his study outside his ordinary place of residence. Petitioner appeared for the P.G.M.-CAT examination and passed the same and category of S. T. in the order of merit stood at 57. The petitioner, however, was informed that he being a candidate not from Maharashtra State could not be considered for admission for Post Graduate Medical Course under seat reserved for ST category in the State of Maharashtra.