JAYANT BALACHANDRA SOMAN Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) As far as interim relief is concerned petitioner has impugned the validity of Rule 4.4 of Rules for Selection to M.B.B.S. & B.D.S. courses for 1998-99. The said Rule provides, as under:-

(3.) As far as the petitioner is concerned, he had appeared for the H.S.C. examination in the academic year 1981-82. He could not appear for Biology as he had an attack of Harpis. He has thereafter passed the H.S.C. examination in the academic year 1982-83 by securing 78% in English, Physics, Chemistry and Biology (Botany and Zoology). He now seeks admission to the medical course. His application for appearing for the Common Entrance Test has been accepted but he has been informed that the would be held ineligible in view of the aforesaid Rule 4.4.