RAMESH KUMAR RAJAYMOHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner has passed his Higher Secondary Certificate Examination conducted by the Maharashtra State Secondary and Higher Secondary Board, Aurangabad Division, Aurangabad, in the month of March, 1996. The petitioner had secured 285 marks out of 300 in Medical Group. Total percentage comes to 95%. The petitioner submitted his application for admission to M. B. B. S. course to the Dean, Government Medical College and Hospital, at Aurangabad on 15-7-1996.

(2.) ON 18-7-1996, Regional Final Merit List was displayed by the designated authority under the rules framed by the State Government, vide Government Resolution dated 6-6-1996 for admission to Medical Course for Academic Year 1996-97. The petitioner was shown at Sr. No. 180 in the said merit list. Rule 4. 1. 2. 3. 2 empowers designated authority to fill in 70% seats from amongst the candidates who have passed XII Standard Examination from the School/college situated in concerned University area, as per the Rules. Rule 6. 0. 2 requires the merit list to be prepared in descending order, either for the category of University or for the State.

(3.) ON 29-9-1996, a notification was published in the local news paper informing that the process of admission would commence from 20-9-1996 and on 30-9-1996. State Merit List was published and name of the petitioner was shown at Sr. No. 180. As per the availability of the seats, the petitioner was likely to get seat at M. G. M. Medical College Mumbai, which is a recognised Medical College, but the petitioner was required to pay tuition fees of Rs. 20,000, as against Rs. 6,000 in the Government Medical College. The petitioner submits that the petitioner was given admission to M. G. M. College at Mumbai on free seat.