L RAMAMOHAN Vs. REGISTRAR U H S

JUDGEMENT

(1.) The grievance of the petitioner is that he is an in-service candidate belonging to B.C. 'A' group of the backward classes and although he secured rank No.357 in the entrance examination for admission to Post-graduate courses, he was not given admission in the subject 'Gynaecology and Obstetrics' but the third respondent, also an in-service candidate but belonging to B.C. 'D' (sic. 'B') group who secured rank No.430, was selected against that quota for the academic year 1995-1996. He also complains that first, the candidates belonging to backward class among the in-service candidates should be selected and then only claims of the other categories should be taken up.

(2.) We are not inclined to admit the writ petition for reasons more than one. The selection was over in the month of May 1996 and classes commenced on 3-6-1996 but this writ petition was filed on 12-9-1996 and there was no convincing reason as to why the petitioner waited for such a long time. Although by convention, a time limit of six months from the date of cause of action is considered a reasonable period to file a writ petition, in cases concerning admissions to academic courses, that too professional courses at the post-graduate level in Medicine and Engineering, 'the six months period' loses its relevance. Admitting the writ petition now would result in disturbing the careers of others.

(3.) We must also mention that a Division Bench of this Court, to which one of us (M.N.Rao, J.,) was a party, in Dr. V. Sadananda Rao vs. Secretary to Govt., A.P. H.M. & F. W. Dept. had taken the view that in respect of each of the four groups of backward classes - A, B, C and D- reservation should be made as per merit and interpreting guideline 3 to Rule 3(i) of the rules governing admissions to medical colleges, the Division Bench held that in respect of seats earmarked for the Backward classes, there should be separate lists with regard to each of the sub-categories separately in degree and diploma courses.