PUPPALA SUDARSAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS is an application under Art. 226 of the Constitution of India to issue a writ of certiorari or other appropriate writ calling for the records relating to the selection of medical students from region No. 1 of the former Telangana area, to set aside the selections illegally made and to order that fresh selections be made according to law.

(2.) THE petitioner claims to belong to Munnuru Kapu community, which is one of the backward classes in the State. He passed the B.Sc. examination from the Osmania University Science College, Hyderabad in the year 1956 with Zoology main and Botany and Chemistry as subsidiaries. In the group, he secured 57.3 per cent of the marks in the final examination. He applied for admission into the Medical College. He was interviewed but was not selected though his name was put in the first waiting list. Claiming that his fundamental right guaranteed under Art. 29 (2) of the Constitution has been violated, he filed the application for the aforesaid relief. The facts pertaining to the selection have been stated in the counter -affidavit filed on behalf of the State. Under the scheme of selection propounded by the State, the total number of seats available both in the Osmania and the Gandhi Medical Colleges was 150. Of these, five seats were allotted to students under the Colombo plan Cultural Scholarships etc., and of the remaining 145 seats, 15 per cent were allotted to Karnataka, 10 per cent to Marathwada, 30 per cent to women, 15 per cent to backward classes, 15 per cent to scheduled castes and the remaining to candidates under the general pool.

(3.) THE marks of the last candidate in the Boys' (General) category was 62.5 per cent and that in the boys' (backward classes) category 60.2 per cent. The marks secured by the single backward class -girl candidate was 62.1 per cent. The boys, who competed for the seat reserved for the backward classes, secured the following marks: <FRM>JUDGEMENT_26_LAP_19571.html</FRM>