REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

PRADEEP MESHRAM Respondents

Referred Judgements :-

INDIRA SAWHNEY V. UNION OF INDIA [REFERRED TO]
DEEPAK V. STATE OF BIHAR [REFERRED TO]
UNIVERSITY OF JAMMU V. MOHD. AKRAM [REFERRED TO]
DEEPTIMAYEE BEHRA V. STATE OF ORISSA [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
M RAMANATHA PILLAI S AJIT SINGH KULBHUSHAN LAL VS. STATE OF KERALA:STATE OF PUNJAB:STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. INDIAN MEDICAL ASSOCIATION M P:ALIMUDDIN SIDDIQUE:ALIMUDDIN:STATE OF UTTAR PRADESH:STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. KUMARI NIVEDITA JAIN [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
AMBESH KUMAR YOUNG DOCTORS ASSOCIATION RAM KUMAR HARISH CHANDRA PALIWAL P K MANGLIK SUSHIL KUMAR SINGH M C GUPTA VS. PRINCIPAL LLR M MEDICAL COLLEGE MEERUT:STATE OF UTTAR PRADESH:PRINCIPAL L L R M MEDICAL COLLEGE MEERUT:PRINCIPAL G S V M MEDICAL COLLEGE KANPUR:STATE OF UTTAR PRADESH [REFERRED TO]
ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
UMA KANT UNIVERSITY OF RAJASTHAN JAIPUR VS. BHIKALAL JAIN [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJESH KUMAR VERMA STATE OF MADHYA PRADESH VS. STATE OF MADHYA PRADESH:CHITRESHKASLIWALAND ANOTHER [REFERRED TO]
AJAY KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAKESHMENON [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH CHANDIGARH VS. K L NARASIMHAN [REFERRED TO]
NISHANT PURI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJIV KAPOOR VS. STATE OF HARYANA [REFERRED TO]
KUMARI SEEMA SHROTI VS. RANI DURGAWATI VISHVA VIDYALAYA PACHPEDI JABALPUR [REFERRED TO]

JUDGEMENT

(1.) THESE Letters Patent Appeals (Nos. 317,318, 321,322, 323, 324,326 of 2000) are directed against order dated October 19,2000 of the learned Single Judge whereby writ petitions have been allowed and Government decision cancelling negative marking for certain categories of candidates quashed.

(2.) SHORTLY stated, Pre-Medical Test (PMT) Rules were notified on January 28, 2000. Thereafter, advertisement for PMT was issued on February 8, 2000. The last date for receiving applications from eligible candidates was March 10, 2000, extended with late fee up to March 16, 2000.

(3.) TOTAL seats for MBBS and allied courses are 720 for the six Medical Colleges of the State. They are divided among General Category (308), Scheduled Tribes (129), Scheduled Castes (93 ). OBC (83) and All India Quota (102 ). 3-A. Result of examination was declared on July 1, 2000. Out of 129 Scheduled Tribes seats, only 34 candidates could qualify leaving 94 seats vacant. Rule 2. 3. 3 of the Brochure for admission provides that the left out seats of this category will be filled up by Scheduled Castes candidates and in case Scheduled Castes candidates are not available in full, then the shortfall will go to OBC and then to General Category.

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STATE OF M P Vs. PRADEEP MESHRAM

Referred Judgements :-

JUDGEMENT

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