SANJAY PATEL Vs. STATE OF M P

JUDGEMENT

(1.) Shri K. K. Patel, learned counsel for the petitioner. Shri Sanjay Dwivedi, learned G.A. for the respondents No. 1 to 4.

(2.) The petitioner has filed this petition by way of a Public Interest Litigation praying for quashing of Rules 20(9) and 20(11) of the M. P. Medical and Dental Post Graduate Course Entrance Examination Rules, 2010 (hereinafter referred to as the Rules of 2010) which provides for the sequence of category-wise counselling for allotment of seats in Post Graduate medical courses.

(3.) It is submitted by the learned counsel for the petitioner that in accordance with the constitutional mandate reservations have been made for selection and allotment of seats in the post graduate courses by the State of M. P. wherein till the year 2003 it was provided that counselling for allotting seats on the basis of the categories would be done in the following sequence :-