MANOCHA (S.P.) Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER No. 2 is the daughter of petitioner No 1. She had applied for admission to one of the Medical Colleges in the State for the M.B.B.S course commencing this year. She has not been admitted. Hence this petition claiming a writ of mandamus against the respondents to admit her to one of the Medical Colleges in the State.

(2.) THE total number of seats to be filled this year in several Medical Colleges in the State was fixed, admittedly, at 720 in all. Later on, 10 more seats were increased in the Rewa Medical College for the sons and daughters of freedom fighters, but we are not concerned with these additional seats in the present case. A fixed percentage of seats out of the total number was reserved for some specified categories so that the final division of these 720 seats was made as follows: - -

(3.) WITH regard to the Pre -Medical examination held this year, the State Government had prescribed a method to regulate the admissions and to ascertain the number of seats available for allocation to the aforesaid different categories of applicants. This was done by the 'Madhya Pradesh Pre -Medical Examination Rules, 1972' which is Annexure 'A' to the petitioner. After the Pre -Medical Examination was held, a clause in the rules initially declared, was modified with a view to provide admission to many more candidates from amongst some of the reserved categories, but strictly within the number of seats reserved for them according to the policy declared initially. The relevant provisions of the rules and the amendment shall be stated hereafter.