VINOD SAGAR SOOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner, Vinod Sagar Sood, who unsuccessfully sought admission in any of the Medical Colleges in the State, seeks a direction to the respondents Nos. 1 and 2 to consider his application "strictly on merits" and to admit him in any medical College. He also prays that Rule 5 of the "rules" framed by the government regulating admissions in Medical Colleges and the Dental College be declared ultra vires and quashed.

(2.) THE Government of Madhya Pradesh has laid down certain principles styled as

(3.) THE petitioner says that he passed the B. Sc. Part-I Examination in 1965 from the Jiwaji University securing 51. 27 p. c. marks in the examination; and that the respondent No. 3, Vijay Kumar Premi, who failed in this examination in 1935 but passed the examination in 1966, secured only 48. 72 p. c. marks. His grievance is that though he secured 51. 27 p. c. marks, and the percentage of marks of the respondent No. 3. Vijay Kumar Premi, for the purpose of admission was 45. 72, after making a deduction of 3 p. c. on account of his failure in 1965, the respondent No. 3 was admitted in the Medical College, Indore, and he (petitioner)was not admitted in any Medical College. According to the applicant, the admission of the respondent No. 3 was made solely on the ground that he is a son of a "political Sufferer", and, in fact, he is not so