NEELAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS judgment shall also govern the disposal of Writ Appeal No. 654 of 2006 (Ku. Vibha Pal Vs. State of M. P. and others ).

(2.) BOTH the appellants have filed these writ appeals separately under section 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko appeal) Adhiniyam, 2005, against the order dated 10-10-2006 passed in Writ petition No. 4360/06 and Writ Petition No. 4265/06, thereby dismissed the writ petitions filed by the appellants. As the common question of law and facts are involved in both the appeals, therefore, they are being decided by this common judgment.

(3.) IN Writ Appeal No. 470/06 Ku. Neelam Singh is the appellant and in Writ Appeal No. 654/2006 Ku. Vibha Pal is the appellant. Both appeared in the PMT Examination of 2006. It is the case of Ku. Neelam Singh that she passed xllth class examination from Army School Kota, securing 67. 6% marks and her father is ex-military service man. He was posted as Sargent in the Indian Air force and retired from service of Indian Air Force on 31-5-1993. She belongs to jat caste and the said caste comes under the category of Other Backward Classes (OBC ). She appeared in the PMT Examination governed by the Madhya pradesh Medical and Dental Under-graduate Entrance Examination Rules, 2006 (hereinafter referred to as the "entrance Examination Rules, 2006")framed under Section 10 of the Madhya Pradesh Chikitsa Shiksha Sanstha niyantran Adhiniyam, 1973 (hereinafter referred to as the 'adhiniyam of 1973' ).