ANSHUL TOMAR Vs. STATE OF MP

JUDGEMENT

(1.) IN this batch of writ petitions the petitioners have called in question the substantiality of the decision taken by the Committee for admission Procedures for Professional Institutions (hereinafter referred to as 'the committee') whereby the Committee has called the admissions of the petitioners to the respondent No. 3, R. D. Gardi Medical College, Ujjain (for short 'the college') on the ground that they were not entitled to be admitted under the Non resident Indian (NRI) quota. That being the centripodal issue in all the writ petitions they were heard analogously and are disposed of by a singular order. For the sake of clarity and convenience the facts of Writ Petition 13500/2007 are adumbrated herein.

(2.) THE petitioners have taken admission in the respondent-College in respect of 15% NRI quota on the foundation that they have been sponsored by the NRI. It is contended that the College was satisfied with regard to the status of nri sponsorship of the students/candidates but the Committee took up the matter and cancelled the admission on the ground that they are neither the children of nris nor the wards. It is averred in the petition that the petitioners come within the concept of students sponsored by NRIs and meet the requirement in that regard and hence, the finding of the Committee is totally illegal, unjust and improper.

(3.) BE it noted that in pursuance of the order dated 7-2-2008 written notes of submissions have been filed by the Committee as well as by the College. The committee in its written note of submissions has filed the result sheet of DMAT, 2006 and the records relating to various students. The basic stand of the committee is that the students are not the children of NRIs and there is no material NRIs have supported or looked after them except that they have paid their fees.