SWAPNANIL CHAUDHURI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has questioned the allotment of 3(three) seats in MBBS course in Regional Institute of Medical Science, Imphal (RIMS) to OBC candidates and further questioned the decision of the Government to reserve 10(ten) seats in the same course in Agartala Government Medical College for students belonging to Economically Weaker Section (EWS) of the society. According to the petitioner, reservation of the medical seats in favour of both these category of students is impermissible and opposed to rules, regulations and constitutional provisions.

(2.) Brief facts are as under:

(3.) On 19th October, 2020, Directorate of Medical Education, Government of Tripura issued an educational notification announcing the 1st round of counselling for medical and para-medical courses in the RIMS (Imphal), Agartala Government Medical College, Agartala, Tripura Medical College, Hapania, Tripura, National Institute of Homoeopathy, Kolkata and other institutes where the State quota seats were available. This notification also contained an annexure in which the eligibility criteria for appearing in the counselling in the said courses was prescribed. The notification also contained detail guidelines for online counselling. Relevant clauses in the said set of guidelines which was part of Annexure- D to the said notification read as under: