OLIVIA DASGUPTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS is another litigation in the unending stream of cases which have ended up in this Court wherein the petitioners and the respondents have raised various issues relating to admission to the MBBS courses in the Agartala Government Medical College, Tripura, RIMS, Imphal and now to the five newly added seats in the following medical colleges: -

(2.) A large number of issues raised have already been decided by us in WP(C) 283 of 2014 decided on 31 -07 -2014 and 13 -08 -2014 as well as in WP(C) 237 of 2013 and WP(C) 238 of 2013 decided on 21 -08 -2013.

(3.) IN WP(C) 283 of 2014, we had decided the issue as to how the surrendered seats had to be filled up. Vide our order dated 13 -08 -2014, we had clearly indicated that reservation in terms of the Tripura Scheduled Castes and Scheduled Tribes Reservation Act, 1991 shall be applied to the seats released by the Central Government in the Agartala Government Medical College. Now, when the advertisement for the 3rd round of counselling was issued against the 5 seats meant for the five Medical Colleges, the State Reservation Act was applied and consequently, 1 seat was earmarked for SC category, 2 seats for ST category and 2 were kept for unreserved category.