AWANISH KUMAR TRIVEDI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In these two writ petitions under Art. 226 of the Constitution of India, the petitioners have challenged the nomination of private respondent-Sri Pritam Chattarjee, for a seat in the MBBS course by the State of Arunachal Pradesh.

(2.) The case of the petitioner in W.P. (C) No. 3469/99 is that he is the son of a Central Government servant who is working as Executive Engineer (GREF) at Tengabari in Arunachal Pradesh in the district of Kameng since January, 1997. He took the Joint Entrance Examination, 1999, for admission to the MBBS course conducted by the Directorate of Higher Education, Arunachal Pradesh and stood first in the merit list of candidates for Category III. But the State of Arunachal Pradesh nominated the respondent No. 4-Sri Pritam Chakravorty, for the sole seat in MBBS course. The petitioner, therefore, has prayed for a direction on the respondents to allow his admission in the MBBS course.

(3.) The case of the petitioner in W.P. (C) No. 3463/99 is that he is the son of an IFS Officer serving in the State of Arunachal Pradesh since 1981. He appeared in the Joint Entrance Examination, 1999, for admission to the MBBS course conducted by the Directorate of Higher Education, Government of Arunachal Pradesh. Results of the said examination were published in June, 1999 and the petitioner stood second in the merit list for Category-III candidates. The private respondent No. 4, Sri Pritam Chattarjee, stood third in the merit list for Category-III candidates. But the respondent No. 4 was nominated for the only seat of MBBS course allotted for Category-III candidates. The petitioner has, therefore, prayed for a direction on the respondents to allow his admission to the said seat for Category-III candidates in MBBS course instead of respondent No. 4.