SHAZIA AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) This batch of Writ Petitions are disposed of by this common order as identical issues are involved.

(2.) We have heard the learned counsel for the Writ petitioners, P.Mushahary, learned Sr. Govt. Advocate and the learned counsel for the private respondent.

(3.) A Joint Admission Test, was held for admission into the Undergraduate Courses in the Engineering Colleges, Medical Colleges, Regional Dental College and Ayurvedic College of the State of Assam. There were about 510 seats in the Engineering Colleges, 312 seats in the Medical Colleges, 35 seats in the Dental College and 44 seats in the Ayurvedic College. In the Joint Admission Test - 2003, hereinafter referred to as 'JAT' there were 4 (four) papers of 100 marks each, namely, Mathematics, Physics, Chemistry and Biology. Physics and Chemistry were common, whereas Mathematics was meant for Engineering and Biology for Medical candidates. The Examinations were held on 16 and 17th May, 2003. A provisional Select List was published by the respondent authorities which was put into the website and thereafter another list was published in the newspaper, Assam Tribune on 12.7.2003. The petitioners before us, had all appeared for admission into the Medical Colleges and Dental Colleges. There is no challenge in respect of admission into the Engineering College/Ayurvedic College.