VARSHA SATHEES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Medhi, the learned Counsel appearing for the petitioner in the WP(C) 4399/2013. Ms. J.M. Konwar, the learned Counsel is appearing for the 2 petitioners in the WP(C) 4235/2013 & WP(C) 4238/2013 and advocate Mr. S. Chamaria is representing the petitioner in the WP(C) 4216/2013. Also heard Mr. D. Saikia, learned Additional Advocate General, Assam who appears for the respondents.

(2.) The 4 petitioners applied for admission into MBBS Course 2013 for the Medical Colleges located in Assam and they challenge the rejection of their candidature on the ground of non fulfilling the eligibility condition laid down by Rule 3(2) of the Medical Colleges of Assam, Regional Dental College, Guwahati and Government Ayurvedic College, Guwahati (Regulation of Admission of Undergraduate Students) Rules, 2007 (hereinafter referred to as "the Admission 4 Rules") which requires an applicant to be "Permanent Residents of Assam".

(3.) 1 The petitioner Varsha Sathees in WP(C) 4399/2013 projects that she qualified in the Entrance Test with 184 aggregate marks and secured the 237 th rank in the general merit list. Since the candidate was called for counselling as per her performance in the Entrance Test, she expected a general category seat in the Jorhat Medical College, Assam. Her father is an Engineer with the Oil India Limited, Duliajan (Assam) since 1984 till date and the applicant has done her schooling from the Kendriya Vidyalaya (K.V.), Duliajan w.e.f. 2005 till 2013 when she passed her Class-XII Examination under the CBSC Board.