PAWAN MUDOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Prabin Mahanta, learned counsel for the petitioner and Mr. P. K. Mushahary, learned Senior Govt Advocate, Assam.

(2.) The matter pertains to admission to the First Year M.B.B ,S. Course for the year of 2003-04. By this writ petition a grievance has been raised to the effect that due to a wrong reservation policy the petitioner has been deprived of his admission to the aforesaid course.

(3.) According to the petitioner his name appears at Serial No. 21 of the provisional selection list for interview of admission into under Graduate Course in the Medical College of Assam for the session of 2003-04. According to the petitioner after counseling his position was upgraded to serial No. 10 in the waiting list. The petitioner belongs to SC category and thus he is entitled to the admissible reservation in the matter of admission to medical College.