PETER ENGTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) As agreed to by the learned counsel for the parties, the three writ petitions by and between the same parties were heard together for a decision on the only issue as to whether the respondent Nos.8 and 10 in W.P.(C) No. 4946/2004 are entitled to get themselves admitted in First Year M.B.B.S. Course as ST (H) category candidates.

(2.) The petitioner has questioned the very eligibility of the said two respondents tc appear in the Common Entrance Examination (CEE). The relevant provisions relating to conditions for admission and eligibility for appearing in the CEE as laid down in Rule-3 of the Medical Colleges of Assam and Regional Dental College (Regulation of Admission of Under-Graduate Students) Rules 1996 are quoted below:-

(3.) Conditions for admission and Eligibility for appearing in the common entrance examination.