SIDDHARTHA SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THESE three writ petitions, namely, WP (C) Nos. 2103/07, 4340/06 and 2084/07, were directed to be heard together by a common order of this court dated 7. 5. 07 as these writ petitions raise certain common questions of law regarding the validity of the Rules framed by the State of Assam in the context of prescribing eligibility criteria for participating in Common Entrance Examination conducted by the State for selection of candidates for admission into professional courses like medicine, engineering and dental sciences.

(2.) THE undisputed facts are that the State of Assam conducts a Common Entrance Examination for the purposes of selecting students for pursuing the abovementioned courses. The conduct of such Common Entrance Examination insofar as it pertains to MBBS/bds are concerned is governed by the Rules framed by the State of Assam called

(3.) IN sofar as MBBS and BDS courses are concerned the impugned provision reads as follows :