BIKRAM ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, the learned Senior Counsel appearing for the petitioners. The respondents are represented by Mr. D. Saikia, the learned Addl. Advocate General, Assam.

(2.) The petitioners applied for admission for medical studies against the 85% State quota seats, but they are considered ineligible because of Rule 3(1)(c) of the Medical Colleges and Dental Colleges of Assam (Regulation of Admission into 1st year MBBS/BDS Course) Rules, 2017 (hereinafter referred to as the "Admission Rules, 2017"). The Rule stipulates that a student should have studied in a Assam School in all classes from Class VII-Class XII. The applicants have done their schooling outside the State and they seek prospective operation of the Rule 3(1)(c), from the next year's admission.

(3.) In this case, the admission seekers are Bikram Roy (All India Rank-24571, State Rank-55), Shahrukh Khan (All India Rank-57800, State Rank-274), Chinmoy Saikia (All India Rank-72606, State Rank-407), Kunal Dey (All India Rank-82004, State Rank-514) and Uday Buragohain (All India Rank-90857, State Rank-609).