THOTREICHOH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In recently held MBBS Entrance Examination for selection of candidates to be nominated by the State of Manipur for admission into First Year MBBS Course in different Medical Colleges of India, 17 (Seventeen) candidates were selected from amongst the candidates belonging to the Scheduled Tribe of the State. These 2 (Two) petitioners were also selected and as per the selection list prepared on 7.7.98 the names of the petitioners appear at serials 10 and 11 in the merit list- of S.T. candidates. In the said list of Scheduled Tribe candidates it was stated:

(2.) On 4th August, 1998 the Director of Health Services, Manipur issued the following Notification :-

(3.) The petitioners contend that though Scheduled Tribe candidates in the merit list at serials 4, 5, 7 and 14 had opted and preferred for nomination and admission in the Medical! Colleges outside the State of Manipur and despite the issuance of Notification on 4.8.98 and without assigning any reasons the candidates at serials 4,7 and 14 have been allowed to collect their nomination letters for admission at RIMS. It is also further contended that in fact some more seats might also be released for nomination at RIMS. It is further contended that when the petitioners approached the authority to issue to them nomination letters on 10th August, 1998 they were told that their nomination had been changed from RIMS to Assam Medical College, Dibrugarh and Pandit Jawaharlal Nehru Medical College, Raipur, M.P. respectively.