KAVIR SAXENA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In pursuance to the directions of the Apex Court, seats were reserved in various Medical Colleges of the country for being filled up on the basis of the result of an All India Entrance Examination. The petitioner was one of the candidates for admission against one such seat in the year 1989. He was selected and admitted to the First Year Course at J.L.N. Medical College, Bhagalpur. He Is resident of Chandigarh. He had given his preference for admission at Govt. Medical College, Patiala. His grievance in the present writ petition is that in spite of the availability of seats at Govt. Medical College, Patiala, he was not admitted there but was forced to join at J.L.N.Medical College, Bhagalpur. According to the petitioner, he had not even opted for admission at the said College. Numerous representations submitted by and on behalf of the petitioner having elicited no response, he has approached this Court through the present petition. Not only that the petitioner was not favoured with any reply by the authorities, the respondents have not filed any reply even to the writ petition.

(2.) Rule 8 of the All Indian Pre-Medical/ Pre-Dental Entrance Examination Rules provides as under:-

(3.) In accordance with the above provision, the petitioner gave his option for the 10 Medical Colleges as under- <FRM>JUDGEMENT_118_LAWS(P&H)8_1991(1).html</FRM>