(1.) I had the benefit of perusing the judgment of my learned brother A. L. Bahri, J. , but have not been able to persuade myself to the view expressed therein especially with regard to question No. l as framed.
(2.) PETITIONERS have sought a declaration that the eligibility criteria to sit in the entrance test to be conducted by the State of Haryana for purpose of admission in Medical Colleges and Dental Colleges situate within the State of Haryana is violative of Article 14 of the Constitution of India and otherwise too against the principles of natural justice and the same is also not based on any reasonable classification and so deserves to be set aside. The petitioners have further claimed the relief that they be permitted to sit in the entrance test to be conducted by the Maharishi Dayanand University Rohtak.
(3.) INITIALLY, the primary grievance of the petitioners in these set of writ petitions was that change in the eligibility criteria for the year 1994 has no-rational basis for the object intended to be achieved During the pendency of the writ petition, the respondents issued a corrigendum thereby giving certain concessions to the children and the wards (if parents are not living)/dependents of the persons belonging to Haryana, who have studied 10th, 10 + 1 and 10 + 2 classes as regular candidates in recognised institution (s) in Chandigarh provided these children fulfill other eligibility conditions. These candidates were required to submit certificate of Haryana resident/domicile as State Government rules, along with an affidavit duly sworn by the parents/guardians of the candidates to the effect that his son or daughter/ward is not appearing in the entrance test of any State, Union Territory other than those of Haryana. Accordingly, the petitioners sought amendment of the petition which was granted in the interest of justice. Thus, the petitioners challenged the eligibility criteria stipulated for the year 1994 along with the corrigendum briefly noticed above.
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