INDAR KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) These three writ petitions viz. C. W. P. No. 1683 of 1995, Indar Kumar v State of H. P and others ;C. W. P. No. 1770 of 1995, Mohinder Singh v State of K P, and another and G, W, P. No 1755 of 1995, Rajesh Rana v. State of H. P and others, involving same question of law and similar facts have been heard together and are disposed of by this common judgment.

(2.) Indira Gandhi Medical College, Shimla is admittedly a Government College affiliated to the Himachal Pradesh University. It is financed and managed by the Government of Himachal Pradesh. The admission to the Graduate (MBB.S /B.D.S ) Courses is in accordance with the combined prospectus issued by the Government of Himachal Pradesh, Department of Health and Family Welfare (Medical and Dental Education) for Session 1995 -96, The total number of seats sanctioned for the College when the Prospectus for the Academic year was issued were hundred in M.B.B.S Course and twenty in BD S. Course. Out of these 120 seats, 45 seats were reserved as under: - MBBS 100 seats BDS 20 seats Group A : (Reserved) 37 8 (1) Scheduled Caste 15 3 (2) Scheduled Tribe 7 2 (3) O B. C. 2 1 (4) Children -son -daughter of ex -servicemen. 1 (Who are bonafide resident of H. P.) 1 Interchangeable) (5) Children -son -daughter of Defence Personnel. 1 (6) Ward of Freedom Fighter 1 - (7) Backward Area 5 I (8) Government of India Nominee. 5 -

(3.) The remaining seats were meant for unreserved categories. The present petitions relate to the seats reserved for the candidates from backward area.