ASHEESH SHARMA Vs. HIMACHAL PRADESH UNIVERSITY SHIMLA

JUDGEMENT

(1.) The Government of Himachal Pradesh runs a Medical College at Shimla. It is called Indira Gandhi Medical College, shimla. The admission to the First Year M.B.B.S. Course is in accordance with the Prospectus issued by the State Government.

(2.) There are sixty-five seats in the College. Of them, ten are filled-in on the basis of All India Entrance Test conducted by the Central Board of Secondary Education (CBSE). Five seats are filled-in by nomination to be made by the Government of India. Twenty-six seats are reserved for various categories. The distribution of these seats includes, two seats for the candidates belonging to backward classes and three seats for those from backward area. The present petitions relate to the seats reserved for the candidates from backward area.

(3.) The admission to the M.B.B.S. Course is on the basis of a competitive examination conducted by the Himachal Pradesh University. The question papers are to be objective (MCO) type. The merit list is to be prepared by the controller of Examination on the basis of the aggregate marks obtained by the candidates. The inter se ranking of the candidates obtaining equal aggregate marks in the competitive examination in the P.M.T. examination is to be according to the marks obtained by them in Biology, Chemistry and Physics, in that order.