DEEPAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application the petitioners pray for quashing of the impugned annexure, being Annexure '1' to the writ application. By this annexure reservation of 14 per cent and 9 per cent seats for Scheduled Caste and Scheduled Tribe candidates has been made for admission into the Post-Graduate Medical Course in the Medical College of the State for 1981-82.

(2.) It is not in dispute that the original prospectus that was issued for admission to the aforesaid course by the Additional Director of Health Services (Medical Education) and Chairman. Board of Post-Graduate Medical Examination Test, did not contain any provision for reservation for Scheduled Caste or Scheduled Tribe candidates. Examination was held on the basis of the aforesaid prospectus. After the written test the result of successful candidates was notified on the Notice Board of Patna Medical College, and was also published in the local journals including the daily "Indian Nation". A copy of the said result as published in the Indian Nation is annexed as Annexure "3" to the writ application. After the publication of the result, the aforesaid Annexure '1' has been issued making the reservation as indicated above. It is averred in the petition that as a result of this reservation the petitioners would not be able to take their admission in the post-graduate degree courses. It is because of this that the petitioners are challenging the impugned annexure making reservation.

(3.) An application has been filed on behalf of the persons mentioned therein for being permitted to be added as intervenor respondents and for permission to make submissions in conformity with Chapter XXIC of the Patna High Court Rules. We have heard learned counsel for these applicants. We have also heard the learned Advocate General on behalf of the State.