M.NEETHI CHANDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE four writ applications raising a common grievance on behalf of 21 petitioners have been heard together and are disposed of by this common judgment. Admission to professional courses, particularly the medical course, has been subject of debate and dispute at various levels. Courts have issued directions and laid down guidelines from time to time. It has, however, not been possible to evolve a fool proof procedure of admission.

(2.) These writ petitioners who have been selected for admission to different post Graduate Medical Courses are aggrieved by allotment of course and/or college.

(3.) CANDIDATES are selected for admission to the various Post -Graduate Courses in medical education in the State of Bihar on the basis of a test known as Post Graduate Medical Admission Test (PGM AT, in short) held every year. As per the prospectus inviting applications for the 1992 Test, 50% of the seats were reserved for the candidates of Scheduled Castes (14%), Scheduled Tribes (10%), Extremely Backward Class (14%), Backward Class (9%) and Ladies (3%) categories. The candidates were required to indicate their preferences for the course and college. After preparation of merit list on the basis of marks obtained by them in the Test, allotment of course and college was to be made on 'merit -cum -choice ' basis as indicated in the applications.