SANJAY GUPTA Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) ADMISSION in MBBS course is sought by the petitioner mainly on the ground of his being an outstanding and meritorious sportsman as compared to respondents. The petitioner has submitted that he participated in a number of games and was entitled to be considered in the sports category vide SRO -272 of 1982 dated 3.7, 1982, The respondents in their reply have submitted that the petitioner was considered in the sports category but as the other candidates had obtained more marks in the entrance test held by the Competent Authority, he could not be selected in that category,

(3.) A Division Bench of this Court in Iqbal Singh V. State of J&K and others -Writ Petition No.215 of 1985 decided on 7 10 1988, has held: