SHAHNAZ BHATT Vs. DIVISIONAL COMMISSIONER, JAMMU

JUDGEMENT

(1.) THE parties submitted at the bat that rather than passing order in CMP No.2465/92, it shall be desirable that the main petition itself is taken up for consideration and that it be disposed of at the motion hearing stage without formally admitting it. Because of the desire and agreement of the parties, therefore, I am disposing of the main petition itself after having taken it up for consideration on 2.12.1992 alongwith CMP No.2465/92.

(2.) THE petitioner is the citizen of India, a permanent resident of J&K State and belongs to village Bathri, Tehsil Thatri, District Doda, the father of the petitioner is a Govt. Servant. The petitioner was a candidate for the Entrance Examination conducted by respondent No.3 for admission to the M.B.B.S. Course. As per Notification S.R.O.272 dated

(3.) 7.1992, some seats in the Medical Colleges have been reserved for persons belonging to backward areas and areas falling under the line of Actual Control. A person claiming consideration under a category reserved under Notification SRO.272 dated 3.7.1982 is required to attach a certificate alongwith application from submitted to the competent authority that he/she belongs to the said category. The Govt. has prescribed the competent authority who has been designated for the purposes of issuing certificate to candidates of their belonging to those categories which have been reserved and for which special allocation of seats has been made for MBBS Courses in the two Medical Colleges of the State.