SOURAV GOEL Vs. J&K BOPEE AND ORS

JUDGEMENT

(1.) In this petition filed under Article 226 of Constitution of India read with Section 103 of the Constitution of Jammu and Kashmir, petitioner seeks the following reliefs:-

(2.) Petitioner, having passed his 10+2 examination from J&K Board of School Education in Medical Subjects with 83% marks submitted his application form for appearing in the Entrance examination. Entrance examination was held on 27-28th July, 2013. Vide Notification No. 32-BOPEE of 2013 dated 05.08.2013; provisional select list for MBBS and other courses was notified. Petitioner figured at serial No. 508 with merit of 165 marks in the list. According to petitioner, Counseling process for Govt. Medical College Srinagar/Jammu and SKIMS stands completed. However, process of counseling for ASCOMS is yet to be commenced. Respondents while notifying the select list have notified the answer key in response to the questions forming part of the examinations.

(3.) Petitioner has given the break-up in regard to availability of the seats in each Medical College as under:-