BALJEET OBERAIA Vs. STATE

JUDGEMENT

(1.) This is an application filed by the acting Principal Medical College, Srinagar, seeking clarification/ modification of the order passed by this court on 7-4-1984 in answer to a contempt application made against him.

(2.) When the writ petition came up for admission before this court on 7-4-1984, the following order was passed :

(3.) The petitioner came to court with the specific plea that respondents Nos. 4 and 5 have not appeared in the written test or viva voce and that they have been improperly nominated by the State for admission to M.B.B.S. Course. The allegation against respondent No. 6 is that she secured only 33.90 marks as against the petitioner who secured 39.23 marks. Her nomination also is under challenge. Respondents Nos. 7 to 9 have been admitted as belonging to other social caste. The marks secured by them are 24, 16, 24 and 28.24. They have been given admission contrary to law. The percentage of reservation has been increased in violation of law. In short the petitioner seeks to displace respondents Nos. 4 to 9 with the plea that their admission, either on nomination or on reservation is bad and prays that she should be given admission to a seat available on such displacement.