SYED KARMA SHAH Vs. STATE

JUDGEMENT

(1.) IN this petition, moot point for consideration is that the petitioner; who had applied for admission to MBBS/BDS courses in pursuance to the notification No: 6/C/MBBS -BDS/CAEE of 1992 dated 1 1 -6 -1992 issued for the year 1992 -93 in the open merit category.

(2.) IT is an admitted fact that the notification was issued on 1 -6 -1992 and the last date for receipt of the application forms: was 29 -6 -1992 and the screening of the application forms was done on 15 -8 -1992 and there after entrance examination was conducted on 5 -9 -1992.

(3.) THE contention of the petitioner is that though he belongs to the Reserved category of Gujjar and Backerwal as defined under relevant provisions of law, had applied for such certificate, but same was delivered to him on 26 -8 -1992 and he presented the certificate purported to have been issued by Tehsildar on 27 -8 -1992 before the Interviewing Board, but the same has not been considered and the petitioner has not bean considered under the Reserved category of Gujjar and Backerwal. Instead some other candidate viz, respondent No. 4, Mohamnaad Yayoob Tariq has been considered under the said category who had obtained only 112 marks, whereas the petitioner has obtained 119 marks.