RAMEEZ HASSAN RATHER Vs. STATE OF J&K

JUDGEMENT

(1.) COMMON Entrance Examination came to be conducted on 14th and 15 of July, 2004 by respondents 1 and 2 and the result thereof was declared on 26th of July, 2004. Petitioner had sought selection under reserved category -RBA quota. No seat was available in MBBS stream and accordingly, he came to be selected for BDS course.

(2.) THE grievance projected by the petitioner in this writ petition is that candidates, namely, Irfan Ali Mir, Hilal Ahmad Bhat and Mubashir Akram Rather, who had applied for section under RBA quota came to be selected in open merit category and were allotted MBBS steam on the basis of merit.

(3.) ONE Akhil Kumar, who had also filed a writ petition (OWP) No. 1103/2004 -came to be allowed, vide Judgment dated 27th of May, 2005, operative portion of which reads as under: