(1.) The petitioners in all the writ petitions detailed in Schedule annexedwith this order and forming part of it, in response to the advertisement by respondent 1, in the month of October 1986, inviting applications for admission to the General Nursing Course (for short 'the Course' hereinafter) in the State of Rajasthan submitted applications for being admitted to the Course at Barmer Centre. Not being selected for the course the petitioners felt aggrieved and invoked, the writ jurisdiction of this Court. Schedule not printed - Ed.
(2.) Notices at the admission stage were issued to the respondents. Mr. L.S. Udawat Additional Government Advocate appeared on their behalf. At the request of the learned counsel for the parties and in view of the urgency of the matter, the writ petitions have been heard for final disposal at the admission stage. As the points involved in all the writ petitions are common, I propose to dispose them of by one common order.
(3.) The facts relevant for the disposal of the petitions are as under :- Non-petitioner 1 vide advertisement published in the month of October 1986 invited applications for admission to the course for the eleven centres in the State for imparting training. The admission for a particular training Centre was to be given to the candidates who were bona fide residents of the Districts for which the particular Centre was meant for. The Centre at Barmer was meant for the residents of Barmer and Jaisalmer Districts. The petitioner being residents of that area applied for admission at Barmer Centre. According to the Scheme of the admission, 16% seats were reserved for Scheduled Caste Candidates, 12% for Scheduled Tribes candidates and 10% for the Government nominees. The total number of seats for Barmer Centre was 60. There were 481 applications in all. While making selection from amongst the candidates who had applied, forty candidates were selected in the general cadre, nine in the Scheduled Caste cadre, two in the Scheduled Tribes cadre and six candidates were given admission as Government nominees.