KAMLA GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A controversy was raised by a letter petition sent by a large number of students who had taken up the examination for Pre-Medical Test and Pre-Veterinary Test, 1999 (referred to hereinafter as 'P.M.T.' and 'P.V.T.' respectively) held from 9th to 12th June, 1999 at different examination centres in different cities of the State of Rajasthan.

(2.) By this letter petition, the petitioners sought to challenge the enhanced reservation provided for by the Government of Rajasthan in a Cabinet Meeting held on 4-5-1999 whereby the quota of Scheduled Castes was enhanced from 8% to 16% and quota of Scheduled Tribes was enhanced from 6% to 12%. Apart from these two reservations 3 new reservation was provided for by the State Government for the candidates belonging to Other Backward Classes (referred to hereinafter as 'O.B.C.') and this was 21% of the seats. As alleged this letter petition was sent to this Court by students after getting purturbed and aggrieved by the newspaper reports.

(3.) It was submitted in the letter petition that after submission of the application forms to appear in the PMT/PVT examination 1999, it was unjust and improper to change the conditions of reservations, before and during the preparation by the students for the test. It was also averred in the letter petition that certificate regarding Scheduled Castes and Scheduled Tribes was required to be signed by the District Magistrate but the certificate regarding OBC was not prescribed to be issued by the District Magistrate.