QUAZIA SULTANA RIZVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The grievance of the petitioners is that though they have secured above 40% marks in the competitive and qualifying examinations separately and were entitled to be considered for admission to the Medical Colleges, their admissions have been denied on the ground of intervening notification dated 21.9.2011 (Annexure-6) issued by the respondents. It has been stated that by the said notification, the earlier provisions of exchange of vacant seats among S.T./S.C./B.C./Gen. categories have been withdrawn. The said withdrawal has been made in the midst of the process of examination and on the basis of the said notification, the respondents have denied counselling of the petitioners for admission on the vacant seats. It has been submitted that 20 seats are still vacant and the petitioners should have been adjusted against the said seats, but the respondents have arbitrarily denied their counselling and admissions on an erroneous ground that the earlier provisions of exchange of seats have been withdrawn. Learned counsel for the petitioners submitted that once the process of examination was initiated, in the midst of the process, there cannot be any change in the rules and requirements, much less, a provision, which is beneficial to the candidates, who appeared in the examination. Even the said notification has not been made effective with retrospective date and it cannot be implemented from back date in the examination process, which had started much before coming into force of the said notification.

(2.) Learned counsel appearing on behalf of the Medical Council of India, New Delhi supported the said contentions of learned counsel for the petitioners and submitted that if there is any change in the policy decision, in the midst of the process of examination, the same cannot be made applicable to the examination, process of which had started prior to coming into force of the said notification.

(3.) Learned J.C. to A.A.G. appearing on behalf of the State-respondents submitted that though the said notification has been issued by the State Government, its implementation has to be made according to its provisions by the concerned authorities. The State Government has no concern with the process of ad-mission.