HEGDE, J. - (1.) IN this writ petition under Article 226 of the Constitution, the petitioner requires this Court to issue a writ of mandamus or direction in the nature of mandamus to the respondents to admit him to one or the other of the Medical Colleges run by the Slate.
(2.) HE passed his P. U. C. Examination in the Mysore University in the Examination held in April last. In that Examination, he secured 176 marks in his optional subjects. He was interviewed by the Selection Committee At the interview, he secured 21 marks. Therefore, the total marks secured by him are 197 He belongs to a socially and educationally Backward Class. The last student admitted to the Mysore Medical College from a socially and educationally Backward Class had secured 210 marks. Therefore, quite clearly, on the basis of the Rules relating to the admission to Medical Colleges, the petitioner is not entitled to a seat. This much is conceded on behalf of the petitioner. But it was strenuously urged on be half of the petitioner that Rule 10 in Order No. PLM 778 MMC 64, dated, Bangalore, the 11th June 1965, issued in the name of the Governor of Mysore, is an invalid Rule, and that being so the petitioner's case for admission had to be considered without reference to that Rule.
(3.) UNDER Order No. ED 75 TGL 63 dated 26th July 1963, 30 per cent of the seats in the Professional and Technical colleges were re served for Backward Classes.;