G VATSALA RANI Vs. SELECTION COMMITTEE FOR ADMISSION TO MEDICAL COLLEGES BANGALORE MEDICAL
LAWS(KAR)-1966-9-21
HIGH COURT OF KARNATAKA
Decided on September 23,1966

G.VATSALA RANI Appellant
VERSUS
SELECTION COMMITTEE FOR ADMISSION TO MEDICAL COLLEGES, BANGALORE MEDICAL Respondents


Cited Judgements :-

ACHHAIBAR MAURYA VS. STATE OF U P [LAWS(ALL)-2006-9-293] [REFERRED TO]
UMESH CHANDRA JAISWAL VS. STATE OF U P [LAWS(ALL)-2007-11-1] [REFERRED TO]
SUSHILA DEVI VS. PREM KUMAR [LAWS(ALL)-1980-11-5] [REFERRED TO]
KUNHAPPAN VS. STATE OF KERALA [LAWS(KER)-1975-8-6] [REFERRED TO]
SALAG RAM SHARMA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2002-2-114] [REFERRED TO]
LILADHAR WAMANRAO JICHAKAR VS. SHAMRAO DOMAJI DONGRE AND OTHERS [LAWS(BOM)-1975-1-59] [REFERRED TO]
MARY LEEMA V. J. VS. MANAGER, C. L. P. SCHOOL [LAWS(KER)-1993-1-67] [REFERRED TO]


JUDGEMENT

- (1.)The short question that arises for determination in this petition under Article 226 of the Constitution is whether a person completes the age of a specified number of years, on the day of the calendar corresponding to the day on which he was born or on the day previous to that day.
(2.)The petitioner was an applicant for admission to the Pre-Professional course in Medicine. She had passed the Pre-University Examination having studies Physics, Chemistry and Biology. Her application was rejected on the ground that she was under-aged.
(3.)Regulation-1 of the Regulations for the Pre-Professional course in Medicine prescribes that an applicant for admission to the Pre-Professional course, shall have completed 16 years of age on the 1st October of the year in which he seeks admission.


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