- (1.)The petitioner was an applicant for admission to Medical College in Mysore State. He claimed to belong to socially and educationally backward clauses. The Selection Committee for admission to Medical Colleges did not accept his claim to belong to such backward classes. As the marks secured by him were not sufficiently high for being selected for the unreserved seats, he was not selected. In this petition, the petitioner has impugned the decision of the Selection Committee in not treating him as belonging to socially and educationally backward classes.
(2.)In his application for admission, against the name of the parent, the petitioner has given the name of his mother. He stated that she had no occupation and that her annual income was Rs.150. In the affidavit produced along with his application, he stated that he was under the protection of his mother who was housewife and whose annual Income was Rs.150. He also stated that the aggregate income of himself and of his mother was Rs.510 per annum.
(3.)In his affidavit in support of the petition, the petitioner has stated that his father was no more, that his mother was having an annual income of Rs.150 from a house, and that he was allotted at a partition, certain moveable properties from which he realised an annual income of Rs.360.
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