ASHISH Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) These Civil Writ Petitions are being taken up for decision by a common judgment since the controversy in both of them centres around between the parties in this case.

(2.) Indira Gandhi Medical College, Simla, affiliated to Himachal Pradesh University, is owned by the State of Himachal Pradesh. It. offers studies in various disciplines. So far as M. B. B. S. -Degree Course is concerned, admissions are regulated by the prospectus issued by the Government of Himachal Pradesh, Department of Health and Family Welfare, for each Session Before the candidates are offered admissions, pre -Medical Test (P. M. T. examination) is conducted by the Himachal Pradesh University and a list of meritorious candidates is finalised according to the categories envisaged in the prospectus. These cases concern admissions for the Session 1990 -91 in the M. B. B S. Course.

(3.) The petitioners are some of the many candidates for admission to this course. There are altogether 15 seats available for distribution amongst different categories. 27 seats fall in Group -A (reserved) while 10 seats are reserved to be filled on the basis of All India Entrance Test generally conducted by the Central Board of Secondary Education. Then, there are 28 seats falling in Group - ˜B (i) (unreserved) meant to be filled on the basis of open merit There is sub -distribution to Scheduled Castes (9), Scheduled Tribes (5), Government of India nominees (5), Backward Classes (2), Children -son/daughter - -of ex -servicemen (i), Children -son/ daughter -of Defence personnel (I), Wards of Freedom Fighters (I) and Backward Area (3).