- (1.) (for himself and on behalf of Bhargava, J.):These five petitions have been filed by candidates who failed to be selected for admission in Government Medical Colleges in the State of Mysore and challenge the validity of the Selection Rules framed by the Government. Since they raise common questions, it is expedient to deal with them together and dispose them of by a common judgment. Writ Petition No.619 of 1970, we were told by counsel, is the most comprehensive of them all and therefore we shall deal with it first and as typical of the rest. As the rest of the petitions raise the same questions, it is not necessary to deal with each of them separately. Writ Petitions Nos. 621 and 622, however raise certain additional questions which will be dealt with to that extent separately.
(2.) Writ Petition No. 619 of 1970 : The petitioner in this Writ Petition passed the Secondary School Leaving examination in March 1968 obtaining first class marks. In March 1969, she passed the Pre-University Course Examination held by the Bangalore University securing 67 per cent marks in optional subjects, namely Physics, Chemistry and Biology, and 71 per cent marks in the aggregate. Her father having retired at Dharwar, she prosecuted her further studies for B.Sc. Part I examination in the Karnatak Science College, Dharwar, a college affiliated to the Karnatak University. She passed the B.Sc. Part I examination held by that University securing once again a first class.
(3.) Under Ordinance 144 (c) of the Karnatak University a student having passed the B.Sc. Part I examination with Physics, Chemistry and Biology as his optional subjects would be eligible for admission to a medical course provided he has obtained the minimum marks prescribed for admission to that course from time to time. The petitioner having obtained first class marks in the B. Sc. Part I examination was therefore, eligible for admission to the medical course in the medical colleges affiliated to that University.;