Ray, C. J. - (1.) The principal question for consideration in these Civil Appeals and Writ Petition is whether the instructions framed by the State in making reservations in favour of candidates from Rural Areas, Hill Areas and Uttrakhand are constitutionally valid. These reservations were made by the State Government for admission of students to medical colleges in the State of Uttar Pradesh.
(2.) In Civil Appeal No. 1542 of 1974 the instructions for the combined premedical test for the year 1973 were impeached. The instructions for the combined pre-medical test 1973 for admission to 7 medical colleges in Uttar Pradesh under the Meerut University provided for reservation of 117 seats for rural areas, 25 seats for hill areas and 25 seats for Uttrakhand area. The total number of seats in the 7 colleges is 782. 392 seats are open to candidates under general category. There are reservations for scheduled castes, scheduled tribes, children of political sufferers and children of army personnel. The reservations for rural, hill and Uttrakhand areas were challenged as unconstitutional.
(3.) In Civil Appeal No. 1885 of 1973 the combined pre-medical test for admission to 5 medical colleges at Allahabad, Kanpur, Meerut, Agra and Jhansi for the year 1971 was challenged. The total number of seats was 758. 26 seats were reserved for the nominees of the Government of India under various heads. 732 seats were available to be filled in through the combined pre-medical test. 368 seats were open to general competition. 89 seats were reserved for rural areas. 23 seats for hill areas and as seats for Uttrakhand Division. The reservations for the rural, hill and Uttrakhand areas were challenged as unconstitutional.;