- (1.) Leave granted.
(2.) These appeals by special leave are by two rival candidates for admission to the medical course in the State of Jammu and Kashmir for the academic year 1992. The controversy relates to the selection for admission to a seat reserved for the children of police personnel and paramilitary forces in the State. Both the appellants in these appeals claim to be eligible for consideration against this quota.
(3.) The appeals are directed against the order dated 16/8/1993 of the division bench by which the High court directed that none of the appellants should be selected for the seat and that the seat be deemed to be kept vacant. A brief advertence to the factual antecedents might be necessary.;