BHAGWATI, J. - (1.) This appeal raises the same issues as civil Appeal No. 4395 of 1985 in which we have just delivered our judgment. In fact, both these appeals were disposed of by a common judgment. The reasons which prevailed with us in allowing civil Appeal No. 4395 of 1985 must therefore equally apply in the present case and hence, for the same reasons, we allow this appeal, set aside the judgment of the High Court and quash Rule B (2) of the Rules for Admission to the M.B.B.S. course framed by the State Government. There will be no order as to costs.;