STATE OF MAHARASHTRA Vs. MINOO NOAZER KAVARANA:MISS KAVITAKUMAR BHATTA
LAWS(SC)-1989-4-45
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on April 24,1989

STATE OF MAHARASHTRA Appellant
VERSUS
MINOO NOAZER KAVARANA,KAVITAKUMAR BHATTA Respondents

JUDGEMENT

Dutt, J. - (1.) Special leave is granted in all these matters. Heard learned Counsel for the parties.
(2.) These appeals preferred by the State of Maharashtra involve the question as to the admission in the M.B.B.S. Course in the Medical Colleges in the State of Maharashtra. In the city of Bombay, there are three Medical Colleges run by the Municipal Corporation of Greater Bombay. Besides the said three Municipal Colleges, there is another College in Bombay, namely, Grant Medical College, which is a Government College run by the Government of Maharashtra.
(3.) Shorn of all details, it may be stated that after providing for 15 per cent of seats under the All India Quota and the seats which are to be reserved under Art. 15 of the Constitution of India, the Government of Maharashtra laid down a policy of reservation of 70 per cent of the remaining seats for the local students in the city of Bombay and 30 per cent of seats for the students outside Bombay within the States of Maharashtra.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.