DR. DINESH KUMAR AND OTHERS Vs. MOTILAL NEHRU COLLEGE
LAWS(SC)-1989-4-70
SUPREME COURT OF INDIA
Decided on April 12,1989

Dr. Dinesh Kumar And Others Appellant
VERSUS
MOTILAL NEHRU COLLEGE Respondents

JUDGEMENT

- (1.) This application has been filed by Jawahar Lal Nehru Medical College, Aligarh Muslim University, Aligarh through its Registrar.
(2.) In the application it is stated that right from its inception all the seats in the College for M.B.B.S. course are filled from successful candidates of Entrance examination conducted on an open merit basis. All seats are filled on All India basis and domicile is not one of the conditions of eligibility criteria. Students all over the country can sit in the open competitive examination and if they qualify strictly on the basis of merit, they are admitted to the course. Further it is stated that there is no reservation for students of any particular State and the admission to the course conducted by the College has always been on All India basis so as to attract the best of talents. It is, accordingly, prayed that the applicant College should be exempted from the operation or purview of the examination to be conducted by the Central Board of Secondary Education for filling up 15% seats in the applicant College on the basis of All India examination.
(3.) We are told that notice of the application has been served on the necessary parties including the Director General of Health Services through Counsel of Central Government. But none of them has appeared before us.;


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