Santosh Hegde, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Before the High Court of Gujarat, the respondents herein challenged the constitutional validity of Rule 6(i) and Rule 7 of the Rules for Admission to Smt. N. H. L. Municipal Medical College on the ground that the said Rules which define "the local students" are unreasonable, illegal, illogical, irrational and violative of Articles 14 and 15 of the Constitution of India. They further prayed for a writ of mandamus or a writ in the like nature directing the respondents to consider the case of the students who are residing in the limits of Ahmedabad Municipal Corporation and who have passed the qualifying examination from the School(s) situated within the limits of Ahmedabad Urban Development Area (hereinafter referred to as "AUDA") for admission in the Medical College referred to above as local students. The cause for filing the said writ petition was that Rules 6 and 7 of the said Rules prevented the students who are residents of Ahmedabad city but who had acquired their qualification for admission from the educational institutions situated within the AUDA from being treated as "local students".;