Vijay Bahuguna, J. - (1.) The validity of the reservation of 15 per cent made in favour of the Backward Classes in the continued Pre-Medical Test of 1992 conducted by the respondents is challenged by means of the present writ petition under Article 226 of the Constitution.
(2.) The petitioners are students belonging to the general category and appeared in the combined Pre-Medical Test of 1992 and have challenged the validity of the reservation of 15 per cent, in favour of Backward Classes, which are set out in Paragraph 8 Form 7 of the prospectus, Annexures-1 and 2 to the writ petition. 50 castes have been identified as Backward Classes for the purposes of providing reservation in the combined Pre-Medical Test for admission to the Medical Colleges in the State of U.P.
(3.) Heard Sri S.C. Budhwar and Sri Anjani Kumar counsel appearing on behalf of the petitioner and the learned additional Advocate-General appearing on behalf of the State of U.P.;