- (1.) HEARD the learned Counsel representing the respective parties.
(2.) RULE, made returnable forthwith with the consent of all the parties.
(3.) THIS writ petition filed under Article 226 of the Constitution of India, impugnes the validity, legality and propriety of - a) The order passed by learned District Magistrate, Aurangabad on 21st February 1997, rejecting the application filed by the petitioner No. 1 for grant of certificate of domicile of Maharashtra ; (b) Order passed by the Dean, Government Medical College and Hospital, Aurangabad on 27-2-1997 cancelling the admission of the petitioner No. 2-Nandita to First M. B. B. S. course, 1996-97 under Defence-2 category in view of the order passed by the learned District Magistrate, Aurangabad referred to above; (c) The Rules for determination of domicile contained in Resolution No. 1586/34 dated 27th September, 1950 of Government of Bombay (Political and Services Department) as unconstitutional and particularly violative of Articles 14 and 15 of the Constitution of India ; and (d) Rules for selection to M. B. B. S. course, 1996-97 and particularly Rule 5. 2. 1. 2 requiring the candidate who is seeking admission under Defence category i. e. parent must be a domicile of Maharashtra State and to produce Domicile Certificate issued by the District Magistrate as per Rule 5. 2. 1. 2 (c ). ;