Pranab Kumar Chattopadhyay, J. - (1.) In this appeal this Court is called upon to interpret the rules relating to the benefit of reservation provided for the children of the Deputationists and Central Government employees with transfer liability to serve outside the Union Territory.
(2.) The petitioner herein has raised objection against the decision of the respondent authorities regarding inclusion of the name of the respondent No.5 (Priya Singh) as the candidate under Category-II and enlisting the name of the said respondent No.5 in the merit list published for the Academic Session 2005-2006 on the ground that the said respondent No.5 completed her studies in the Academic Session 2004-2005 and passed the qualifying examination from a school in these Islands. It has also been submitted on behalf of the petitioner that the said respondent No. 5 along with her family members left Port Blair in the year 2004 and now studying in Chennai. It has been specifically urged before this Court that the name of the respondent No. 5 cannot be considered under Category-II as the father of the said respondent No. 5 already left these Islands after completing his tenure and he is no more in service in these Islands.
(3.) The petitioner herein applied for reserved seat under Category-II in MBBS Course for the Academic Session 2005-2006 and her name has been figured in the provisional merit list dated 15th July, 2005 at Serial No. 3 in respect of the reserved candidates for Category-II. The name of the respondent No. 5 has also been mentioned at Serial No. 2 for the Academic Session 2005-2006. It is not in dispute that the respondent No. 5 also applied for admission under reserved quota for the Academic Session 2004 - 2005 and her name figured at Serial No.;