Jasbir Singh, J. - (1.) By filing this writ petition, petitioners claimed that they be given benefit of reservation police as envisaged in document Annexure P -6. It is their further prayer that a writ of certiorari be issued to quash Annexure -C of the prospectus Annexure P -5, issued by respondent No. 2 to get admission in M.D./M.S./P.G. Diploma and MDS Courses (in short the Courses) for the academic session 2007 -08, as in the prospectus, no reservation has been envisaged, which is contrary to the Notification Annexure P -6 and also guidelines, issued by University Grants Commission and law laid down by the Hon'ble Supreme Court of India.
(2.) Records reveal that for the purpose of admission to the Courses, respondent No. 2 has been authorized to conduct the entrance examination, declare result etc.. Consequent thereto, respondent No. 2 issued prospectus Annexure P -5 stating necessary qualifications to appear in the entrance test, total number of seats, scheduled date for the test, counselling etc. It has further been shown as to how many seats will fall in All India quota, HCMS reserved quota and open merit. In that prospectus, it is not mentioned that any seat is reserved for members of the Scheduled castes.
(3.) It is an admitted fact that as per the Schedule, fixed by respondent No. 2, the petitioners had applied to appear in the entrance test . They filled up their admission forms as general category candidates and did not claim any benefit of the reservation policy. They thereafter appeared in the Test, result of which was declared on March 12, 2007. As per merit list, they figured at Serial No. 100 and 90 respectively. It is thereafter that they have filed the present writ petition.;