Kanwaljit Singh Ahluwalia, J. - (1.) Instant petition has been preferred under Article 226 of the Constitution of India praying interalia that the respondents be directed to grant admission to the petitioner in M.Sc. (Medical) Course and furthermore, the action of the respondents not to consider the petitioner for admission in M.Sc. Medical Course on the ground that he is not resident of State of Rajasthan, be set aside, as the same is not permissible.
(2.) Briefly, stated the petitioner obtained Degree in Bachelor of Science from Maharaja College, Jaipur, which is affiliated to the University of Rajasthan. The petitioner, in pursuance of the advertisement issued by the Rajasthan University of Health Sciences, applied for admission to M.Sc. Medical Course.
(3.) Mr. Kapil Gupta, learned counsel appearing for the petitioner, has submitted that the petitioner, being meritorious is entitled to grant of admission, but he is being denied the same on the ground that he is not resident of State of Rajasthan.;