ASHOK KUMAR MATHUR,J. - (1.) THE petitioner by this writ petition has prayed that the respondents may be directed to grant admission to the petitioner to the M.B.B.S. Course, 1985. It was further prayed that the provisions of Clause A of Rule 2 of the Rules of Admission in M.B.B.S. Course in Medical Colleges in Rajasthan 1985 may be declared illegal and may be struck down.
(2.) THE petitioner after obtaining the Degree of Bachelor of Science in the year 1985 appeared in the P.M.T. Examinations which were held in July 1985 and she obtained 810 marks out of 1200 marks The petitioner's father is an employee of the Department of Central Government namely, All India Radio. The petitioner's father is at present posted as Assistant Engineer, All India Radio, Jodhpur. The petitioner's father was initially transferred to Jodhpur A.I.R. Centre in the month of July 1976 as Assistant Engineer and since then he is continuing at Jodhpur. The petitioner has been continuously prosecuting her studies at Jodhpur since July 1976. The petitioner though obtained 810 marks out of 1200 marks but she was not admitted. She made enquiries and came to know that a number of persons who have obtained lesser marks than the petitioner have been granted admission. Thereafter she came to know that as per Rule 2 of the Rules of Admission in M.B.B.S. Course in Medical Colleges in Rajasthan, 1985 thereinafter referred to as 'the Rules') 65% of the seats shall be filled by the candidates belonging to Rajasthan and 20% of the total number of seats shall be reserved for the girl candidates, As per Clause B of Rule 2, 15 seats are reserved for students from abroad/other States to be nominated by the Government of India. The petitioner could not be admitted because she did not fall within the definition of resident of Rajasthan as given in Rule 2(A) of the Rules. The petitioner was admitted in the M.B.B.S. Course in pursuance of the interim stay order passed by this Court on 3 -2 -1986. A return has been filed by the respondents and the respondents have taken the position that since the petitioner does not fall within the definition of Rule 2(A) of the Rules and she and her father have not continuously resided in Rajasthan for a period of last 10 years as such she is not eligible for admission in M.B.B.S. Course. Mr. Joshi, learned Additional Advocate General, has also pointed our that a reservation has been made for 70% seats for residents of Rajasthan and 30% seats were reserved for non -residents. Mt. Joshi has pointed out that the petitioner in her form has clearly mentioned that she is appearing against the non -resident quota and as such once she has appeared in the P.M.T. against the non -resident quota, she cannot turn back to challenge the validity of the Rules. He has also pointed out that this challenge Jo the Rules of May 1985 in October, 1985 (when the writ petition was filed) is belated.
(3.) THE matter was heard by Hon'ble S.M. Jain, J. on 22 -5 -1986 Hon'ble S.M. Jain, J. vacated the stay order. Aggrieved against that order, the petitioner preferred a special leave petition before the Supreme Court. Their Lordships of the Supreme Coart while disposing of the special leave petition passed the following order; CMPS are adjourned to 30 -10 -1985. Meanwhile the respondents are permitted to fill up the remaining 30% seats out of the external students since there are only 10 students from outside the State who are anxious and willing to get admitted in the five Medical Colleges in the State on the basis of the results of the Entrance Examinations, particularly when there are five Medical Colleges in the State and each Medical College will have to admit 2 more students if these ten students are directed to be taken Moreover this peculiar situation is limited to this academic year. We therefore suggest that two more seats may be allowed in each Medical College in the State. We hope and trust that the Medical Council of India will respond to this suggestion in order to obviate hardship to the students. ;