SHIVRAJ V.PATIL, C.J. - (1.) These appeals are filed by the State of Rajasthan and in-service candidates aggrieved by the common order dated 22-12-1998 passed by the learned single Judge of this Court in S.B. Civil Writ Petitions Nos. 4546/98 and 5224/98 (reported in AIR 1999 Raj 187) only so far as it relates to quashing of the impugned order increasing reservation of seats from 25% to 50% for in-service candidates.
(2.) For convenience, in this judgment, we shall refer to the parties as arrayed in the writ petition.
(3.) Briefly stated the facts leading to the filing of the writ petition are the following :- The petitioners having passed their M.B.B.S. Examination and completed the internship, are eligible for admission to various Post-Graduate Courses in different disciplines of Medical Science in different Medical Colleges in the State of Rajasthan. They are aggrieved in regard to increase of reservation of seats for in-service candidates from 25% to 50% and decreasing of the qualifying marks for being selected to P.G. Course from 50% to 33% in the Pre-P.G. Entrance Examination in the year 1998 for admission to M.D./M.S./Diploma Course.;