ANANT MADAAN BHARATB DUA NANDITA KALRA SHALINIJAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) These four appeals by special leave challenge a judgment of the High Court of Punjab and Haryana upholding the validity of the eligibility criteria prescribed for the year 1994 for the entrance test to be conducted for the State of Haryana for the purposes of admission to medical and dental colleges in the State of Haryana. These appellants along with a large number of other petitioners challenged these eligibility criteria of 1994 before the Punjab and Haryana High Court. Being aggrieved by the decision of the Punjab and Haryana High Court substantially upholding the eligibility criteria, while striking down a portion of the corrigendum, four of these petitioners have filed these appeals by special leave.

(3.) Till 1993 the eligibility conditions required, inter alia, that candidate should be resident/domiciled in the State of Haryana and was required to produce a certificate of Haryana domicile/residence as prescribed in those rules. In 1994, the eligibility conditions were changed. The relevant parts of these eligibility conditions prescribed in 1994 are as follows: