AIR 1993 SUPREME COURT 975 ::1992 AIR SCW 3218 ::1992 (2) UJ (SC) 609 ::1992 UJ(SC) 2 609 ::1992 (5) ServLR 529 ::1993 (2) SCC(Supp) 64 ::1993 SCC (Supp) 2 64 ::(1992) 3 SCJ 194 ::(1992) 2 UPLBEC 1295 ::(1992) 3 SCR 697 (SC) ::1992 (3) SCR 697 ::1992 (4) JT 575 ::(1992) 4 JT 576 (SC)

Supreme Court Of India

Hon'ble Judge(s): Lalit Mohan Sharma, N. M. Kasliwal , JJ

Constitution of India , Art.226, Art.32— Education - Admission to Post Graduate Medical Course - Entrance examination - Rule making securing of minimum qualifying marks in entrance examination essential - Not illegal and violative of fundamental rights of candidates - Fact that number of seats remaining vacant as a result of application of such Rule - It is for State Govt. to relax requirement of minimum marks - No mandamus or direction can be issued by Court. Education - Admission to P.G. Medical Course - Entrance test - Securing minimum mark - Relaxation - It is for the State Government. (Para 7 8)