AIR 2007 JHARKHAND 63 ::2007 (1) AIR Jhar R 245 ::2006 (4) JLJR 685

Jharkhand High Court

Hon'ble Judge(s): P. Kohli , J

(A) Constitution of India , Art.226, Art.21— Education - Admission to MBBS Course - Reserved category - Non selection - Challenge as to - Petitioners belonging to reserve category claiming themselves to be residents of State of Jharkhand - Petitioners in possession of Local Resident Certificate, Caste Certificate, Domicile etc. issued by competent Authority in State of Jharkhand - Petitioners participated in preliminary as well as Main Examinations and were declared successful - Only at time of counselling that petitioners have been prevented from @page-Jhar64seeking admissions on account of their mentioning 'Permanent residence in the State of Bihar' - Merely expressing doubts does not empower selection authority to deprive admission, particularly when genuineness of certificates has not been disapproved in any enquiry or proceedings - Petitioners valuable right of admission to professional course for which they have competed and declared successful - Could not be interfered merely on some complaint which has not properly inquired into.AIR 2005 SC 666, Relied on. (Para 5 8) (B) Constitution of India , Art.226— Education - Admission to MBBS course - Reservation - Claim for - Person or candidate, belonging to one State, is not entitled to benefit of reser....