AIR 1985 ANDHRA PRADESH 149 ::(1985) 2 APLJ 199 ::(1985) 1 LandLR 100

Andhra Pradesh High Court

Hon'ble Judge(s): Y. V. Anjaneyulu , J

Andhra Pradesh Regulation of Admission of Students into Medical Colleges Government Dental Colleges Rules (1983) , R.7(9)— Admission to medical college - Reservation of 85% seats for local candidates - Balance of 15% held, have no nexus with qualification of residence in State - R.7(9) is violative of Art.14 of Constitution. Education - Admission - Reservation - Local candidates. Constitution of India , Art.14, Art.371D— Andhra Pradesh Educational Institutions Regulation of Admissions Order (1974) , Para.4, Para.6, Para.9, Para.10— By virtue of the provisions in paras 4, 6, 9 and 10 of A.P. Educational Institutions (Regulation of Admissions) Order (1974) passed by the President of India, in exercise of power under Art 371-D of Constitution of India, a provision is made as regards Andhra Pradesh for filling in the available seats in every course of study in each local area by the local candidates and it is obligatory that eighty-five per cent of the available seats shall be filled in by the local candidates. There is no reference in the Presidential Order as to how the balance of fifteen per cent of the available seats forming the unreserved quota should be dealt with. Therefore, the fifteen per cent unreserved quota should be held to have no nexus with the qualification of residence in the State. It cannot be said that because of the scheme of....