VIJRANT PARIHAR Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Leave granted.

(2.) Impleadment and Intervention Applications are allowed.

(3.) This case presents a rather disturbing picture. Last Post Graduate Entrance Examination for admission to various medical courses in the State of Jammu and Kashmir was held on 31st December, 1995 and 1st January, 1996. It is an admitted case of the parties that after that examination, no other entrance examination has been held till date. After the select list was issued, such of the unsuccessful candidates, who had last participated in the 1995 Post Graduate Medical Entrance Examination, continued to get selected for admission to various courses year after year. As a consequence, all such candidates who passed their MBBS examinations after 1996, have had no chance to compete and pursue post graduate courses in various disciplines of medicine. According to Mr. M. A. Goni, learned Advocate General for the State of Jammu and Kashmir this situation has arisen mostly because of interim or final orders issued by various Benches of the High Court at the instance of the candidates who had participated in the 1995-96 entrance examination.