U P JUNIOR DOCTORS ACTION COMMITTEE PRINCIPAL S N MEDICAL COLLEGE AGRA Vs. B SHEETALNANDWANI:ABDULLATIF

JUDGEMENT

(1.) ORDER : - The dispute in these cases relates to admission in post-graduate courses of the medical wing. There are seven medical colleges in the State of Uttar Pradesh. Sometime back in a fake writ petition the High Court of Albhabad made an order that admission could be effected on the basis of the MBBS results. That can counter to the decision of this Court and on being looked into it transpired that the proceedings before the High Court were totally fraudulent and no one by the name given in the petition as petitioner could really be identified. This Court at that stage had clearly indicated that the prescription by this Court has been that there should be selection test for postgraduate admission as admission has become very competitive and to have compliance of Art. 14 of the Constitution a broad-based arrangement should be made. On that account this Court had clearly indicated that no admission should be permitted on the basis of the MBBS results. In view of the fact that the Allahabad High Court's order has already been reversed, nothing more need be done.

(2.) This petition is directed against the order of the learned single Judge of the Allahabad High Court dated 25-5-1990. U. P. Junior Doctors Action Committee in their special leave petition which had not yet been numbered challenge the order referred to above where the petitioner could not be identified and challenge was to the decision of the High Court dated 25-5-1990 which permitted admission on the basis of MBBS results. Since we have already clarified the position and reiterated the requirement of a selection test the order of the High Court must be taken to have already been vacated. It is not necessary to entertain this special leave petition.

(3.) Special leave granted.