T MANOHAR Vs. SELECTION COMMITTEE OF POST RADUATE DEGREEAND DIPLOMA COURSE OF MEDICAL EDUCATION BANGALORE

JUDGEMENT

(1.) the matter was heard at the preliminary hearing stage and at the request of learned counsel for the petitioner and the learned government advocate, the writ petition is finally disposed of.

(2.) the petitioner seeks directions to the respondents to select him for the course of m.s. (general surgery) and admit him to the said course in any of the government medical colleges in the State of karnataka.

(3.) the petitioner completed his m.b.b.s. course in the year 1991 and there after appeared at the entrance test for admission to the post-graduate course in government medical colleges. In the merit list published and also notified in the college list, the ranking obtained by the petitioner is 67. The petitioner's first preference was m.s. (general surgery) and the second preference was diploma in medicine. The petitioner belongs to the general category and he was given a seat in d.m.r.d. which is a diploma course. As the last date for admission was 31-3-1994, the petitioner got himself admitted on 31-3-1994 to the diploma course in the Bangalore medical college.