VIVEK S. REVANKAR Vs. DIRECTORATE OF MEDICAL EDUCATION

JUDGEMENT

(1.) Petitioner, by this petition, has prayed for appropriate writ to set aside the select / waiting list of the in-service candidates for PG Super Speciality Entrance Test-2016 and he has also prayed to direct respondent No. 1 to consider his representation dated 05.08.2016, Annexure 'F' to the petition, by allotting additional 5 marks towards service weightage for completion of seven years of in-service. The petitioner has further prayed to issue appropriate writ to direct respondent No. 2 to consider his representation, Annexure 'G' to the petition, by allotting additional 8 marks towards the service weightage, journal publication and service rendered by him in the recognized University as a Senior Resident.

(2.) We have heard Mr.R. Kiran, learned counsel appearing for the petitioner.

(3.) As such, the marks sheet produced at Annexure 'E' by the petitioner itself shows that consolidated marks obtained by him was 61.50, whereas respondent No. 3 has secured 68.50 marks in respect of the subject 'M.Ch Surgical Gastroenterology'. Therefore, merit as per the expert body is lower of the petitioner in comparison to respondent No. 3 and there is difference of about 7 marks.