SANJEEV KUMAR AGARWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner who is a student of postgraduate Medical course (Anaesthesia) of Medical College, Raipur and pursing his post graduation studies in that college has preferred this writ petition under Art. 226/227 of the Constitution of India seeking direction that to direct the respondents to give admission to the petitioner in MS (General Surgery) against a seat which is lying vacant since beginning.

(2.) The petitioners petition is that the respondent No. 1 State of Chhattisgarh made Chhattisgarh Medical Snatkottar Pravesh Pariksha Niyam 2002. The said rules came into force on 15-5-2002 and the aims and objects of making the Pre-P.G. Rules 2002 were to fill the State quota seats through the State Pre-P.G. Examination.

(3.) The Pre-P.G. Rules laid down the specific eligibility criteria as mentioned in clause 6 thereof which a candidate is required to fulfill seeking admission to post graduate courses. The petitioner fulfilled all the criteria fixed under the Pre-P.G. R. Rules 2002 and that in response to the advertisement published in Hindi Daily Danik Bhaskar dated 4th June 2002 applied in the prescribed manner for appearing in the Pre-P.G. test to be conducted by the Pt. Ravishankar Shukla University, Raipur and he was issued admission card by the university and he appeared in the entrance test conducted on 10-7-2002. The petitioner was declared successful and secure 10th position in order of merit. Copy of the result is Annexure-P/4.