NAVROZ MEHTA Vs. UNION OF INDIA & ANR.

JUDGEMENT

(1.) Proceedings of the matter have been conducted through video conferencing. CM APPL. No. 14557/2020, 14559/2020 & 14560/2020(exemptions) Exemptions allowed subject to all just exceptions. The applications are disposed of. CM APPL. No. 14558/2020 (for leave to file the appeal) The applicant is granted leave to file the appeal. The application is disposed of LPA No.171/2020

(2.) The learned Single Judge, in view of the Rules of Admission prescribed by Respondent No.2 - Director General, Armed Forces Medical Services, especially Rule 20(f) thereof, declined to grant interim relief. The learned Single Judge was of the view that the admissions brochure clearly states that a candidate who is already pursuing any PG Course shall not be eligible for admission to PG Course, in Medical Colleges run by Respondent No. 2(DG AFMS).

(3.) Having heard the learned counsel for the parties and looking to the facts and circumstances of the case and the impugned order dated 7th July, 2020, which was shown to us on screen (it was not annexed with LPA) by the counsel for the appellant (Original petitioner), and also looking to the Information Bulletin - Post Graduate Courses in AFMS Institutions through NEET-PG-2020 (hereinafter referred to as 'the Information Bulletin'), we see no reason to entertain this LPA for the following reasons.