MEENAKSHI Vs. ALL INDIA INSTITUTE OF MEDICAL SCIENCE

JUDGEMENT

(1.) These intra Court appeals impugn the common judgment dated 2nd December, 2020 of dismissal of W.P.(C) Nos.8527/2020, 8592/2020, 7831/2020, 7832/2020 and W.P.(C) No.9206/2020, preferred by the appellants.

(2.) The writ petitions were filed, with respect to the entrance examination for admission in the M.Sc and Ph.D. courses for the academic year 2020- 2021 of the respondent All India Institute of Medical Sciences (AIIMS). As per the prospectus published for admission, even those who till the stipulated date, may not have cleared the qualifying examination but were likely to clear the qualifying examination by the stipulated date, were permitted to apply but further provided that if such candidates do not clear the qualifying examination by the stipulated date, they would not be admitted. The appellants appeared in the entrance examinations held and in the result declared, though found themselves in the merit list at a position which would have entitled them to admission, could not secure admission owing to having not cleared the qualifying examination by the stipulated date. This led to the filing of the writ petitions, aggrieved from order of dismissal whereof these appeals have been filed.

(3.) Vide orders dated 17th December, 2020 and 6th January, 2021 in these appeals, status quo was directed to be maintained and as a consequence whereof the courses which were to commence in August and September, 2020, have not commenced till now. Owing thereto, urgency was expressed on the last date of hearing and appeals listed for hearing for today.