LAWS(DLH)-2002-6-3

KULDEEP VERMA Vs. UNION OF INDIA

Decided On June 06, 2002
KULDIP VERMA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) . Petitioners numbering 23, who are Doctors, holding MBBS Degrees and are the applicants for admission to MD/MS and MDS courses, had taken All India Post Graduate Medical Entrance Examination-2002, for short (AIPGMEE-2002), conducted by All India Institute of Medical Sciences (hereinafter referred to as 'AIIMS'), respondent No.2 herein. AIPGMEE -2002 examination is conducted by AIIMS, pursuant to the directions given by the Supreme Court, for admission to 25% seats in various Post Graduate Courses i.e. MD/MS/PG/Diploma and MDS, in medical colleges all over the country.

(2.) . Petitioners by this writ petition seek a direction for quashing the results of AIPGMEE,2002, held on 6th January, 2002. A writ in the nature of mandamus ie sought to direct respondent No.2, to hold the examination afresh. Further, a writ or direction is sought, commanding respondent No.3, C.B.I, to enquire into what is alleged to be the admission scam relating to leakage and sale of question paper of the said examination and to bring the culprits to justice. Status report is also sought to be submitted with regard to investigation relating to the arrest on 4th February, 2002 of Pawan Thakur and others, in connection with the advertisement of guaranteed admission to MD/MS and other course and charges of sale of question paper.

(3.) . Petitioners' case is that they along with many other students had been approached by hitherto unknown persons, who offered to sell them question paper of AIPGMEE-2002, for a consideration of Rs.75,000/-. One or two sample solved questions were also shown to the petitioners. The petitioners claim that they refused to buy the question papers, but there were many who purchased these question papers. It is stated that when on 6th January, 2002, petitioners appeared in the examination, they found that the question paper was the same as the one, which was being sold prior to the examination, as was evident from the sample questions that had been shown to them by the said unknown persons.