ANURAG GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) SIX petitioners have approached this court, inter alia, seeking a direction in the nature of certiorari to quash the decision of the Guru Gobind Singh Indraprastha University dated 30th June, 2012 in regard to scraping two seats in DM Nephrology and reducing the intake capacity of DM Cardiology Course from six to three in PGIMER Dr.Ram Manohar Lohia Hospital.

(2.) DURING the pendency of this writ petition petitioners 1,2 and 4 have been deleted from the array of parties. Counsel for the petitioners submits that two seats in DM Nephrology have been restored. The present petition is now only directed against reduction of seats in the Department of Cardiology from six to three seats.

(3.) PETITIONERS applied for admission into DM (Cardiology) course in Dr.Ram Manohal Lal Hospital and College in Delhi. Petitioners no.2-5 secured equal marks and were within the merit position of 3 to 6 in the merit list. Petitioner no.6 stood at position no.8 in the merit list. Since the candidates placed at Sl. Nos.1 and 2 are stated to have sought admission elsewhere the effective position of petitioner no.6 stands at merit no.6.