HARISH VERMA Vs. DELHI UNIVERSITY

JUDGEMENT

(1.) THE petition impugns the Notification dated 13 th December, 2011 issued by the respondent Delhi University notifying that the University will not conduct Post Graduate Medical Entrance Test (PGMET) for admission to MD/MS/MDS Diploma courses under 50% Delhi University quota for the Session-2012 and that admission thereto will be made on the basis of merit obtained in the All India Post Graduate Medical Entrance Examination (AIPGMEE) to be held on 8th January, 2012.

(2.) THE contention in this petition filed as a Public Interest Litigation is that since the respondent University in the past was holding a separate test i.e. PGMET for admission to the said courses, it cannot discontinue doing so. Mandamus is sought directing the respondent University to hold PGMET for admission to the aforesaid courses in the academic session 2012. We enquired from the counsel for the petitioners as to what prejudice the aspirants for admission to the said course suffer by non holding of a separate admission test. THE only reply is that PGMET in the past used to be held in the first week of February each year; that the said aspirants were thus under the impression that they had time till first week of February, 2012 to prepare for the said test; however they had notice of less than a month from the said Notification of the AIPGMEE which was made the basis for admission to the said courses also.

(3.) IN this regard, we may also mention that the Division Bench of this Court speaking through one of us i.e. Acting Chief Justice has in judgment dated 23rd December, 2011 in W.P.(C) No. 4294/2011 titled Noopur Chawla v. University of Delhi and other connected writ petitions accepted the contention of the petitioners therein for holding of a joint common entrance examination though qua allocation of nominees of Government of INdia seats in various colleges in Delhi which included Delhi University as well and put our imprimatur on a joint common entrance examination rather than separate examination being beneficial to the students. Upon attention of the counsel for the petitioners herein being invited thereto, he seeks to aver errors in the said judgment. However the remedy therefor is elsewhere.