REGENT COMPUTRONICS PVT. LTD.

ISHA KARWASRA Appellant

V/S

ARMY HOSPITAL Respondents

Referred Judgements :-

RATHNASWAMY,DR. A. V. DIRECTOR OF MEDICAL EDUCATION [REFERRED TO]
SHARWAN KUMAR AND OTHERS V. DIRECTOR OF HEALTH SERVICES AND ANOTHER [REFERRED TO]
NITHIYAN P. AND S.P. PRASANNA V. STATE OF TAMIL NADU [REFERRED TO]
DR.M. VANNILA V. TAMIL NADU PUBLIC SERVICES COMMISSION [REFERRED TO]
ARTI SAPRU VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
PUNJAB ENGINEERING COLLEGE CHANDIGARH VS. SANJAY GULATI:DHARMINDER KUMAR SINGHAL:CHANDIGARH ADMINISTRATION UNION TERRITORY CHANDIGARH [REFERRED TO]
PRADEEP JAIN MISS REITA NIRANKARI MEENAKSHI ALKA AGGARWAL SHALINI VS. UNION OF INDIA [REFERRED TO]
CHHAVIMEHROTRA VS. DIRECTOR GENERAL HEALTH SERVICES [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARVIND KUMAR KANKANE VS. STATE OF UTTAR PRADESH [REFERRED TO]
A I I M S STUDENTS UNION VS. A I I M S [REFERRED TO]
NEELU ARORA VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
SAURABH CHAUDRI VS. UNION OF INDIA [REFERRED TO]
PRIYA GUPTA VS. STATE OF CHHATISHGARH [REFERRED TO]
ASHA VS. B D SHARMA UNIVERSITY OF HEALTH SCIENCES [REFERRED TO]
M ASHIQ NIHMATHULLAH VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
HARSHALI VS. STATE OF MAHARASHTRA [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. SAUMIL GARG [REFERRED TO]

JUDGEMENT

(1.) (ORAL) 1. Present petition has been filed by petitioner under Article 226 of the Constitution inter alia seeking a writ, order or direction in the nature of mandamus to respondent no.1 to admit petitioner in MS (General Surgery) in respondent no.1 college.

(2.) RULE.

(3.) AS per the petition, the petitioner completed her Bachelor of Medicine and Bachelor of Surgery (MBBS) in the year 2009. The petitioner was desirous to pursue higher education in the field of medicine. On 8.1.2012 petitioner appeared in All India Post Graduate Medical Entrance Examination (AIPGMEE) which was conducted by the nodal agency AIIMS. On 15.1.2012 Post Graduate Entrance examination was conducted by respondent no.1, Army Hospital (R&R), Delhi. Being desirous of serving in the Armed Forces Medical Service (AFMS), the petitioner appeared in the entrance examination. The result of Post Graduate Entrance Examination was declared on 27.2.2012. The petitioner was stood at rank 42 in the merit list. On 3.3.2012 result of All India Post Graduate Entrance Examination was declared whereby the petitioner secured 1800 rank. On 30.3.2012 petitioner received a call letter from respondent no.1 for the first round of counselling, which was held on 23.4.2012. The petitioner had secured rank 42 in merit in respect of respondent no.1 Army Hospital (R&R). The petitioner appeared in the first round of counselling on 23.3.2012 with all her original documents.

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ISHA KARWASRA Vs. ARMY HOSPITAL

Referred Judgements :-

JUDGEMENT

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