KARNAM VNP KUMAR Vs. DEPUTY DIRECTOR NATIONAL BOARD

JUDGEMENT

(1.) RULE . With the consent of counsel for the parties, the present writ petitions are taken up for hearing and disposal.

(2.) THE petitioner in Writ Petition No.6500/2011 was awarded MBBS degree by Dr.NTR University of Health Sciences Vijaywada, Andhra Pradesh in the year 2007. According to the petitioner the respondent no.1 granted professional accreditation to the paediatrics specialty of respondent no.2 for a period of three years with effect from July, 2009 to June, 2012. The hospital was granted permission to enroll equal number of trainees holding recognized post graduate diploma for a period of two years. It is also the case of the petitioner that if a selected candidate leaves the accredited hospital, the hospital can complete the procedure of selecting candidates up to 15th September for July session. In June, 2010 the respondent no.1 published information bulletin for the post graduate courses (CET ­ NBE) June, 2010. As per the petitioner, for the year 2009 the candidates were eligible on the basis of the CET examination and aptitude test for primary candidates by the concerned institutions. It is also the case of the petitioner that for a secondary candidate like the petitioner, clearing CET examination is not a pre requisite for admission as a DNB candidate.

(3.) ON 27.7.2010 the petitioner applied for DNB paediatrics course 2010 with the respondent no.2 on the basis of DCH (Paediatrics)degree. Since there were more than one candidate for the only seat available, respondent no.2 conducted an aptitude test of DCH paediatrics degree candidates on