PANAKKAL MOHAMED BASHEER Vs. UNION OF INDIA

JUDGEMENT

(1.) There appears to be no end of grievance of candidates for seeking admission to post graduate courses in medical colleges in the all India quota and thus endless filing of writ petitions. At times their grievance does appear to be quite genuine but because of the eratic working of the scheme and unintentional mistake or negligence various courts judgments at times flouted and usual delays in disposal of the cases there mostly attributable to the strike by lawyers), the candidates do not get justice in time.

(2.) All these petitions numbering nine pertain to admission to post graduate courses in various specialities in all India quota for the year 1992.

(3.) The entrance examination is conducted by the All India Institute of Medical Sciences (AIIMS). When results are declared data regarding candidates is fed into computer by AIIMS and then submitted to the Director General, Health Services (DGHS) for allotment purposes as per choices given by the candidates of their subjects and colleges. The allotment is then made by the DGHS.