AKHIL KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS writ petition has been filed by 5 Doctors seeking a writ to issue to the respondents in the following terms:

(2.) THE facts giving rise to the present petition are in a narrow compass. It has been contended that the University of Delhi conducted an entrance exam for the Post Graduate Degree/Diploma courses for the Session 2005. The important dates and schedule for the examination which are relevant for the present case were set out in the Bulletin of Information which was circulated by the Delhi University. The material dates relevant for the purpose of adjudication of the present case are as under:

(3.) IT is to be noted that pursuant to the orders of the Apex Court in the judgment reported at : 1986 (3) SCC 727 entitled Dr. Dinesh Kumar and others vs. Moti Lal Nehru Medical College, out of the total Post Graduate seats available for admission in any University 25% of the seats were reserved for admission through an All India Entrance Examination conducted under the supervision of the All India Institute of Medical Sciences. This Quota was varied subsequently pursuant to the judgment of the Apex Court reported at : 2003(11) SCC 146 entitled Saurabh Chaudhary and others Vs. UOI whereby the All India quota was increased to 50% of the total Post Graduate seats offered by any University.