PARIMAL ROY Vs. ALL INDIA INSURANCE OF MEDICALSCIENCES

JUDGEMENT

(1.) The petitioner has filed this petition against the All India Institute of Medical Sciences, Delhi. The petitioner is a sponsored candidate of the government of West Bengal and is desirous of persuing MD course in medicine or Obstretics and Gynaecology. The main grievance of the petitioner is that he has been grossly discriminated in the admission to the MD course in the foreign cum sponsored quota for the academic Session of January, 1996 by the respondents.

(2.) A detailed procedure for admission for sponsored candidates has been mentioned in the prospectus of post graduate courses session - January, 1996 of the All India Medical Institute of Medical Sciences. The procedure is set out s under:

(3.) As per the scheme of entrance examination and the admission pursuant thereto s declared by the respondent No. 1 in the prospectus issued to all candidates, merit is the sole criterion for preparation of the list of selected candidates.