ANSHUMAN AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) By this common judgment, I would be disposing of the above two writ petitions as common questions and issues arise in both the petitions.

(3.) Petitioners, Dr.Anshuman Aggarwal and Dr.Gagan Gupta, had both taken the competitive entrance examination on "All India basis" being conducted by the All India Institute of Medical Sciences, (in short AIIMS) respondent No.2 herein, for admission to Post Graduate Medical and Dental courses for the year 1997. The said examination was being conducted by respondent No.2, AIIMS for admission to 25% of seats in the various Post Graduate courses available in different colleges in India. In terms of the advertisement and the bulletin of information issued, the Post Graduate courses comprised the MD/MS course for a duration of three years, while diploma courses were for a duration of two years. The bulletin listed out the various courses and subjects and Medical Colleges in which these course were available. Written examination was conducted by respondent No.2. Both the petitioners qualified in the written examination so conducted and were called for counselling and interview. The merit position of the petitioner, Dr.Anshuman Aggarwal, in C.W.P. No.1932/96, was 1283 while that of Dr.Gagan Gupta, petitioner in C.W.P. No.3382/97 was 1632. The counselling was being done in accordance with the procedure set out by the Apex Court in Anand S.Biji Vs. State of Kerala and Others (C.A.No.1944/93).