LAWS(DLH)-2009-7-222

PAWAN KHURANA Vs. UOI

Decided On July 29, 2009
PAWAN KHURANA Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) THE petitioner is a doctor and is aggrieved by the Act of the respondent no. 2 in not filling all 13 seats for the course of MD in Community Health administration (CHA) for the academic session 2009-2012.

(2.) THE petitioner seeks quashing of condition No. 2. 6. 3 of bulletin of information for the session 2009 and a direction to the respondents to fill up the seats for the post graduate course, MD (Community Health Administration) by granting grace marks or by holding interview or by conducting a fresh examination.

(3.) THE respondent No. 2 provides post graduate courses including M. D in community Health Administration. The minimum qualification for admission to the said course is detailed in Clause 2. 6. 3 of bulletin of information which is as under:-