TILAK BOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is a Doctor, has prayed for the following reliefs for the purpose of pursuing Post Graduate Course :-

(2.) The fact that the petitioner participated in the entrance examination in the year 1988, 1989 and 1991 is not disputed. What he states is that while some persons were shown privileges to get admission he has not been posted in those stations where there are Medical Courses available. His complaint has been that whenever chance was given to him to appear he was not given sufficient time and that has prejudiced his rights. The petitioner has referred to the judgment of this Court in Major Vipul K. Sharma vs U.O.I. & Others, in C.W. No. 1993/91 dated 25/7/1991. In the reply to show cause the respondents had explained the position and the allegations in the writ petition are denied. The respondents filed an additional counter affidavit and wherein it is stated :-

(3.) The instructions given by the Ministry of Defence dated 17/4/1998 is filed. The same is as under:-