SONNY P JACOB Vs. JILSE GEORGE

JUDGEMENT

(1.) The Writ Appeals are filed challenging the judgment in O. P. 24800/99 by persons who were not parties to the Original Petition. The 1st respondent in these Writ Appeals is the petitioner in the Original Petition. The Original Petition was filed by an Assistant Surgeon who is a member of the Health Services seeking the following reliefs in the matter of admission to the course D. M. Cardiology:

(2.) The learned single Judge after taking note of the contention put forward by the petitioner that atleast one seat may be reserved for Health Services candidates in D. M. Cardiology observed that the general merit candidates' quota cannot be curtailed. The learned Judge then proceeded to give the following direction:

(3.) Appellants in W. A. 2609/99 are qualified postgraduate degree holders in medicine and applicants for super speciality courses notified in their concerned subjects. Appellants 1 to 3 have specified D. M. Cardiology as their first preference. They wrote the entrance examination conducted on 9.10.1999 and 10.10.1999 as provided under the prospectus and are awaiting for the results to be published. They are aggrieved by the direction given by the learned single Judge to allot the petitioner the one seat which is set apart in the quota for teachers in the Medical Colleges. They pointed out that the selection to the staff quota is not yet over and that even if the seat set apart for the teachers in the Medical Colleges falls vacant, in view of the provisions contained under the prospectus it should go to the merit quota candidates. Therefore, the direction given by the learned single Judge is against the terms of the prospectus.