SAIDALAVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Same questions arise for consideration in these Original Petitions. They relate to admission to the post graduate courses in modern medicine. So, I consider it advantageous to dispose of these petitions by a common judgment.

(2.) Petitioners in all these cases are eligible for admission to the post graduate course of study in the medical college in India. They had applied for being selected through the competitive examination held in 1990 by the All India Institute of Medical Sciences, New Delhi, hereinafter referred to as "AIIMS". Selection is made in pursuance to the directions given by the Supreme Court towards 25% seats in the post graduate courses on the basis of merit only. For such selection AIIMS issued Ext. P1 Bulletin. All the petitioners applied in pursuance to Ext. P1. They secured higher ranks.

(3.) Petitioner in O.P.8871/90 secured rank No.248 in the examination conducted by AIIMS. Petitioner had given the following options in the order of preference for six courses: