JAYAKUMAR E K Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) Since a common question arises in these appeals they were heard together and they are being disposed of through a common judgment.

(2.) Three original petitions, namely O.P.Nos.39230 of 2001, 38900 of 2001 and 35487 of 2001 were disposed of by the learned Single Judge through a common judgment dated 25.2.2002. W.A.No.864 of 2002 is filed by Dr.Jayakumar.E.K who was the petitioner in O.P.No.39230 of 2001. W.A.No.985 of 2002 is filed by Dr.K.P.Udayamma who was the petitioner in O.P.No.38900 of 2001.

(3.) Dr.Jayakumar.E.K. appellant in W.A.No.864 of 2002 was appointed as Lecturer in Nephrology in the Medical College, Kozhikode on the advice of the Kerala Public Service Commission on 25.5.1999. Satisfactory completion of his probation was declared on 28.6.2001. When the first respondent Director of Medical Education issued the Prospectus for Post Graduate Degree/Diploma Courses, 2002, the appellant applied for admission to M.D.General Medicine Course in the Lecturer quota. Since the appellant was a regular Lecturer in Medical Education Service in the State and since he had completed two years of service as Lecturer in Nephrology he was eligible to apply for admission to M.D.General Medicine Course in the Lecturer quota.