MAYANK BHARTI Vs. STATE OF KERALA

JUDGEMENT

(1.) By Judgment dated 23.9.2014 the learned Single Judge has disposed of a batch of writ petitions. This writ appeal has been filed against the judgment dated 23.9.2014 in Writ petition No.20562 of 2014, by which order the learned Single Judge has dismissed the writ petition filed by the appellant. The appellant is hereinafter referred to as the writ petitioner and respondent as respondent.

(2.) The facts giving rise to the appeal needs to be noted for deciding the issues in this appeal. The writ petitioner was an applicant seeking admission to Post Graduate Super Speciality Course in Kerala in pursuance to admission notice and Prospectus for admission to post-graduate Super Specialty courses, Kerala- 2014, issued by the Directorate of Medical Education. The petitioner had applied for admission in M.Ch. Genito Urinary surgery and M.Ch. Neuro Surgery.

(3.) In the writ petition, the writ petitioner challenged clause 3.1.3 of the prospectus for admission in so far as it reserves 50% of the seats to candidates of Kerala origin. The petitioner had passed his MBBS in All India quota from Government Medical College, Calicut. He completed his post graduation in General Surgery from Government Medical College Thiruvananthapuram.