R. RATHEESH Vs. ASHA K. JOHN

JUDGEMENT

(1.) The review petitions are filed by the parties who were not originally arrayed in the writ petitions. They have been granted leave by this Court to file review petitions. Accordingly, these review petitions are filed. The issue in the writ petitions as well as in the review petitions has arisen in the context of admission to the post graduate medical course from the quota earmarked for in -service candidates.

(2.) Before proceeding with the scope of review, it is appropriate to refer to the method of selection of Medical Officers for admission to post graduate courses under the service quota. The State enacted the Kerala Medical Officers' Admission to Post Graduate Courses Under Service Quota Act, 2008, (Act 29/2008). The Act stipulates that the selection of Medical Officers for admission to Postgraduate Course of study in the State shall be made under the service quota only under the provisions of the Act (Section 3). Sec. 5 of the Act provides procedure for selection. Sec. 5(1) reads as follows:

(3.) Sec. 5(4) prescribes the norms on which selection list has to be prepared. Sec. 5(4) is as follows: