C MATHEW Vs. PRINCIPAL MEDICAL COLLEGE TRIVANDRUM

JUDGEMENT

(1.) These writ appeals and writ petitions have been heard together as they all raise the validity of certain 'Rules' or 'Instructions' for admission to the Post Graduate Medical Course in the Medical Colleges in this State. In OP. No. 2160 of 1979, the learned Judge upheld the validity of the selection and the 'Rule' that was challenged. The writ petitioner's alternative case that he was entitled, on proper assessment to Rank No. 2 in the Rank lists, and that Respondents 3 to 5 are not entitled to be selected at all, as they are not entitled to 10% weightage for having passed the Diploma Course, the results of which were not announced on the last day for receipt of applications, was rejected by the learned Judge on the ground that the validity of the selections would not be affected in view of a Government communication dated 31-3-1979 to be noticed more fully hereafter. W.A. No. 222 of 1979 is against the said judgment.

(2.) W.A. No. 241 of 1979 is against OP. No. 1601 of 1979. The writ petition was dismissed by the learned Judge upholding the validity of the selection and the reservations on the basis of which the rank list was prepared. The learned Judge followed the judgment in OP. No. 2160 of 1979.

(3.) WA. No. 245 of 1979 is against the judgment in OP. No. 1808 of 1979, in which the learned Judge upheld the validity of the rank list, following the judgment in OP. No. 2160 of 1979.