MRITYUANJAY GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the following relief:

(2.) Petitioner possesses M.B.B.S. Degree from a recognised Medical College and he has been registered with U.P. Medical Council.

(3.) All India Institute of Medical Sciences (AIIMS), Rishikesh (respondent no. 3) invited application for admission to M.B.A. (H.C.A.) and M.H.A. Dual Course and there were a total of fifteen seats available in the said course, out of which, four were sponsored, namely, two were sponsored for foreign nationals and two were available for in-service candidates. The procedure for selection for the eleven open seats has been mentioned in clause no. 3.2 of the Prospectus, which is extracted below:-