S SHANTHI Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) The petitioner has approached this Court challenging clause-18 as found in the Prospectus issued by the Selection Committee, Directorate of Medical Education, Chennai for Post Graduate Degree/Diploma/5 Year M.Ch.,(Neuro Surgery) Courses for the academic year 2003-2004 to quash the limited prohibition contained in the said clause rendering the candidates who have already acquired a postgraduate degree in any discipline ineligible to apply for any postgraduate diploma/degree courses.

(2.) Though the writ petition has been filed with the prayer to quash the restriction contained in clause-18 of the prospectus, at the time of hearing of the writ petition, learned counsel for the petitioner fairly submitted that though the prayer in the petition is to quash the clause, the petitioner claims the benefit provided in the exception clause of clause-18 of the prospectus and on that basis, the petitioner is eligible to apply for the postgraduate medical courses.

(3.) The brief facts are that the petitioner has acquired P.G. Degree qualification in General Surgery with basic M.B.B.S. Degree qualification and she is an inservice candidate and she has applied for admission to P.G. Diploma in Gynaecology and Obstetrics (D.G.O.) and according to her, the acquisition of a diploma in D.G.O. is a pre-requisite for her promotion as a Reader and therefore under sub-clause (b) of clause-18 of the prospectus, she is eligible to apply for the said diploma course.