P. SIDHARTHAN Vs. GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) These two Appeals arise out of two Writ Petitions filed by the Appellant/Petitioner in W.P. Nos.12347 & 14393 of 2017.

(2.) In W.P. No.12347 of 2017, the Petitioner sought for a declaration that non-implementation of the selection of the Petitioner in accordance with merit under the Government counselling conducted on 4/5/2017 is illegal and unconstitutional and consequently, admit the Petitioner in terms of the Allotment Order, dtd. 4/5/2017 in M.S.(General Surgery) for the Academic year 2017-2018 in the 4th Respondent Institute/Pondicherry Institute of Medical Sciences.

(3.) The other Writ Petition in W.P. No.14393 of 2017 has been filed by the Petitioner in W.P. No.12347 of 2017 seeking a Writ of Certiorarified Mandamus, challenging the Rejection Letter, dtd. 2/6/2017 issued by the 14th Respondent therein namely, the Pondicherry Institute of Medical Sciences (PIMS) and to direct the 1st Respondent to admit the Petitioner in terms of the allotment order without imposing an onerous condition of serving bond.