(1.) COMMON order: The above writ petitions relate to the admission to super- speciality courses in medicine including M.Ch. and D.M. for the year 2009-10.
(2.) WHILE the writ petitioner in W.P.No.14855 of 2009 has filed the petition praying for declaration that the award of marks for experience for admission in super speciality course i.e., M.Ch. (Gastro Enterology) for the academic year 2009-10 is arbitrary and unconstitutional and for direction against the respondents to consider the case of the petitioner for admission to M.Ch. (Gastro Enterology), the petitioner in W.P.No.16226 of 2009 has prayed for direction against the respondents to select three seats of D.M.(Cardiology) from the open category exclusively on the basis of the entrance examination marks for the year 2009-10 ignoring the award of one mark for experience of every year declaring the same as illegal. The petitioner in W.P.No.15355 of 2009 has filed the writ petition praying for direction against the respondents 1 and 2 to reckon the rural service rendered by the candidates and award marks for the same for M.Ch. (Genito Urinary Surgery) Course for the academic year 2009-10 as it was stated to have been done earlier and consequently make admission for the year 2009-2010.
(3.) THEREFORE, the issue involved in all theses cases is, as to whether the awarding of marks in respect of admission to super-speciality medical courses for the year 2009-10 for experience is valid and permissible in law or as to whether the admission should be made strictly based on the marks obtained in the entrance examination.
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