DR. VIVEK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar, Senior Advocate assisted by P.K. Singh 'Vats', learned counsel for the petitioner, learned Assistant Solicitor General of India for opposite party no.1, learned Standing Counsel for opposite party no.2, Sri G.K. Srivastava, learned counsel for opposite party no.4, Sri Anupras Singh, learned counsel for opposite parties no.5 and 6 and perused the record.

(2.) Sri H.G.S. Parihar , learned counsel for the petitioner submits that petitioner has passed MBBS Course from King George Medical University in the year 2006 and thereafter he obtained MS degree from Sarojini Naidu Medical College, Agra in the year 2008. On 24.4.2014 the State Government has decided to conduct All India DM/ Mch Entrance Examination , 2014 for the session 2014-15 and the King George Medical University Lucknow was authorised to conduct the entrance examination for admission in six seats in Mch ( CTVS) Course. Out of six seats , two admission were to be made in King George Medical University, one admission was to be made in Dr. Ram Mahohar Lohia Institute of Medical Sciences, Lucknow and three admissions were to be made in the GSV Medical College,Kanpur. For the purpose of filling of aforesaid seats , a brochure was also published by the Chief Coordinator , All India DM/MCH Entrance Examination, 2014 King George Medical University, U.P. Lucknow.

(3.) It is further submitted on behalf of the petitioner that the petitioner had appeared in the said examination and the result of Entrance Examination, 2014 was declared and the petitioner was placed at 21st rank in the aforesaid examination and after counselling, was allotted the seat of MCh (CTVS) Course in Dr. Ram Manohar Lohia Institute of Medical Science, U.P. Lucknow.