DR. S.P. SINGH AND ANOTHER Vs. VICE

JUDGEMENT

(1.) Through this petition under Art. 226 of the Constitution, Dr. S.P. Singh and Dr. S.K. Gupta have sought, amongst others, the following reliefs -

(2.) The petitioner No. 1, after passing M.B.B.S. examination, did one year of internship and thereafter one year of house Job in Orthopaedics. Fie was thereafter, admitted in M. S. Orthopaedics Surgery Course in Jan. 1985 session. The petitioner No. 2 also, after passing M.B.B.S. Examination, did one year of internship and one year of house job in Orthopaedics. He was also thereafter admitted in Orthopaedics Surgery Course in 1985 Session.

(3.) Both of these petitioners were qualified to appear at the Post Graduate Examination of the year 1986 in M.S. Orthopaedic Surgery. For the examination of the year 1986, examiners were appointed by the Allahabad University. There are two versions with regard to the examiners. One version has been given by the petitioners, which is supported by Dr. R.C. Gupta, Professor and Head of the Department of Moti Lal Nehru Medical College in Orthopaedics, and the other version is given by Dr. Jayant Bajpai, Respondent 7. Dr. R. Gupta stated that the Board of Studies, which was headed by Dr. R.C. Gupta, Professor and Head of Department in the meeting held on 9-8-10-1985 decided for M. S. Orthopaedics Surgery Examination of 1986 that all the examiners would be teachers and doctors of out of the State, and, therefore, it recommended the following names: