SHRIGOPAL PREMPRAKASH MANDHANIYA Vs. NAGPUR UNIVERSITY

JUDGEMENT

(1.) HEARD Shri Haq, Counsel for the petitioners, Shri kulkarni, learned Counsel for respondents No. 1 and 2 and Shri Sonare, AGP for respondent No. 3.

(2.) RULE is made returnable forthwith by consent of the parties.

(3.) SHRI Haq, Learned Counsel for the petitioners states that the petitioners have passed M. B. B. S. and have done one year's rotating internship. The petitioners being eligible for registration for the Post Graduate Medical Courses, had appeared for the Post Graduate Medical Common Entrance Test 2000 (PGMCET-2000) which was held on 24-12-2000. The Counselling for the selection of the candidates in pursuance of the above mentioned PGMCENT-2000 started from 7-8-2001. The learned Counsel for the petitioners states that petitioner No. 1 was selected for M. D. (Anesthesia) and he was given registration in the Government Medical College, Nagpur. Petitioner No. 2 was selected for M. S. (Surgery) and he was given registration in Indira Gandhi medical College, Nagpur. In the second round of admission process, held on 16-2-2002, petitioner No. 1 was selected for M. D. (Medicine) and he was given registration in Indira Gandhi Medical College, Nagpur. Petition No. 2 was selected for M. D. (Medicine) and he was given registration in the Indira Gandhi Medical College, Nagpur. The petitioners have joined the Medicine department in December, 2002 and they are pursuing their training in the Medicine department.