MANISH PRABHAKAR KHANOLKAR Vs. DEAN GOA MEDICAL COLLEGE

JUDGEMENT

(1.) RULE. By consent heard forthwith.

(2.) A simple but very subtle question arises in this petition. Whether the grace marks awarded by the University to a candidate for his proficiency in sports could be added to the total aggregate marks obtained by him in the M. B. B. S. examination for the purpose of admission to the Post-Graduate medical course in the Goa Medical College.

(3.) THE Goa Medical College by a notification called for applications of eligible candidates who obtained degree in M. B. B. S. for admission to the Post-Graduate Medical courses in various streams for the year 1995. The petitioner and the third respondent who are holders of M. B. B. S. degree applied for admission to the Post-Graduate Medical Course pursuant to the said Notification. As notified by the first respondent, the admission to Post-Graduate Medical courses are being regulated by the Rules notified as No. 43/6/80/phd dated 2-3-1988. The relevant rules with which we are concerned is Rule III (3) which says that the admission to Post-Graduate courses will be purely based on merit. Rule III (3) reads as follows :---III (3) Order of Merit : the order of merit shall be determined by computing the marks in the following manner :