MURALIDHAR GULLIPALLI Vs. NIZAMS INSTITUTE OF MDECIAL SCIENCES

JUDGEMENT

(1.) AS common questions of law and fact are involved in all these writ petitions, they are heard together and are being disposed of by this common order. For the purpose of disposal of these writ petitions, I refer to the facts as arise in W.P.No.21916 of 2010.

(2.) THIS writ petition is filed, seeking for a writ of mandamus; (1) declaring the notification issued by the 1st respondent- Nizam's Institute of Medical Sciences, in Rc.No.74/EC/SS/2010, dated 10.05.2010, to the extent of reserving seats in favour of the in-service candidates, as illegal and arbitrary; (2) to declare that respondent No.3 is not entitled for admission into D.M (Medical Oncology), and consequently, to set aside the same; (3) to direct the respondents to consider and allot D.M (Medical Oncology) seat to the petitioner; and (4) to pass such other order or orders in the interest of justice.

(3.) THE 1st respondent-Nizam's Institute of Medical Sciences has issued admission notification, dated 10.05.2010, in Rc.No.74/ EC/SS/2010, inviting applications from the eligible candidates for the entrance test for admission into D.M/M.Ch. super-speciality courses for the academic year 2010. In this batch of cases, concern is only with regard to the courses in D.M (Cardiology), D.M (Neurology), D.M (Nephrology) and D.M (Medical Oncology). THE names of courses, number of seats in regular quota and number of seats earmarked to in-service candidates, the qualifications prescribed and duration of courses, as mentioned in the notification, with regard to the aforesaid courses, read as under;