M MOHAN RODDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These writ petitions raise the question relating to the constitutional validity of Rule 5 (4) of the Rules for admission to Post Graduate Courses in the Medical Colleges in the State (hereinafter referred to as 'the Rules'.)

(2.) The petitioners have passed their MB8S examiaation. They appeared for the entrance examination conducted by the Director, of Medical Education in September, 1981 for the purpose of admission to the Post Graduate Medical Courses. On the basis of the results of the entrance test, the first petitioner in W.P. No, 4659 of 1982 was admitted in the Diploma Course in Opthalmlogy. The second petitioner secured Admission in the Diploma Course in Gynaecology and Obstetrics. The third petitioner, was admitted in the Diploma Course in Medical Radiology and Diagnosis. The petitioner in W.P No 5046 of; 1982 was admitted to the Diploma Course in Child Health. They joined the said Diploma Course.

(3.) The State Government issued G.O. Ms No. 436 M&H dated 26-5-1982 incorporating the Rules for Admission to Post Graduate Medical Courses in the Medical Colleges in the State for the year 1982, Th.e Entrance Test for admission to the course v. as held on 27-6-1982. The petitioners took the entrance examination. The results of the entrance felt were declared on 26-7-1982. The petitioners in W.P. No. 4659 of 1982 secured 4th, 3rd and 11th ranks respectively, while the petititioner in W P.No. 5046 of 19S2 secured 5th rank. The admission to the Post Graduate courses of study will be made on the basis of- the ranks which the candidates obtain in the entrance examination.