M ALIMELU Vs. OSMANIA MEDICAL COLLEGE

JUDGEMENT

(1.) The petitioners seek a writ of mandamus declaring the action of the Principal, Osmania Medical College, Hyderabad, the 1st respondent, cancelling the Entrance Test for recruitment to Diplomate National Board Course examination held on 17-2-1993, in Circular No. OMC/DNB/93, dated 27-2-1993, as illegal, arbitrary and violative of principles of natural justice.

(2.) During the pendency of the writ petition, by order of this court dated 9-4-1993 in WPMP No.5554 of 1993, respondents 2 to 52 were impleaded to the writ petition.

(3.) Though the relief sought by the petitioners centres round the cancellation of entrance test which was held on 17-2-1993, on hearing the learned counsel for the petitioners, learned Government Pleader appearing for respondent No.1 and learned counsel for respondents 2 to 52, the intricacies involved in the writ petition do not look to be that much narrow as canvassed by the petitioners. Respondents 2 to 52 getting themselves impleaded to the writ petition assumes significance as to the importance of the matter; therefore, requires a serious thought on the selection process of candidates for Diplomate National Board Course (for short 'DNB Course')-