DEEPAK KUMAR DUGAYA Vs. STATE OF M P

JUDGEMENT

(1.) Shri Aditya Sanghi, learned counsel for the petitioner. Shri Kumaresh Pathak, learned Deputy Advocate General for the respondents No. 1 to 3.

(2.) In the instant writ petition, the petitioner has challenged the merit list of in-service candidates of Pre PG Examination-2010 and prayed for a direction to respondents to grant him 50 marks instead of 30 marks for rendering five years services in tribal area as per rules.

(3.) Facts leading to filing of the instant writ petition, briefly stated, are that petitioner being a doctor in Primary Health Center, Richfal in District Khandwa had appeared in common entrance examination called as 'Pre PG Test-2010' held on 28-2-2010 conducted by M. P. Professional Examination Board, Bhopal (in short 'Board') for admission to Post Graduate Medical (MD and MS), Post Graduate Diploma and Dental (MDS) Courses in Medical and Dental colleges in the State of Madhya Pradesh. A consolidated merit list of in-service candidates of Pre-PG Test-2010 was issued on 5-4-2010 contained in Annexure P/l wherein petitioner's name was shown at Sr. No. 70 and he was awarded 123 marks in the said test. Thereafter, counselling was held but due to lesser marks the petitioner was not allotted any seat on account of the fact that he had secured less marks. In the aforesaid factual backdrop, the petitioner prayed for a direction to the respondent to allot him 50 marks instead of 30 marks i.e. 20 additional marks for rendering service in tribal area for a period of five years.