SUNITA SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) DR. Sunita Sharma, the appellant in L. P. A. No. 199 of 1999; who was an 'in service' candidate holding the post of Assistant Surgeon and fell in "general category", had appeared in the PRE-PG-1999 examination held by Professional Examination Board, Madhya Pradesh, Bhopal and was able to secure 370 marks out of the total mark of 900.

(2.) DR. (Kum.) Roli Agarwal, the appellant in L. P. A. No. 227 of 1999. Who was an "institutional candidates" and fell in the "general category" had also appeared in the same entrance examination and had secured 620 marks out of total marks of 900. Both the aforesaid doctors had sought for their admissions in the Post Graduate M. S. course in the subject of 'gynaecology' and 'obstetrics'.

(3.) THE Writ Petition No. 1213/99 giving rise to L. P. A. No. 199 of 1999 was filed on 9-8-1999. Whereas the Writ Petition No. 1659 of 1999 giving rise to L. P. A. No. 227 of 1999 was filed on 25-10-1999. Both the writ petitions were consolidated and heard together. Both the petitioners had raised their claims for admission as against 25% seats allocated as against All India Quota which seats had been reverted on account of no candidate being available.