RAJESH KUMAR SINGHAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The order passed in this petition shall also decide Misc. Petition No. 531 of 1991 (Dr. Sunil Kumar Gupta v. State of Madhya Pradesh), in which common questions of fact and law arise.

(2.) The two petitioners, in the petitions before us are employed as Assistant Surgeons in the services of the State Government. They seek admission to post-graduate (M.D./ M.S.) courses in the Medical Colleges of the State in accordance with the terms and conditions contained in the admission rules called "M. P. Selection to Post-Graduation Courses (Clinical, Para-Clinical and NonClinical Courses) in Medical College of M.P. Rules, 1984." (hereinafter referred to as '1984 Rules'). Under Rule 9.5.(b), in addition to the total marks obtained by the candidates in the University examination of M.B.B.S., for seats available for admission against Assistant Surgeon's quota, weightages of marks are provided, amongst other extra curricular activities, for doing rural service in the scheduled areas and for conducting sterilization operations.

(3.) According to the petitioners, if these weightages of marks are added in accordance with 1984 Rules to the marks obtained by them in M.B.B.S. examinations, they have a fair chance of selection for admission to the post-graduate courses.