LAWS(MPH)-2013-10-63

ANKUR GUPTA Vs. STATE OF M.P.

Decided On October 30, 2013
Ankur Gupta Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) The petitioner has filed this petition for a relief that he be permitted to change his Diploma Course of Pathology to Post Graduate Degree Course (Pathology) on a vacant seat.

(2.) The petitioner passed M.B.B.S. examination in the Year 2009 from L.L.R.M. Medical College, Merut. After completing internship, he appeared in All India Pre P.G. Examination held in the year 2012 from un-reserved category. He secured 6771 rank in the aforesaid examination of All India quota. He was alloted a seat of Diploma in Pathology at G.R. Medical College Gwalior for the academic session beginning from 2012 on the basis of his rank in all India Pre PG Examination. The respondent No.4 was alloted M.D. seat in Pathology at G.R. Medical College Gwalior. She submitted her resignation on 14-6-2013 and the same was accepted by the Dean of G.R.Medical College vide order dated 17-6-2013.

(3.) The contention of the petitioner is that he is eligible to be transferred or alloted PG Pathology course on account of the vacancy occurred due to resignation of Ms.Monika Khare because the seat has fallen vacant.