RUPAL BANDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of M.P. No. 1125/93, Dharmendra Jhawar v. State of M. P., M.P. No. 1161/93 Dr. Ashmeet Choudhary v. State of M.P., M.P. No. 1173/93 Dr. Vijay v. State of M.P. and M.P. No. 1400/93 Dr. Samir v. State of M.P. which were heard together as they involved common points.

(2.) The Petitioners in all the aforesaid cases were candidates at the Entrance Examination held for admission to Post Graduate Courses in the Government Medical Colleges of the State of Madhya Pradesh. The Examination is referred to hereafter as Pre-P.G. Examination.

(3.) The petitioner in this case has had a meritorious record throughout his educational career. After passing the M.B.B.S. Examination in the year 1992 he commenced his one year compulsory rotating internship on 1/06/1992. The Petitioner in M. P. No. 1125/93, Dr. Dharmendra Jhawar has also been a meritorious student throughout his educational career. He completed his M.B.B.S. Course in the year 1992 and commenced one year compulsory rotating internship on 1/06/1992. The Petitioner in M.P. No. 1161/93 Dr. Ashmeet Choudnary also holds a brilliant academic record. He passed his M.B.B.S. Examination in May, 1992. He also commenced his one year compulsory rotating internship on 1/06/1992. The Petitioner in M.P. No. 1173/93 Dr. Vijay Agarwal also has a brilliant academic record and has passed his M.B.B.S. Examination in the year 1992 and commenced his one year compulsory rotating internship on 16/04/1992. The Petitioner in M.P. No. 1400/93 Dr. Samir Shukla also had a brilliant academic record and has passed his M.B.B.S. Examination in the year 1992 and has completed one year compulsory rotating internship on 15-4-1993.