MANISHA MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, a lady doctor seeking admission into the Post Graduate Course in Government Medical Colleges of the State, is neither litigation minded nor litigation her hobby. However, being aggrieved by the action of the authorities who have refrained from considering her case the petitioner is constrained to approach the portals of this Court for redressal of the grievances caused to her.

(2.) Bereft of all unnecessary details, it is stated that in reply to the advertisement issued by the Post Graduate Selection Committee, S. C. B. Medical College, Cuttack inviting applications from the candidates desirous of seeking admission into the P. G. course in any of the three medical colleges of Orissa in the Session, 2001, the petitioner submitted her application form after sacrosanctly fulfilling all the paraphernalias as an in service candidate. The eligibility criteria for taking admission into the said course reads as follows:

(3.) Admittedly, the petitioner completed her M.B.B.S. degree in the year 1989 and thereafter completed her Houseman-ship course in the year, 1990 from the said college. After completion of Housemanship, the petitioner, as stated in the writ petition, involved herself in different research work in relation to Post Graduate Studies in different colleges. It is further alleged that after facing rigorous recruitment process, in the year 1992, the petitioner was selected as Sr. Research Fellow in the Regional Medical Research Centre of Indian Council of Medical Research, New Delhi and was posted in the department of Clinical Pathology and Micro-biology under the direct control of the Deputy Director of Head Division of Clinical Pathology and Micro-biology.