SATYABRATA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) SINCE common questions and identical facts are involved in these writ appeals, they are heard together and are being disposed of by this common judgment.

(2.) THESE appeals have been filed by the appellants who are direct candidates and have appeared Entrance Examination for Post -Graduate (Medical) Selection -2012, Odisha challenging the common judgment dated 23.03.2012 passed by the learned Single Judge in W.P.(C) Nos.909, 2204 and 850 of 2012, urging various facts and legal contentions. Further, they have prayed to set aside the impugned judgment by quashing the impugned notification challenged in the writ petition, issued by respondent No.2 -Director of Medical Education and Training and opposite party No.3 -Section Committee, P.G. (Medical) Selection Committee, 2012, represented through its Chairman, namely Director, Medical Education and Training, Khurda.

(3.) IT is further submitted that the category of candidates has been defined under Clause 6 of the Prospectus for Selection of candidates for P.G. (Medical) Courses under Annexure -2, wherein it is clearly reveals that the direct candidates have categorized under, Clauses 6.1, 6.1.1 and 6.1.2 and 6.1.3. Insofar as in -service candidates are concerned, it has been provided in Clause 6.2.1. In the said prospectus, Clause 11.2 provides that those candidates who are in employment in Government of Odisha/Government of Odisha undertaking, (Both direct and, in -service) and, who have qualified in the Entrance Examination and, have worked in Rural/Tribal/Backward areas (as per the list vide G.O. No.325/H Dt. 03.01.1997) shall be awarded an additional weightage of 10% of the marks secured in the P.G. Entrance Examination per year of completion of service (in Rural/Tribal/Backward area -s), subject to maximum of 30% of marks secured in entrance examination, vide MCI Notification No.51210/ dt. 17.11.2009.