SATYABRATA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) SINCE common questions and identical facts are involved in these Writ Petitions, they were heard together and are being disposed of by this common Judgment.

(2.) THE Petitioners have filed this Writ Petition challenging Clause 11.2 of the Prospectus for selection of candidates for P.G. (Medical) Courses in the Government Medical Colleges of Orissa, 2012 (in short, "Prospectus, 2012") and praying for Issuance of a mandamus directing the Opp. Parties not to act pursuant to the said Clause 11.2 of the Prospectus, 2012 in respect of the seats meant for Direct Candidates.

(3.) THE Petitioners have filed this Writ Petition challenging the action of Opp. Parties 2 to 6 as the Chairman, the Convenor and the Members of the P.G. (Medical) Selection, 2012 as illegal and invalid in the eye of law and accordingly they have prayed for quashing of Clause 1.2 of the prospectus for selection of candidates for Post Graduate (Medical) Selection - 2012, Odisha along with Clause 11.2 in respect of direct candidates and issuance of a direction to the Opp. Parties to publish the model questions and answers in the website, allow the candidates to file objection, if any, as per Clause 10.17 of the Prospectus of last year, i.e. P. G. (Medical) Selection, 2011 and modify the setting of questions as per Clause 9.2 of the Prospectus of last year by incorporating Appendix -II.