BHUPESH KUMAR NAYAK Vs. SECRETARY HEALTH AND FAMILY

JUDGEMENT

(1.) IN all these writ petitions, common question of law and identical facts being involved, on the prayer of the writ petitioners and on agreement of the learned counsel for the opposite parties, all the matters are heard analogous and are being disposed of by this common judgment.

(2.) DR . Bhupesh Kumar Nayak, in W. P. (C) No. 1387 of 2004 and Dr. Sanat Kumar Pasupalak and another in W. P. (C) No. 1484 of 2004, have called in question the decision of the opposite parties in fixing 31st December, 2003 as the cut off date as eligibility for entrance test for Post Graduate Medical Course, 2004, they having completed internship after passing M. B. B. S. degree sometime in January, 2004, certificate for which is expected to be issued by 31st of March, 2004, as illegal, arbitrary and without any nexus and deprives the petitioners the right to undertake the P. G. Course, 2004.

(3.) DR . Gautam Pattnaik, in W. P. (C) No. 1688 of 2004 and Dr. Indramani Mohanty in W. P. (C) No. 4237 of 2004 assail Clause 11.2 of the prospectus for admission to the Post Graduate Medical Courses, 2004 allowing 5% credit marks (weightage) over the marks secured by a candidate in the entrance examination in terms of Government G. O. No. 325 H dated 3rd of January, 1997.