SAMBIT KUMAR MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD.

(2.) BOTH the writ petitions involve similar questions of facts and law and as such on the request of the learned counsel for all the parties, they are taken up for hearing together.

(3.) THE dispute in the present writ petition is with regard to appearing in the entrance test conducted by P. G. Medical Selection Committee, 2008 for taking admission into different disciplines of P. G. courses available in the three Medical Colleges of orissa. The relevant portion of the Notification issued by the P. G. Medical Selection committee, 2008, reads as follows : "candidates who have completed five years of service by 31-12-2007 will be considered as in-service candidates and who have completed one year Rotatory Housemanship/internship training by 31-12-2007 will be considered as Direct Candidates. "