ANURAG MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) As both these writ petitions involve identical issues, they are being disposed of by this common order.

(2.) When the judgment in Dr. Pranab Mohapatra v. State of Orissa, (1999) 1 Orissa LR 292, was pronounced, a pious wish was expressed by this Court that litigations emerging year after year will not be repeated. But Shakespeare's classic expression in Othello "Chaos is come again", has again surfaced.

(3.) The present dispute relates to selection of candidates for undergoing the 1999 Session of Post-Graduate studies in the Government Medical Colleges of Orissa. Two examinations for 1998 and 1999 Sessions were held simultaneously. Large number of writ petitions were filed making a grievance that there were either incorrect questions and/or incorrect answers in respect of large number of questions. To test correctness of the assertion, a committee was constituted appointing Dr. Gopal Chandra Das, a retired Professor of S.C.B. Medical College Hospital, to examine the questions and the model answers indicated by the examining body and the material placed by the candidates, both successful and unsuccessful. An exhaustive report was received from Dr. Das indicating the following position:-