QUAISAR JAWED Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition is directed against the rejection of the proposal for admission of the Petitioner into the Post Graduate course of medical studies vide Annexure-T letter dated 31.3.2010. Such rejection is on the ground of inadmissibility of the Petitioner for admission in view of the existing rules in force.

(2.) The Petitioner had undergone MBBS course of studies to which he was admitted in the year 1993 Session of 1993-1994. The Rules governing the admission, etc., prevalent at that point of time was the Medical Colleges of Assam/Regional Dental College Regulation for Admission of Under Graduate Students Rules, 1992. The Petitioner completed the MBBS course in December, 2001 and thereafter has undergone compulsory rotatory internship at Guwahati Medical College from 25.1.2002 to 24.1.2003. Thereafter, the Petitioner did his Housemanship at the same college from 27.1.2003 to 16.3.2004.

(3.) According to the Petitioner, when no response was forthcoming from the State Government to provide him employment opportunity to serve the State, he applied for Short Service Commission under the Defence force and was selected for the same. Upon such selection, he was allotted to the service under Indian Air Force and was placed under the Headquarter, Eastern Air Command from 29.3.2004 to 7.5.2006. According to the Petitioner during the said period of service he served in the rural areas of Assam like Digaru and Misamari. Be it stated here that in the year 2005 he was awarded with President's medal for his meritorious service.