OM PARKASH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Since questions of law and facts involved in both these writ petitions are identical, they are being disposed off by this common order. However, facts are being taken from CWP No. 8995 of 2009.

(2.) I have heard learned counsel for the parties at length.

(3.) The petitioner joined the Department of Health Services as PCMS doctor on regular basis. The government of Punjab, Department of Medical Education and Research issued notification dated 09.03.2009 for admission to the Post Graduate Degree/Diploma Course for the year 2009 onwards in the Health Sciences of Education Institutions in the State of Punjab. The petitioner claiming to be eligible applied for admission to the Post Graduate Course. Admission to Post Graduate Course was from two sources. i.e. from the open market and from in-service PCMS/PCMS (Dental)/PDES doctors. 50% of the total seats are meant to be filled in through an all India Competitive Entrance Test and the remaining seats through the Post Graduate Entrance Test. Out of the remaining seats, 60% seats were to be filled up from amongst the eligible PCMS/ PCMS (Dental)/ PDES in service doctors. The relevant instructions in this regard contained in the Brochure reads as under :-