TEJINDER SINGH SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE facts giving rise to the present writ petition, which has been admitted to be heard by a Division Bench, are stated hereunder:

(2.) THE petitioner obtained his MBBS Degree in the year 1979 and was thereafter selected in the PCMS Class II Service in 1981. While in service, the petitioner was selected for the duly completed a One-Year-Diploma Course in Clinical Pathology and Microbiology (DCPM) in June 1990. Respondent No. 3 by its notice dated 22nd February, 1991, Annexure P-1 to the petition, invited applications for admission to the Post Graduate Degree/ Diploma Courses in the Government Medical Colleges at Amritsar and Patiala. The Petitioner being fully qualified for being considered against the 60 per cent quota reserved for in-service candidates, duly applied for the Degree Course and made the following choice in order of preference: i) M. S. (Surgery)ii) M. D. (Tuberculosis and Chest)iii) M. D. (Psychiatry)

(3.) THE petitioner did not apply for being considered for admission to the Post Graduate Degree Course in Clinical Pathology and Micro-biology, i. e. the course in which he had already secured a Diploma. The petitioner along with others was interviewed by the selection committee, but was told at the time of interview that he could not be considered for any of the three specialities in view of clause 6 of Annexure P-1 which is reproduced hereunder: