FACULTY ASSOCIATION POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH CHANDIGARH Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgement will dispose C.W.P. Nos. 16441 and 15313 of 1990, as common questions of law and facts are involved therein.

(2.) The petitioners in these cases challenge the advertisement issued by the Post Graduate Institute of Medical Education and Research, Chandigarh (in short P.G.I.) in the Indian Express of 25/11/1990, in which certain number of seats were reserved for the candidates belonging to Scheduled Castes/Scheduled Tribes for admission to post-doctoral courses in certain super-specialities.

(3.) By the advertisement, referred to above, applications were invited for filling 21 seats in Post-doctoral courses, as follows :-