HARINDER KUMAR Vs. PRINCIPAL GOVT MEDICAL COLLEGE

JUDGEMENT

(1.) Petitioner joined the M. B. B. S. Course in Medical College, Patiala, in the year 1983. He appeared in the First Professional examination of M.B.B.S. in January, 1985 and passed the same with 63% marks i.e. in first division. The Second Professional examination of M.B.B.S. was due in July, 1986, but the petitioner fell ill and remained in bed during that period, and therefore, did not attend the college and even could not obtain his roll number. He appeared for the first time in the Second Professional examination held in October,1986 and secured 67.47% marks i.e. again in first division. Petitioner passed the Final Professional examination held in May, 1988 and again secured first division.

(2.) On 22-2-1991, applications were invited from medical Graduates for admission to two years' Post Graduate Medical Degree/one year Post Graduate Medical Diploma Course in the State Medical Colleges, Amritsar and Patiala. Petitioner in pursuance to the advertisement applied for admission to M.D. (Radiology) and appeared in the interview held on 4-4-1991.

(3.) Petitioner has filed this petition on the apprehension that he is likely to be deprived of the admission to M.D. (Radiology) Course on account of the criteria deducting 20 marks for extra attempts in passing M.B.B.S. Course by which the merit of the petitioner may be lowered. Petitioner has alleged that this is being done on the basis of some instructions which have not been appended with the writ petition. Petitioner has claimed that there are three seats in the subject of Radiology in Govt. Medical College Patiala and Medical College, Amritsar, and the petitioner is likely to get one of the seats out of quota meant for fresh graduated on the basis of his merit if the same is prepared without deducting 20 marks for the second attempt for passing the Second Professional examination which in fact the petitioner did not avail of.