LAWS(P&H)-1995-8-55

RAJESH GARG Vs. STATE OF PUNJAB

Decided On August 02, 1995
RAJESH GARG Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) PETITIONERS have all passed their MBBS and completed their internship between the years 1991 to 1994. The selection of the students for admission to 3 years Post Graduate Course in Guru Nanak Dev University, Amritsar in Government Medical/Dental Colleges is made by holding a Post Graduate Entrance Test. A prospectus is alleged to have been published by Guru Nanak Dev University, Amritsar pertaining to the entrance test for admission to Post Graduate Medical/Dental Courses. Thereafter, the respondent -State of Punjab had issued a notification Annexure P -1 to continue with the reservations for various categories in the Post Graduate Courses. It provides for reservation and reads : -

(2.) ON 12.1.1993 Secretary, Medical Council of India had addressed a communication to the State of Punjab informing that it has not prescribed for reservation in the Post Graduate Medical Courses of any category and that the matter was considered by the Post Graduate Committee of the Council. In its report the said council had strongly stated that there can be no reservation of seats for admission to Post Graduate Course in College and it should be made strictly on merit.

(3.) THE petition as such has been contested and averments made that the said reservation is contrary to law have been denied.