LAWS(P&H)-2008-4-206

GAGANDEEP MITTAL Vs. STATE OF HARYANA

Decided On April 21, 2008
GAGANDEEP MITTAL Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Gagandeep Mittal and others have preferred CWP No. 4118 of 2008 praying that a writ in the nature of certiorari be issued and the report of Inquiry Committee dated 11th March, 2008 (Annexure P-5) along with decision of the Government dated 13th March, 2008 (Annexure P-6), whereby Government of Haryana decided to cancel the Post Graduate Entrance Examination of Haryana Medical Colleges (hereinafter called 'the entrance examination') conducted on 24.02.2008 by Maharishi Dayanand University, Rohtak (hereinafter called 'university') be quashed. Petitioner No.1 Gagandeep Mittal had secured 8th position, petitioner No.2 Dheeraj Gupta 10th position, petitioner No.3 Harsh Malik 1st position, petitioner No.4 Vineeta Deshwal 11th position, petitioner No.5 Praveen Solanki 3rd position, petitioner No.6 Shailesh Khetarpal 4th position and petitioner No.7 Sharad Yadav secured 6 position respectively in the entrance examination held in 2008 for MD/ MS/ PG Diploma and MDS in the open category.

(2.) Similar prayer has been made in CWP No. 4239 of 2008 preferred by Preeti Chaudhary, who had also been successful in the entrance examination.

(3.) CWP No. 4463 of 2008 has been preferred by Dr.Pale Ram, Dr. Rajesh Kumar and Dr.Ranju Soni, who were placed in the rank 1, 2 and 3 respectively in the quota reserved for HCMS (in-service doctors) category, with a similar prayer.