LAWS(P&H)-2008-9-220

PALE RAM Vs. STATE OF HARYANA AND OTHERS

Decided On September 03, 2008
PALE RAM Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) The challenge in the present writ petition is to the admission to MD/MS/PG Diploma at PGIMS, Rohtak.

(2.) Vide notification dated 12.11.2007, the Government of Haryana authorized Maharshi Dayanand University, Rohtak, to conduct the entrance test for admission in MD/MS/PG diploma and MDS Courses in the Government Medical and Dental Colleges in the State of Haryana, for the year 2008. The entrance test was held on 24.2.2008, but the said entrance examination was cancelled on 13.3.2008. The entrance examination was again conducted on 25.5.2008 and the name of the petitioner was placed at 31st position having obtained 47 marks out of 90 marks and by taking into consideration marks obtained by the petitioner in the MBBS Course.

(3.) On the other hand, respondent No. 4-Kulbir Singh also secured 47 marks, but his percentage of marks in MBBS Course was reflected as 76 and he was given rank number 34.