RAJAN YADAV Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) Admitted. Mr. S.S. Mittal, learned Counsel appears and waives service of notice of admission on behalf of Respondent No. 1, whereas Mr. M.L. Chauhan, learned Deputy Advocate General, appears and waives service of notice of admission on behalf of Respondent No. 2.

(2.) This petition is filed by the Petitioners for an appropriate writ, order or direction directing the Respondents to call for key answer to question No. 39 in the subject of Biology at Combined Pre-Medical Entrance Test for the academic session 2000-2001, to grant one additional mark to the Petitioners for the answer given by them, to rearrange the merit list and to take consequential action on the basis of such merit list and undertake exercise of counselling and grant admission on the basis of fresh merit list.

(3.) The case of the Petitioners is that both of them cleared 10+2 examination and qualified themselves for appearing in Combined Pre-Medical Entrance Test for Graduate Courses in medicine/dental surgery for academic session 2000-2001. Both the Petitioners intended to get admission in MBBS/BDS. For the said purpose, the Petitioners approached Respondent-University. They obtained Prospectus of Combined Pre-Medical Entrance Test for Graduate (MBBS/BDS) course in the State of Himachal Pradesh. Petitioner No. 1 was given Roll No. 2778, whereas Petitioner No. 2 was given Roll No. 3121 for appearing at the Combined Pre-Medical Entrance Test. Admissions were to be given on merits in Indira Gandhi Medical College, Shimla, Rajendra Prasad Medical College, Tanda and Dental Colleges, Shimla and Sundernagar.