PANCHAM KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) These cases pertain to the admissions to the Post Graduate Decree Course of the Medical College in Himachal Pradesh. It is submitted that in view of the interim order dated 4.5.2010, no further orders are required in these writ petitions, since, Counseling and admissions were done in terms of the interim order. The order reads as follows:

(2.) It is not in dispute that hitherto in the State of Himachal Pradesh, the Counseling for the admission to the Post Graduate Courses in Medicine was conducted on category/specialty basis. A six point roster was followed;

(3.) However, in the prospectus for admission to the courses from this year, there is a change in the policy with regard to the admission to the Post Graduate Courses. As per the changed policy, the successful candidates of all categories are given opportunity to choose the course of their choice as per their merit in the entrance test. It is also stipulated that the successful in service candidates will be allocated by following the 40 point reservation roster. (Communal rotation for in service candidates)