SANDEEP PAREKH Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH these petitions filed under Article 226 of the Constitution of India take exception to the admission process in respect of super speciality seats in D.M. (Cardiology) in Indira Gandhi Medical College (hereinafter referred to as IGMC), Shimla for the academic session 2013. On 6th June, 2013, the Controller of Examinations issued notice of entrance test for admission to D.M. (Cardiology) and M.Ch. (CTVS) courses 2013 notifying admission to two seats each in D.M. (Cardiology) and M.Ch. (CTVS) Courses in IGMC, Shimla. The eligibility condition in the said notice is stated thus:

(2.) THE Himachal Pradesh University, Shimla issued prospectus cum application form for entrance test ­ 2013 on behalf of the Government of Himachal Pradesh. The eligibility criteria specified in the prospectus provided in clause 2 thereof, which reads thus:

(3.) AS a result of this notification, the eligibility condition qua in service candidates has been modified to be simplicitor "in service medical officer (HPHS) Health Cadre candidates (Regular/Contract/RKS appointee)". The original condition of being a bonafide Himachali in respect of in service candidate has been done away with.