VIKRANT PARIHAR Vs. STATE OF J&K

JUDGEMENT

(1.) THIS bunch of writ petitions raise common questions of facts and law and they are being disposed by this common judgment and order.

(2.) WHAT appears to be a perpetual litigation by the seekers for admission in the two Government Medical Colleges at Srinagar and Jammu into Post -graduate and diploma courses, once again has engaged the attention of the court for the considerable time,

(3.) THE Government of Jammu and Kashmir has framed procedure called the Jammu and Kashmir Government Medical Colleges (Selection of candidates for Post -Graduate Degree and Diploma Courses) Procedure Order 1995, in SRO 158 by Notification dated 12th July, 1995, (in short the rules). Rule 4 of the Rules mandated for holding entrance examination every year for selection of doctors for post -graduate Degree and Diploma Courses in different disciplines. Rule 6 of the Rules deals with the determination of the merit and provides that the merit of the eligible candidate shall be determined separately in each discipline on the basis of the total marks obtained in the aforesaid written test. Rule 7 of the Rules deals with the preparation of the select list and provide that the select list shall be prepared on merit in each discipline and further provides that allocation of discipline made by the competent authority shall be final. Rule 8 provides procedure for publication of select list. Rule 10 of the Rules is some what important and deals with the waiting list and provides that the authority shall prepare a waiting list in each discipline in order of merit and such waiting list shall be valid for one month from the last date of regular admission.