VINOD KUMAR RAZDAN Vs. STATE

JUDGEMENT

(1.) Petitioner wants to get into M.D. Course in surgery. His story dates back to August, 1988 when the Competent Authority, Entrance Examinations, issued notification inviting applications for selection/ admission to MD/MS courses in the two Medical colleges of the State. The relevant eligibility prescribed in this notification was under: "4. Eligibility The eligibility of a candidate shall be determined on the basis of the following: 4. 1.1. xx xx xx 4. 1.2. xx xx xx 4.2. xx xx xx 4.3. xx xx xx 4.4. xx xx xx@@@

(2.) The modified eligibility was brought into force before the entrance examination held by the Competent Authority in March, 1989. The petitioner was issued admit card under Roll No. 18832 and was allowed to take examination. The result was declared in May, 1989 and he was shown to have obtained 163 marks.

(3.) It is part of history by now that the selection made by the Competent Authority was challenged in a batch of writ petitions before this Court and was quashed by a Single Bench vide judgment dated 18-7-1990. An appeal was taken by the selected candidates against this judgment which was finally disposed of by consent order dated 27-9-1991 passed in leading LPA No. 8/90 titled Dr. (Mrs.) Madhuri Salathia v. State, operative part whereof provides as under: