DR. MUJTABA WARIS Vs. STATE OF J&K

JUDGEMENT

(1.) The grievance projected by the petitioners in this petition characterizes the phrase, 'digging oneself into a hole'.

(2.) The three petitioners, who are young medical doctors, aspired Post-graduation studies and, in fact, had succeeded in securing admissions during the year 2016. Petitioner no.1 had got admission in the Speciality of General Surgery in Sher-i-Kashmir Institute of Medical Sciences, Soura, Srinagar (SKIMS); petitioner no.2 had been admitted in the Department of Orthopaedics in Government Medical College, Srinagar; whereas petitioner no.3 had been admitted in the department of Anaesthesiology, Government Medical College, Srinagar. However, all the three abandoned their respective courses of study midway after having taken the admissions. Petitioner no.1 abandoned the course with effect from 09.10.2016. His admission, at his request, was cancelled in terms of order dated 19.12016 and his Caution Money of Rs.50,000.00 deposited by him at the time of admission was confiscated. The other two petitioners resigned from their respective courses by written applications made by them with effect from 206.2016 and 08.08.2016, respectively.

(3.) Thereafter, the petitioners applied for, and competed in the National Eligibility-cum-Entrance Test (Post Graduate) for admission to MD/MS/Post Graduate Diploma Courses 2017 (for short, NEET-PG 2017) conducted by the National Board of Examinations (NBE). The petitioners, respectively, secured 69th, 30th and 37th rank at State level and 7801th, 3564th and 4482nd rank at the national level in the aforesaid Examination.