DINESH Vs. STATE

JUDGEMENT

(1.) Aforementioned petitioners by means of these writ petitions filed under Art. 226 of the Constitution of India have prayed that the office order dated 26/4/91 issued by the Superintendent, Associated Group of Hospitals, Jodhpur (respondent No. 2) cancelling their admission in the Radiographers Training Course, be declared illegal and quashed and the respondents be directed to treat them eligible for the said course and allow them to continue in the said course and to declare their result.

(2.) Since the facts of both the writ peti-tions are similar and identical points of law are involved therein, they are being disposed of by a common order.

(3.) Now briefly the facts. It is alleged that the petitioners passed Uttar Madhyama (Intermediate) Examination, 1990 in first division from the Varanaseya Sanskrit Vishwa Vidyalaya, Varanasi with Shanskrit, Hindi, English, Physics, Chemistry and Bio-logy subjects vide their marksheets Annex. 1. The State Govt. through the Director, Medi-cal Health and Family Welfare Services, Raj., Jaipur (respondent No. 1) by notification dated 23-7-90 (Annex. 2) invited applications for Radiographers Training Course and one of the eligibility condition was that the candidate should have passed first year of the Three years Degree Course (T.D.C.) or 10 + 2 Science (Chemistry, Physics and Biology).