PRIYANKA GUPTA Vs. DHARMENDRA KUMAR VASHISTHA & ORS

JUDGEMENT

(1.) Instant intra court appeal has been filed against order of the ld. Single Judge dt.10.6.2015.

(2.) Before we may take note of the relevant ancillary facts in examining the present controversy, the question which arises in the instant appeal for our consideration is that if the candidates i.e. in open competitive examination held for admission to the Post Graduate Dental (MDS) Courses 2015 against State quota obtained equal marks, their inter se merit is to be determined on the basis of the guidelines laid down by the examining body i.e. (AIIMS) who conducted the examination as per para 12e or as per Ordinance 278-E(iii) of Rajasthan University of Health Sciences.

(3.) The present appellant and respondent writ petitioner both are In-service candidates and after their regular selection are serving in the Govt. Dental College and appeared in the All India Post-Graduate Dental Entrance Examination, 2015 (for short, 'Entrance Test' conducted by the All India Institute of Medical Sciences, New Delhi (for short, AIIMS) for admission to Post Graduate Dental (MDS) Courses 2015. The Information Bulletin containing Prospectus for All India Post Graduate Dental Entrance Examination-2015 is a complete code in conducting the examination and declaration of merit of the candidates.