- (1.) Petition admitted. With the consent of the parties taken up today for final disposal.
(2.) The circumstances under which this petition has come to be filed in this Court, be noticed.
(3.) The three petitioners were keen to improve their educational qualifications. An opportunity came in their way when an advertisement notice was issued by the respondent-authorities. This happened on 16-6-1997. They submitted their applications. Petitioner No. 1 wanted to join MD in the discipline of Paediatrics. Petitioner No. 2 wanted to attain proficiency in MD in Medicine. So far as petitioner No. 3 is concerned, the application was submitted for M.D. Course in the discipline of Gynaecology and Obstetrics.Petitioner No. 1 gave his preference, as under :(i) MD Paediatrics;(ii) MD Medicine;(iii) MD Anaesthesia;Petitioner No. 2 gave his preference, as under :(i) MS Gynae and Obstetrics;(ii) MD Anaesthesia;(iii) MS Opthalmology.So far as petitioner No. 3 is concerned, the choice given by her is, as under :(i) MS Gyane and Obstetrics;(ii) MD Paediatrics;(iii) MS Opthalmology.;