ANIL CHAUDHURY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the questions of law which have arisen for consideration by this Court and the relief sought for in these three writ petitions are identical and similar arising out of the same set of facts and circumstances, hence they have been heard jointly and are being finally decided by this common order.

(2.) Admitted facts in brief are that all the petitioners in these writ petitions after having qualified in their MBBS examination and undergone one year's internship, had qualified in Pre-PG Entrance Examination 1996 and they were allotted their respective placement in the merit list. Thereupon the petitioners were admitted in their respective specialities of MD/ MS courses and some of them were later on allowed change by reshuffling in their specialities.

(3.) The case of the petitioners is, as would be evident from the writ petitions and its annexures, which show their speciality, the date of joining, completing the period of training and shortage in completion of total 36 months on the date of filing their writ petitions, the petitioners have completed more than 80% of the total period of training and have covered entire aspect of study involved in PG course of their respective specialities. The respondent University circulated programme of M.D./M.S. examination notifying 11/5/1999 as the date of commencement of the examination, but the same was subsequently postponed to 29/05/99.