M.P. Singh, J. - (1.) We should feel proud of our Constitution which hat blessed the citizens of this country with the basics of equality before the law and equal protection of laws. It has also ensured the equality of opportunity in the matters of public employment. How painful it is to see when any superficial, unreasonable restriction is imposed. Such a restriction is always hammering the soft and delicate framework of equality as enshrined in the Constitution, it is always the duly of the Court to prevent any such violence to it.
(2.) This bunch of writ petitions raises a common question whether the petitioners, who obtained their degrees of B. A. M. S. from the State of Bihar, can be appointed as Medical Officers in Uttar Pradesh. Facts:
(3.) The petitioners have passed their B. A. M. S. examination from different medical colleges in Bihar. After passing the said examinations they completed their house-jobs training from different Government hospitals and medical colleges in Bihar. Subsequently they got themselves registered as Medical Officers with Bhartiya Chikitsa Parishad, U. P., Lucknow. They were competent and fully qualified to appear in the competitive examination conducted by the Union Public Service Commission as well as by the Uttar Pradesh Public Service Commission in respect of appointment as Medical Officers.;