DR. BANDANA SINGH Vs. PRINCIPAL, MLN MEDICAL COLLEGE, ALLAHABAD AND OTHERS
LAWS(ALL)-1990-5-124
HIGH COURT OF ALLAHABAD
Decided on May 30,1990

Dr. Bandana Singh Appellant
VERSUS
Principal, Mln Medical College, Allahabad And Others Respondents

JUDGEMENT

S.K. Dhaon, J. - (1.) The petitioner has been denied admission to the second year Residence Course in M.D. (Obstetrics and Gyanecology) in the Mod Lal Nehru Medical College, Allahabad, (hereinafter referred to as the College). Hence this petition.
(2.) The petitioner passed the M.B.B.S. examination from a Medical College in the State of Bihar and secured an aggregate of 68 per cent. She worked as a House Surgeon in Obstetrics and Gynecology during the period 15th December, 1987, to 31st December, 1988 in Kamla Nehru Memorial Hospital, Allahabad, a teaching unit of the Medical College for obstetrics and Gynecology. Out of 8 seats in M.D. Obstetrics and Gynecology in the Medical College were reserved for internal candidates and two are reserved for external candidates. The Principal of the Medical College has filled up all the 8 seats by admitting internal candidates and without considering the cases of any external candidate. All the candidates who have been admitted in the said course, secured an aggregate ranging from 63.15 per cent 60.33 per cent in the M.B.B.S examination. The last two candidates, who have been admitted the Dr. Juhi Jain, who secured an aggregate of 60.67 per cent and Dr. Padma Panjwani, who secured an aggregate of 60.33 per cent. Dr. Juhi Jain and Dr. Padma Panjwani are arrayed as respondents No. 4 and 5 to this petition.
(3.) This petition has not been formally admitted as yet. However, affidavits have been exchanged between the parties. With the consent of the learned counsel for parties, we heard this petition with a view to dispose it of finally. Accordingly, we arc doing so.;


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