- (1.) Heard learned counsel for the petitioner.
(2.) The petitioner appeared in the 2010 C.P.M.T. and qualified whereafter she was admitted in the B.A.M.S. Course which she pursued for two years. She made a fresh attempt in the C.P.M.T. 2012.
(3.) Her contention is that she had surrendered her course of B.A.M.S. on 12th January, 2012. Learned counsel contends that this was in conformity with Rule 7 of the eligibility rules for C.P.M.T. 2012 Examinations.;