Hirdai Narain Seth,J. - (1.) The Petitioner Dr. Vijay Tyagi has been perusing a diploma course in Pathology in L.L.R.M. Medical College, Meerut. She made an application for admission to the diploma course in Gynecology and Obstetrics for the year 1985.86. She was not selected for the said course. Aggrieved, she has approached this Court for relief Under Article 226 of the Constitution.
(2.) The case of the Petitioner is that admissions to the diploma course in the Medical College have to be made on the basis of marks obtained in M.B.B.S. examination. Whereas according to her she had secured 54.84 percent marks in her M.B.B.S. examination (54.83 percent according to the Respondents), one Dr. Praveen Malik who had only secured 54 22% in the M B.B.S. examination was given admission in the said diploma course and she has been denied of her right to be admitted to that course.
(3.) The Principal of the Medical College has put in appearance and has contested the prayer made in the writ petition. According to him the Petitioner was denied admission to the diploma course in Obstetrics and Gynaecology for the year .985N6 for the reason that she had already been persuing a diploma course in Pathology for the year 1 84.85. His case is that a student cannot be permitted to jiersue two courses simultaneously, and as such no question arose for considering the Petitioner's case for admission to the diploma course in Obstetrics and Gynecology till she give up the persuit of diploma course which she was already persuing.;