B. N. Sapru, J. - (1.) We have heard the learned counsel for the petitioner and the learned Standing Counsel. As a counter affidavit and a rejoinder affidavit have been filed, we are deciding this writ petition at the admission stage.
(2.) The sole question to be determined in this writ petition is whether the petitioner is entitled to be appointed to a House Job in medicine in L. L R. and Associated Hospital, Kanpur. The petitioner has not been given appointment.
(3.) The petitioner did his M. B. B S. and his percentage of marks was 53.678 with one failure. Consequently, in accordance with the Government order dated 23-12-1977, while determining the merits, his percentage has to be reduced by one percent. The effective percentage of the petitioner comes to 52.678.;