- (1.)Feeling aggrieved by the order passed by the Director, Medical Education, Bhopal dated 4-3-1998, whereunder his application dated 19-1-1998, seeking conversion of the Post Graduate Diploma course in Anaesthesia into the Course of M.D., (Anaesthesia) has been rejected, the petitioner has now approached this Court seeking redress praying for the quashing of the impugned order and a direction to the respondents to grant him admission in M.D., course in the subject of Anaesthesia in G. R. Medical College, Gwalior, with all consequential benefits.
(2.)I have heard the learned counsel for the petitioner as well as the learned counsel representing the contesting respondents, and have also carefully perused the record.
(3.)The facts in brief, shorn of details and necessary for the disposal of this case lie in a narrow compass. The petitioner had been selected in pre-P.G., Examination 1997, and at the time of counselling he had been granted admission in Diploma course in the subject of Anaesthesia, which he had accepted and accordingly joined the said course on 16-6-1997, at G.R. Medical College, Gwalior.