Rajesh Bindal, J. - (1.) AFTER hearing learned counsel for the parties, considering the urgency of the matter and the fact that counselling is scheduled for today, the writ petition was allowed by passing the following short order: For the detailed reasons to be recorded in writing during the course of day, considering the fact that counselling for admission to MD course against 60% quota of PCMS doctors, is scheduled for today, the present petition is allowed and the case of the petitioner for admission to MD course is directed to be considered in the quota meant for 60% PCMS candidates. However, it is made clear that the same shall be for MD Forensic Science and MD Pathology, the seats for which have not been filled up and not by disturbing the admission already granted to a candidate in any other subject. It is for the reason that the petitioner has impleaded only one candidate as respondent who, according to him, shall be affected considering his merit position, but the fact remains that if the petitioner gets the subject in which respondent No. 4 has already got admission on the basis of his merit position, he may choose a subject against which another candidate has already been admitted, which may have a chain reaction, if the admissions are to be considered on merits. The other candidates, who may be affected, are not party before this court.
(2.) THE petitioner, who is a PCMS Officer and serving as a Medical Officer in Primary Health Centre, Dorangla, District Gurdaspur presently, has filed the present writ petition aggrieved against the action of the official respondents, whereby he has not been granted no objection for admission to MD Course against the 60% quota meant for PCMS doctors. Learned counsel for the petitioner submitted that the petitioner was selected as Rural Medical Officer and served as such from 1.6.2006 to 31.8.2009 in Subsidiary Health Centre, Nawan Sala, District Gurdaspur. Thereafter, he joined PCMS and appointed as Medical Officer on regular basis. He joined his service as such on 26.4.2010 in Primary Health Centre, Dorangla, District Gurdaspur and is continuing since then. He applied for admission to the course of MD against 60% quota meant for in service PCMS doctors. The conditions are that the candidate should be a regular PCMS doctor and further that he has completed either 4 years service in very difficult (Category -D) area or 6 years service in difficult (Category -C) area or an appropriate combination of both. The submission is that the total service rendered by the petitioner as on the cut off date i.e. 31.3.2014 was 7 years 2 months and 6 days. Both the Health Centres, where the petitioner either served as Rural Medical Officer or Medical Officer fall in the category of difficult area.
(3.) HE further submitted that when the petitioner had served as Rural Medical officer in Subsidiary Health Centre, Nawan Sala, District Gurdaspur, there was no categorisation of the Subsidiary Health Centres.;