M.N. Bhandari, J. - (1.) THIS writ petition has been filed with the following prayers, which are quoted thus: "(i) To quash and set aside the instruction booklet issued for counselling being contrary to the rules. (ii) To direct the respondents to conduct the counselling as per the Rules and include only those candidates as inservice candidates who fall in the same category as per the amended rules of 1963. (iii) To direct the respondents to not to allow the person in the counselling as inservice candidate, who has already availed the benefit of inservice category and completed his PG. (iv) Any other order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case in favour of humble petitioners including award of cost of this writ petition."
(2.) THE controversy involved in this petition pertains to eligibility of candidates in the in -service category for admission in PG Medical Course, 2015. The entrance test for it was conducted by the respondents followed by declaration of result. The admissions in PG Medical Course are given from in -service and non -service category. The controversy in the present case is in respect of in -service category.
(3.) THE Instruction Booklet for admission was issued by the respondents. The eligibility criteria for in -service category was mentioned so as for non -service category.;