J.C. Verma, J. - (1.) The petitioners are the doctors in the Medical Department and are in service candidates. Vide notification Annexure-4 dated 29.7.1998 the candidates were informed about the Pre-PG. Entrance Examination for admission in Post Graduate Medical Course. It was a pre-condition for in service candidates i.e. the doctors applying for such course must have served the Government of Rajasthan continuously for three years in the rural area and should be below the age of 45 years. The petitioners did apply under the category of in-service candidates. It is stated that their applications have been rejected on the ground that they had not completed three years of experience in the rural area by 20.8.1998 i.e. last date of application. A representation was submitted to the authorities for considering their names. It is stated that under the Ordinance 278-E of the University of Rajasthan framed by the University of Rajasthan, there is no provision that the experience of three years should be completed on the last date of application and, therefore, any such corrigendum as issued on 14.8.1998 as published in the news paper was not legally binding on the petitioner. It is prayed in the writ petition that the corrigendum dated 14.8.1998 be quashed and further the petitioner be ordered to be declared eligible for appearing in the Pre-PG. Entrance Examination, 1998.
(2.) It is stated in the reply that on 20.8.1998 which was the last date for submission of the application form, none of the petitioner had completed three years of rural service which was mandatory qualification and, therefore, none of the petitioner were eligible to appear in the Pre-PG. Entrance Test.
(3.) The question which arises for determination in the present case is whether or not the candidates who were not qualified of attaining the three years rural experience on the last date of receipt of the applications but had completed the experience later on were entitled to be considered for Pre-PG. test or not.;