LAWS(J&K)-2000-8-5

NAZIR AHMED LONE Vs. SHERI KASHMIR INSTITUTE OF MEDICAL SCIENCES

Decided On August 22, 2000
NAZIR AHMED LONE Appellant
V/S
SHERI KASHMIR INSTITUTE OF MEDICAL SCIENCES Respondents

JUDGEMENT

(1.) Petitioner, Senior Resident, Cardiology Department, Sheri Kashmir Institute of Medical Sciences, Soura, Srinagar, pursuant to the Notification No. EXAM/26 of 1999 dt. 15-10-1999 issued by the respondent No. 3, inviting applications from the desirous candidates to seek selection and admission to undergo DM Cardiology Course for the session 1999, applied to seek consideration for selection and admission to the said course. Petitioner along with other candidates was subject to the selection process by the respondent No. 3, and having secured 112 marks, could not be selected. The respondent No. 4 who also secured 112 marks came to be selected vide Notification No. EXAMS/03 of 2000, dated 3-2-2000.

(2.) Aggrieved of the selection of the respondent No. 4 who has a secured equal marks to that of the petitioner, has challenged the selection seeking to quash the Notification dated 3-2-2000 and further seeks writ of Mandamus to select the petitioner also for undergoing DM Cardiology Course in Sheri Kashmir Institute of Medical Sciences, Soura, Srinagar.

(3.) The respondents have filed the reply controverting the averments of the petition, justifying the selection of respondent No. 4.