ALAPATI JYOTSNA AND OTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Petition under Article 32 of the Constitution of India seeks appropriate orders directing the Respondents to conduct "single counselling" for filling up seats in the Post Graduate Medical Courses leading to Degrees and Diplomas and the seats in DNB (Diplomate of National Board) Courses.

(2.) On 01.11.2019, a Notification was issued and Information Bulletin was published for holding NEET-PG[1] 2020 examination. The relevant portions of the Information Bulletin are as under:-

(3.) The petitioners 1 to 4 appeared in the examination and secured ranks 35057, 35071, 45906 and 39667 respectively. In the counselling undertaken by the Medical Counselling Committee, going by their ranks, the petitioners could not get Degree courses or courses of their choice. Their grievance is that it is only after the regular seats of Post Graduate Courses leading to Degree and Diploma are exhausted that the counselling for DNB courses is undertaken; and those who have secured any seat in courses leading to Degrees and Diplomas are disentitled to lay any claim for DNB courses. Their grievance as culled out in one of the grounds taken in the Writ Petition is as under:-