SHIKHAR Vs. NATIONAL BOARD OF EXAMINATION

JUDGEMENT

(1.) The petition under Article 32 of the Constitution has been instituted by doctors who are aspirants of NEET- PG 2022. They have challenged the deadline set for the completion of internship for appearing for NEET-PG 2022. The facts which give rise to the present petition are set out below.

(2.) On 15/1/2022, the first respondent released the NEET-PG 2022-23 Information Bulletin ["Information Bulletin"] providing the examination schedule and eligibility criteria. Clause 4.4 of the Information Bulletin stipulates amongst the eligibility criteria that the internship completion certificate has to be submitted at the time of counselling / admission to the allotted medical college and that the internship should have been completed by 31/5/2022.

(3.) On 8/2/2022, this Court, while considering a petition [Shivam Satyarthee v Union of India, Writ Petition (C) No 68 of 2022] under Article 32 of the Constitution, permitted the petitioners, who were seeking a postponement of the internship deadline, to submit a representation before the Union Ministry of Health and Family Welfare. This Court observed: