NEIL AURELIO NUNES Vs. UNION OF INDIA

JUDGEMENT

(1.) There is a challenge, in this batch of petitions under Article 32 of the Constitution, to a notice which was issued by the Directorate General of Health Services in the Union Ministry of Health and Family Welfare on 29 July 2021. The notice implements a 27 per cent reservation for Other Backward Classes "OBC" (non-creamy layer) and a 10 per cent reservation for the Economically Weaker Section, "EWS" while filling up 15 per cent undergraduate and 50 per cent post-graduate "PG" All India Quota "AIQ" seats in pursuance of the National Eligibility cum Entrance Test "NEET". The notice takes effect from the current admission year, 2021-2022. The petitioners are doctors who appeared in the NEET- PG 2021 examination.

(2.) The petitions were instituted on 24 August 2021 to challenge the validity of the notice dated 29 July 2021. Notice was issued by this Court on 6 September 2021. The NEET-PG results were announced on 28 September 2021. Arguments were heard in part on 7 October 2021. It was argued that there cannot be any reservation for the OBC and EWS category in the AIQ seats in NEET-PG and that the criteria for the determination of the EWS category notified by O.M 36039/1/2019 "OM 2019" was unconstitutional. By an order dated 21 October 2021, this Court sought clarifications in regard to the criteria provided by the OM of 2019 of using Rs 8 lakhs as the cut - off income limit for identifying EWS. Two weeks were granted to the Union Government to file an affidavit in this regard. When the batch was taken up for hearing on 21 October 2021, the Union Government had not filed the affidavit. The ASG, Mr KM Nataraj informed this Court that an affidavit will be filed within two days. By an order dated 21 October 2021, this Court then formulated issues requiring the Union Government to disclose the rationale for the adoption of the criteria used to identify the EWS. On 25 October 2021, the Union Government of its own accord deferred the counselling due to the pendency of the petitions. Thereafter, the Union Government filed an affidavit justifying the EWS criteria on 26 October 2021 stating that the criteria was adopted after due deliberation within the Ministry of Social Justice and Empowerment and all the concerned stakeholders.

(3.) When the matter was listed for hearing on 28 October 2021, the Solicitor General sought an adjournment and requested that the petitions be heard after Diwali. On 25 November 2021, this Court was informed by the Solicitor General that the Union Government has taken a considered decision to revisit the criteria for determining the EWS and requested four weeks to complete this exercise, which was acceded to by this Court. The Union Government formed a Committee "Pandey Committee" on 30 November 2021 to review the criteria for identifying EWS. The Committee submitted its report on 31 December 2021. Thereafter, the Union Government filed an affidavit before this Court accepting the recommendations of the Committee including the recommendation that the existing criteria for identifying EWS be retained for the present admission year 2021-2022.