R. DINESH KUMAR REDDY Vs. MEDICAL COUNSELLING COMMITTEE

JUDGEMENT

(1.) The jurisdiction of this Court under Article 32 of the Constitution has been invoked by MBBS graduate doctors who have appeared for the NEET - PG 2021 and have participated in the ongoing counselling process for 2021- 2022. Their grievance pertains to the schedule which has been prescribed by the National Board of Examinations (NBE) for holding the NEET-PG 2022 examination. The NBE issued a notification on 4/2/2022 by which it scheduled the NEET-PG 2022 examination on 21/5/2022. The petitioners seek the issuance of a direction for :

(2.) We have heard Mr Rakesh Khanna, Mr Anand Grover and Mr P Wilson, senior counsel appearing on behalf of the petitioners. Ms Aishwarya Bhati, Additional Solicitor General has appeared on behalf of the respondents.

(3.) In view of the urgency of the issue, it has been taken up for final disposal on the basis of the submissions which have been placed on the record by counsel appearing on either side.