SIDDHANT MAHAJAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The present batch of appeals concerns the legality of the Bachelor of Dental Surgery (hereinafter referred to as "BDS") course admissions granted in the State of Rajasthan for the academic year 2016-17 after lowering of the minimum percentile as prescribed for the National Entrance-cum-Eligibility Test (hereinafter referred to as "NEET") UG examinations.

(3.) The appeals have been preferred against the final Judgment and Order dated 04.05.2023 (hereinafter referred to as "impugned judgment") passed in D.B. Spl. Appl. Writ No. 911/2018, D.B. Spl. Appl. Writ No. 957/2018, D.B. Spl. Appl. Writ No. 958/2018, D.B. Spl. Appl. Writ No. 959/2018, D.B. Spl. Appl. Writ No. 963/2018, D.B. Spl. Appl. Writ No. 964/2018, D.B. Spl. Appl. Writ No. 1155/2018, D.B. Spl. Appl. Writ No. 1184/2018, D.B. Spl. Appl. Writ No. 1272/2018, D.B. Spl. Appl. Writ No. 1273/2018, D.B. Spl. Appl. Writ No. 1287/2018, D.B. Spl. Appl. Writ No. 1288/2018, D.B. Spl. Appl. Writ No. 1289/2018, D.B. Spl. Appl. Writ No. 1304/2018, D.B. Spl. Appl. Writ No. 1310/2018, D.B. Spl. Appl. Writ No. 1311/2018, D.B. Spl. Appl. Writ No. 1316/2018, D.B. Spl. Appl. Writ No. 1317/2018, D.B. Spl. Appl. Writ No. 1340/2018, D.B. Spl. Appl. Writ No. 1349/2018, D.B. Spl. Appl. Writ No. 1749/2018 and D.B. Spl. Appl. Writ No. 387/2018 (hereinafter referred to as "the writ appeals") by the High Court of Judicature for Rajasthan at Jodhpur (hereinafter referred as "the High Court"). The Division Bench of the High Court, thereby dismissed the said writ appeals preferred by the appellants herein against the Judgment and Order dated 20.04.2018 passed by the Single Judge Bench of the High Court in S. B. Civil Writ Petition No. 13776 of 2017 and other connected petitions, whereby the said petitions were partly allowed and it was ordered that the admissions granted by applying the relaxation to the extent of 10 percentile and 5 percentile stood regularized and the students who had been admitted beyond the said relaxation stood discharged.