ATHARV CHATURVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard the petitioner-in-person, appearing online, who has very ably highlighted the distressing situation and patent disadvantage faced by him as an EWS candidate. We have also heard the learned senior counsel for the National Medical Commission.

(2.) The petitioner-in-person is a young boy belonging to the Economically Weaker Sec. (EWS). He has qualified in the NEET examination twice, initially for the 2024-25 session, and then again for the 2025-26 session. He has, however, been unable to obtain admission to the MBBS course due to patently unfair and pernicious circumstances beyond his control.

(3.) After the first examination in 2024, admission was not granted on the grounds that, in the notification dtd. 2/7/2024, the State Government had not carved out any reservation for the admission of EWS candidates into private medical colleges. While the High Court of Madhya Pradesh at Jabalpur, vide judgement dtd. 17/12/2024, declined to grant relief to the petitioner, it had simultaneously granted the authorities a year to complete the process of enhancement of seats in those private colleges for the provision of reservation to candidates belonging to the EWS category.