STATE OF PUNJAB Vs. RAJESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The above Appeals are filed against the judgment of the High Court of Punjab and Haryana. For the sake of convenience, we will refer to the facts of the Appeal filed by the State of Punjab.

(3.) The Department of Medical Education and Research (Health-III Branch), Government of Punjab notified admissions to Post Graduate degree/diploma courses for the year 2017-2018 on 29.02017. As per the said notification, the eligibility criteria and the other conditions shall be as prescribed in the Information Bulletin for National Eligibility-cum-Entrance Test (NEET) (Post Graduate) for admission to MD/MS/Post Graduate courses 2017. Clause 17 (III) of the notification dated 29.02017 provides for an incentive of 30 per cent of total marks obtained in NEET (PG), 2017 to be granted to in-service doctors of PCMS/PCMS (Dental).