YATINKUMAR JASUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The institutional preference for post-graduate medical admissions is the core issue involved in these petitions.

(2.) In the case of Saurabh Chaudri & Ors. vs. Union of India & Ors., 2003 11 SCC 146, a five-Judge Constitution Bench has upheld the institutional preference in post-graduate medical courses.

(3.) Mr. Siddharth Luthra, learned Senior Counsel appearing for the petitioner, submits that regulation 9 of the Post-Graduate Medical Education Admission Regulation, 2000 and the introduction of National Eligibility-cum-Entrance Test (NEET) brings about the change to the effect that all admissions in post-graduate medical courses should be only on the basis of merit in the NEET.