RICHA NAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioner has moved this Court with the following prayers:

(2.) The sum and substance of the case, as projected by the learned counsel for the Petitioner is that admission to Medical PG course can be aspired in terms of the Chhattisgarh Medical Post Graduate Entrance Rules, 2018 which provides 50% seats under the State Quota (with reference to Rule 4 of the said Rules). As per the said Rule, only those candidates who were having domicile of the State of Chhattisgarh (except the in-service candidates) or who have done the MBBS degree from the Medical Colleges situated in the State of Chhattisgarh are entitled to be treated under the State Quota.

(3.) The case of the Petitioner is that she has done her MBBS outside the State, but she happens to be of the domicile of the State of Chhattisgarh. This being the position, though the relevant rule i.e. Rule 4(b) of the Rules has been struck down as unconstitutional by a Division Bench of this Court as per Annexure P/5 judgment, since the Rule, as it originally stood, clearly exempted in-service candidate, it cannot have any adverse consequence as far as the admission to the Medical PG course for the Petitioner is concerned, and hence the writ petition.