DR. KISHORE KUMAR CHOUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Improper allocation of 'Bonus marks' in connection with the admission to Post Graduate Medical courses for the year 2020 without declaring the 'rural / remote / difficult / most difficult areas' in terms of the Regulations issued by the Medical Council of India, virtually paying scant regards to the direction given by this Court as per judgment dated 17.05.2019 in WPC No.1029 of 2019 {after setting aside Appendix-III of the Chhattisgarh Medical Post Graduate Entrance Rules, 2018 (hereinafter referred to as "the Rules of 2018")} is the grievance projected in these matters.

(2.) In WPC No.691/2020, the main prayer is to direct the Respondents to define 'rural / remote / difficult areas' in the Rules of 2018 and to provide upto 10% Bonus marks per year (subject to maximum of 30%) for the eligible in-service candidates and not to follow the old Rules which was already set aside by this Court. WPC No. 1039/2020 came to be filed by some similarly situated and aggrieved in-service candidates, seeking for almost similar direction and more specifically, to allot Bonus marks with reference to the rural / remote / difficult areas as mentioned in the subsequent Notification dated 07.03.2020 produced along with return filed by the Respondents/State in WPC No.691/2020 and to conduct the counselling afresh.

(3.) Heard Shri Prafull N. Bharat, the learned counsel appearing for the Petitioner, Shri Satish Chandra Verma, the learned Advocate General assisted by Shri Vikram Sharma, learned Deputy Government Advocate, as well as Shri Ranbir Singh Marhas, the learned counsel appearing for the Respondent/MCI.