NAVROZ MEHTA, DR. Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner seeking an appropriate direction to direct the respondents to allow the petitioner to participate in Post Graduate (PG) counselling to be held on 09.07.2020 for admission to Post Graduate courses at any of the eight medical colleges as per petitioner's merit without insistence upon production of original certificates under clause 20(f) and 21(f) of The Information Bulletin which debars the petitioner's candidature because of his admission in a PG Medical course elsewhere.

(2.) It is the case of the petitioner that he had in the previous year appeared for counselling for the Post Graduate course in one of the 8 colleges run by respondent No.2 i.e. Director General, Armed Forces Medical Services. However, the petitioner's candidature for counselling was rejected on the ground that his weight was over 11.5 kg more than the maximum permissible. As a result it is stated that 6 candidates with lower ranks got selected and the petitioner was rejected. The petitioner states that he had worked hard and brought his weight within the permissible range to fulfil the dream of joining PG at Respondent No.2's Medical College.

(3.) The petitioner appeared for the NEET-PG-2020 held by National Board of Examination on 5.1.2020. In the said examination he secured an All India Rank of 13122, Petitioner registered for AFMS Counseling. Among the eligible candidates he has a rank of 2515. On 13.5.2020 a notice regarding AFMS PG counselling was issued calling upon candidates whose name figured in the List of Eligibility to report for medical examination alongwith their documents.