RUCHITA GHILORIA Vs. MEDICAL SUPERINTENDENT

JUDGEMENT

(1.) Present appeals have been filed seeking setting aside the common judgment dtd. 17/2/2021 passed by the learned Single Judge in W.P.(C) Nos. 5987/2020 and 6528/2020.

(2.) Appellants appeared for the National Eligibility-cum-Entrance Test (NEET) PG 2020 on 5/1/2020. The result was declared on 31/1/2020. On 16/5/2020, Appellants were conveyed that ex-post facto approval i.e. No Objection had been granted for appearing in the NEET examination and that the request for grant of study leave will be processed after selection in the NEET PG 2020. On 10/6/2020, a Notification was issued by Respondent No.2 for Centralised-merit-based counselling and the Notification highlighted the eligibility criteria for admission to the sponsored DNB seats as also the last date for submission of NOCs and undertakings, which was 30/6/2020.

(3.) The Appellants were working as Medical Officers on regular basis in different hospitals under the aegis of Respondent No.3, being Aruna Asaf Ali Hospital and Baba Saheb Ambedkar Hospital, respectively. Accordingly, the Appellants requested their Departments to provide NOCs and undertakings in the prescribed format. Subsequently the date for submission of the NOCs was extended till 10/7/2020. On 8/7/2020, the Appellants received their respective NOCs / undertakings and the same were forwarded by email to Respondent No.2 / NBE on 9/7/2020. On 14/8/2020, Respondent No.2 notified the dates of counselling from 18/8/2020 to 20/8/2020 and the process of allotment was scheduled on 21/8/2020.