(1.) The captioned writ appeals are filed by petitioners in W. P. (C) Nos. 2838 of 2022 and 2161 of 2022 challenging the judgments of the learned Single Judge dtd. 3/2/2022 and 31/1/2022 respectively, whereby the writ petitions were dismissed declaring that the proviso under Regulation 9(IV) of the Medical Council of India Post Graduate Medical Education Regulations, 2000 does not confer a right on Medical Officers under the service of Government / public authorities to get weightage in the marks as incentive for service in remote and/or difficult rural areas for the purpose of admission to post graduate medical courses; and further held that Ext. P7 Government Order dtd. 15/1/2022 of the Health and Family Welfare Department, Government of Kerala and the prospectus attached to the Government Order supersede Ext. P4 Government Order dtd. 12/4/2018 of the same department.
(2.) The facts required for the disposal of the writ appeals discernible from W. A. No. 233 of 2022 are relied upon:-
(3.) The 1st appellant is working as Assistant Surgeon in the Primary Health Centre, Moothedam, Malappuram District, a difficult rural area. The appellant entered service on 27/4/2017. The 2nd appellant is working as Assistant Surgeon in the Community Health Centre, Thycattusery, Cherthala, which is a rural area; who entered service on 10/1/2017. It is submitted by the appellants that the 1st appellant has difficult rural area service and the second appellant has rural area service to their credit.