DR. MANGESH BABASAHEB SANAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsels for the parties.

(2.) The petitioners are doctors in service. They are seeking directions against the respondents to allot them 10% marks for each year of the service rendered by them in difficult/hilly/rural area as an incentive as per the Government Resolution dtd. 20/5/2010 and 3/5/2011. Their further prayer is to hold that the cases of the petitioners will be governed by these two government resolutions and not by new policy framed vide two government resolutions dtd. 19/3/2019 read with Corrigendum dated 26-03- 2020.

(3.) The petitioners are seeking admission to the Postgraduate Medical Course under in service quota. According to the petitioners, Medical Council of India (for short MCI) has framed regulations namely the Postgraduate Medical Education Regulations 2000, which prescribed procedure for taking admission to the Postgraduate Medical Course. This regulation has been amended from time to time and lastly on or about May, 2018.