SANIYA FATIMA RAHMAN Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) The petitioners have preferred this petition challenging the communication/order dtd. 18/10/2023 issued by respondent No.2 informing that the notice dtd. 26/9/2023 issued by respondent No.4 for filling up the vacant seats in Private Medical Unaided College at College/Institutional Level is in violation of the letter dtd. 24/7/2023 issued by the Post Graduate Medical Education Board (for short 'PGMEB").

(3.) The petitioners are students and had appeared for the NEET-UG-2023 Examination. Petitioner No.1 and Petitioner No.2 have secured 531 and 157 marks respectively in the said examination. They were eligible for admission to MBBS courses conducted by various colleges in the State of Maharashtra.