AASAWARI KIRAN PUROHIT Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) We have heard the learner advocate for the petitioners in both these petitions, learned advocates Mr. Mundhe and Mr. Bagul who appear for the respondent No.1 - Government of India, learned advocate Mr. Choudhary who appears for respondent No.2 - National Board of Examinations in Medical Sciences and learned advocate Mr. Kadam, who appears for the respondent No.3 - National Medical Commission.

(2.) The substantive prayer in the petitions just to permit the petitioners to appear for the examination has been accomplished by virtue of the order dtd. 19/4/2023 whereby they were permitted to appear for the examination and the subsequent order passed on 8/6/2023 whereby we had directed declaration of their results and had permitted them to appear for the counselling round subject to the outcome of the petition.

(3.) In fact, there is no dispute as far as facts are concerned. The petitioners who are from amongst the 466 individuals from different 36 courses of College of Physicians and Surgeons (CPS) were initially recognized but which was cancelled but stood subsequently recognized for a limited duration of 17/10/2017 to 12/2/2018, claim to be qualified to appear for the DNB-PDCET 2023. The issue was also elaborately considered in the matter of Anita Kishanrao Videkar Vs. Union of India through its Secretary and Ors.; 2021(5) Mh.L.J 557.