JITENDRA KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) All the parties have been heard through medium of Video Conferencing.

(2.) Shri Kabeer Paul, learned counsel for the petitioners, has taken us through the petition and submits that both the petitioners being doctors are working in remote areas where lack of infrastructural facilities especially in regard to the availability of network connectivity is depriving the petitioners of their rights to participate in the counselling process for admission to P.G. Course for which they are otherwise eligible under the Rules. Shri Paul further urges by referring to Form-7 accompanying I.A. an application for taking additional facts and submissions on record and additional relief] filed today that the undertaking required by the petitioners to be submitted through the said Form-7 cannot be submitted in the absence of basic infrastructural facilities at the remote places where they are discharging their duties and from where they are unable to come down to a bigger town due to the constrains imposed by the Government in the face of COVID-19 pandemic. It is, thus, submitted that either the petitioner be allowed to participate or the process of counselling for admission to P.G. Course be deferred.

(3.) At this juncture, Shri Kaurav, learned Advocate General submits that on 03rd May, 2020, the results will be declared of first round of allotment and if the petitioners' names find place in the merit list then they will be given due opportunity and adequate facility so as to submit Form-7 required under the Rules and their candidature will not be rejected or they will not be deprived of on account of non-submission of Form-7 and thus facility will be ensured by the concerned Chief Medical and Health Officer of Districts Vidisha and Morena where they are posted and thus instructions will be given to both the CMHOs by the State.