ABHISHEK SHUKLA Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioners, who are all in-service candidates and had appeared in the NEET - Post Graduate 2024 ('NEET-PG' for short) examination, seek a direction to the Respondents to redraw the State Merit list for the in-service candidates.

(2.) The dispute pertains to the State Merit List for the State of Madhya Pradesh. As per the Petitioners who are in-service candidates of the State of Madhya Pradesh (hereinafter referred to as 'in-service candidates'), their merit in the All India List is higher than some of the other in-service candidates but in the State List they have been shown lower in the Merit.

(3.) NEET-PG examination was initially scheduled to be held on 23/6/2024 in a single shift, however the same was postponed by the Ministry of Health and Family Welfare on 22/6/2024. To ensure additional measures of security and to maintain sanctity of the examination, it was decided to conduct the examination at limited test centres. Accordingly, it was notified on 5/7/2024 that the NEET-PG examination would be held on 11/8/2024 in two shifts.