SALIL CHANDRA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned senior counsel representing the petitioners submits as follows. The petitioners seek the benefit of Trainee Reserve Facility for pursuing the Course of MD. They were prevented from participating in the counselling for the earlier period because of a notification issued by the Sate pursuant to a Court's order. Unfortunately, in the other matter, where the petitioners were not parties, the parties therein finally settled the matter and some of the candidates were granted necessary benefits. This is a special circumstance in which the State should consider granting similar benefits to the petitioners for this year. However, in view of the instructions filed on behalf of the State on the earlier occasion, even if the petitioners are not eligible to get 'Trainee Reserve' benefit for MD seats for this year, they would be eligible for such benefit for the course of DNB.

(2.) Learned senior counsel representing the State relies on the Report and submits that for the earlier session, the petitioners would have been eligible for the benefit. For this year, COVID-19 period benefit is restricted to two years. According to the calculations, the petitioners are not eligible to avail of such benefit for this year for the MD Course although they may be eligible for the DNB Course. Even after the earlier writ proceeding, candidates have obtained TR facility by moving this Court. The petitioners did not do so.

(3.) Learned counsel for the NMC submits that they have prayed for relaxation of time before the Hon'ble Supreme Court. Earlier, this Court had allowed the petitioner to have verification done by 30/1/2025 without creating any equity in their favour.