AKASH DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N.Choudhury, learned Senior Counsel assisted by Mr. J.Patowary, learned counsel for the petitioners in WP(C) No. 6640/2024. Also heard Mr. B.D.Konwar, learned Senior Counsel assisted by Ms. J. M. Konwar ,learned counsel for the petitioners in WP(C) No. 6812/2024. Mr. B.Gogoi, learned Standing Counsel appears for the Health Department, Government of Assam, while Mr. D.K.Baidya, learned Standing Counsel appears for the National Medical Commission (NMC).

(2.) The grievance of the petitioners in WP (C) No.6640/2024, who are unreserved category MBBS degree holders is that the implementation of the 10% reservation quota for the Economically Weaker Sec. (EWS), required a corresponding 25% increase in the total seats for admission into the Post Graduate courses in the Medical Colleges of Assam for the year 2024. However, the State respondents did not make any corresponding 25% increase in the Post-Graduate seats, while implementing 10% reservation for the EWS in the first round of counselling which was held on 18/11/2024.

(3.) The increase of seats by 25% was done only in the 2nd round of counselling, on the orders of this Court, that also by introducing an additional 51 seats only, instead of 83 seats. The prayer of the petitioners in WP(C) No. 6640/2024 is to direct the respondents to increase the seats for counselling from 51 additional PG seats to 83.