PRIYAKSHI RAJKHOWA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior counsel assisted by Mr. J Patowary, learned counsel for the petitioners. Also heard Mr. D. Saikia, learned Addl. A.G, Assam assisted by Mr. B. Gogoi, learned Standing counsel for the Health Department of the State for the respondent Nos. 1 to 4, Mr. A. M. Bora, learned Standing counsel, Medical Council of India for the respondent No.5, Mr. G.N. Sahewalla, learned Senior counsel assisted by Mr. P. Deka, learned counsel for the respondent No.6 and Mr. S. Borthakur, learned counsel for the respondent No.7.

(2.) In spite of service of notice on the respondent Nos. 8 to 17 through the respondent No.3, Director of Medical Education, Assam, they did not appear in the matter.

(3.) The petitioners herein passed their Class XII Examination in Science i.e. All India Senior School Certificate Examination conducted by the CBSE and Assam Higher Secondary Examination, Assam Higher Secondary Education Council respectively. They appeared in the National Eligibility-cum-Entrance Test, 2018-under Graduate (NEET-UG, in short) conducted by the Central Board of Secondary Education (CBSE in short) for admission into MBBS/BDS Course. The CBSE provided the following information with regard to NEET(UG) 2018 Examination: