ASHU HOODA Vs. UNION TERRITORY CHANDIGARH AND OTHERS

JUDGEMENT

(1.) By this order we will dispose of five writ petitions bearing CWP nos. 18240, 17407, 19851, 21558 and 21742 of 2018 since they involve commonality of issues that are germane to the admission process qua MBBS seats in Government Medical College and Hospital, Sector 32, Chandigarh(hereinafter referred to as 'Medical College, Chandigarh'). The issues raised in the petition have an uncanny propensity to emerge each year during the admission season. Since the time in which these complex issues are to be decided is compressed to a schedule prescribed, providing no deviation it often stretches the Courts to the maximum.

(2.) All the petitioners as also the respondents have qualified the Central Common Examination which goes by the nomenclature of National Eligibility Entrance Test (hereinafter referred to as the 'NEET'). All of them have applied for the Medical College, Chandigarh with the private respondents succeeding in making the grade while the petitioners in list of deprived candidates.

(3.) Concededly the scheme of examination provides for All India seats and once those seats are exhausted on the basis of merit obtained by an individual in the said examination, the remaining seats revert to the State quota. All India examination is not in dispute but to understand the workability of the allocation of seats, it would be appropriate to refer to some of the provisions of the Information Bulletin of the NEET which gives an insight into the operational aspect:-