AKASH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India is maintained by the petitioners against the respondents praying therein for the following substantive reliefs :-

(2.) As per the petitioner, they having qualified the National Eligibility Entrance Test-PG (NEET-PG)-2017 and being eligible to take admission in the State of Himachal Pradesh, had submitted the application form for counseling and admission for PG degree course to the respondent-authorities. Petitioner No.1 was selected to undergo Post Graduation course, i.e. M.D. (Pediatrics), from Dr. Rajendra Prasad Government Medical College, Kangra at Tanda, H.P., as an in-service candidate under the State quota in the year 2017.

(3.) It has been submitted that petitioner No.2 was selected to undergo Post Graduation course, i.e. M.D. (Dermatology, Venerology and Leprology) from Dr. Rajendra Prasad Government Medical College, Kangra at Tanda, H.P., as a direct candidate under the All-India quota in the year 2017.