SACHIN Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners are in-service doctors, who appeared in the Entrance Examination for Post Graduate Courses conducted by the National Board of Examination in December, 2012.

(2.) The petitioners challenge the subsequent Notification dated 8th February, 2013, which reads:-

(3.) The case of the petitioners is that the reservation as provided vide Annexure P-4, Notification dated 19th May, 2009, cannot be diluted by issuance of Prospectus Annexure P-12 for Entrance Test for Post Graduate Degree (MD/MS) and Diploma Courses in two Medical Colleges in Himachal Pradesh i.e. Indira Gandhi Medical College, Shimla and Dr. Rajinder Prasad Government Medical College, Kangra at Tanda.