ARPNA SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) The petitioners have filed these writ petitions wherein prayer clauses in two of the writ petitions being CWPs No. 627/2019 and 635/2019 are identical and read as under:

(2.) The specific case of the petitioners falls under Clause 3.9 (ii) of the prospectus, which reads as under:

(3.) The petitioners after qualifying their MBBS examination have been appointed as Medical Officers and are serving in different rural areas of the State. In the National Elegibility-cum-Enterence Test (NEET) for post graduation that was conducted in the year 2017, the General Duty officers were held entitled for incentives of 10% and maximum 30% of the marks obtained for each completed year of service in any of the areas declared as difficult/remote/tribal/backwards by the State. However, the Medical Council issued a notification No. MCI-18(1)/2018-Med/100818, dated 05.04.2018, whereby the Postgraduate Medical Education Regulations, 2000, were further amended and were termed as Postgraduate Medical Education (Amendment) Regulations, 2018, whereby the rural areas were also included for giving incentives in marks.