RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The petitioners, four in number, are aggrieved by the manner in which the P.G. medical seats are being distributed for the purpose of admission in various medical colleges in the State of Bihar, to the extent the same relates to Scheduled Castes (SC) category candidates.

(3.) The petitioners belong to Scheduled Castes category and they have been offered admission in P.G. medical courses. The petitioners are, admittedly, declared successful in the National Eligibility-cum-Entrance Test (NEET) (Post Graduate), held for admission to P.G. medical courses. On the basis of counseling, petitioner no. 1 has been offered admission to M.D. in Pharmacology in the Patna Medical College and Hospital, Patna; petitioner no. 2 has been offered admission to M.D. in Medicine in the Nalanda Medical College and Hospital, Patna and petitioner no. 4 has been offered M.D. in Forensic Science; whereas petitioner no. 3 is undergoing the process of counseling.