SANVAR MAL KANTVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The bunch of writ petitions involves same issue for decision thus have been heard and are decided by this common order.

(2.) All these writ petitions pertain to admission in Pre-Post Graduate Medical Entrance Examination-2011 (for short 'Pre-PG Entrance examination') for admission to MD/MS/Diploma Courses conducted by the Rajasthan University of Health Sciences, Jaipur (for short 'the University'). Petitioners herein applied for Pre-PG entrance examination, however, their candidature have not been considered in view of eligibility condition No. 2(B) of Instructions Booklet applicable to general (non-service) category candidates. Aforesaid condition provides that one should have passed MBBS examination from the University of Rajathan/Rajasthan University of Health Sciences and have completed satisfactorily one year's compulsory rotating internship or would be completing the same before 30th April, 2011 with some other candidates.

(3.) Learned Counsel for Petitioners submit that eligibility condition No. 2(B) of the Instructions Booklet is violative of Article 14 of the Constitution of India. It is providing 100% institutional reservation in favour of those who have passed out their MBBS examination from University of Rajasthan or the Rajasthan University of Health Sciences, whereas, 100% reservation cannot be made for admission. Petitioners belong to State of Rajasthan but had undertaken MBBS examination through a medical college/University in other state than state of Rajasthan. Few Petitioners had even taken admission in MBBS course by competing against 15% quota filled by all India entrance examination (AIPMT). Petitioner (in Writ Petition No. 638/2011) is a meritorious candidate, qualified the aforesaid entrance examination thus took admission in other State/University.