DEVENDRA SINGH Vs. STATE OF RAJASTHAN AND ORS.

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 Rajasthan/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.) IT is further urged that even the Respondent University were provisionally permitting similarly situated candidates to undertake PG course in state of Rajasthan if they completed their MBBS course in other State through AIPMT, however, after the year 2009 such practice has been stopped in an illegal manner and, that too, without justifying their action. It is, accordingly, prayed that condition No. 2(B) of the Instructions Booklet may be struck down and Respondents may be directed to allow the Petitioners to seek admission in PG course pursuant to the entrance examination. This is more so when by the interim order dated 18.1.2011 Petitioners have already appeared in the Pre PG examination.