REKHA RAM Vs. NATIONAL INSTITUTE OF AYURVEDA

JUDGEMENT

(1.) These three writ petitions since involve common question, as such, all are disposed of by the present order.

(2.) The petitioners, in the present writ petitions, have challenged the seat matrix for counselling and admission in Ayurveda Vachaspati/Ayurveda Dhanwantari - MD/MS (Ayurveda) for the Academic Session 2020-21. They also seek direction to make appropriate changes in the seat allotment for admission in Post Graduate Course of MD/MS (Ayurveda) for the Academic Session 2020-21 by keeping in mind the law laid down by the Apex Court in the case of Saurabh Chaudri and Ors. v. Union of India and Ors. reported in (2013) 11 SCC 146.

(3.) All the petitioners have passed the Ayurvedacharya Degree, also known as 'Bachelor of Ayurveda Medicine and Surgery' (in short 'BAMS') from different colleges affiliated to Dr.Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur. The petitioners claim themselves to be eligible for admission in Post- Graduate Courses, after participating in the common entrance examination to all medical institutions at the Post-Graduate level namely - All India AYUSH PG Entrance Test (in short 'AIAPGET') conducted by the National Testing Agency (NTA).