MADHU SAINI Vs. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) As the issues involved in both the present two writ petitions are common, therefore, these writ petitions are decided by this common judgment.

(2.) S.B.Civil Writ Petition No.6207/2020 has been filed by the petitioners, who are students of Master in Dental Surgery (in short "MDS"), seeking direction against the respondent-Rajasthan University of Health Sciences (in short "the respondent- University") to permit the petitioners to fill online examination forms and to undertake and participate in MDS Final Year (Main) Examination to be held in June, 2020.

(3.) S.B.Civil Writ Petition No.6233/2021 has been filed by the same petitioners seeking declaration of prospective application of the notifications dtd. 1/9/2017 and 5/11/2017. The petitioners have also prayed that their admission has been made in a valid manner in MDS course in the year 2017 without requirement of being taken through NEET PG. The petitioners have further prayed to quash and set aside the impugned orders/letters dtd. 12/9/2018 and 8/2/2019 with the declaration that the petitioners were validly admitted by Daswani Dental College, Kota (in short "the respondent-College") and the petitioners are not liable to be discharged from the MDS course.