NAVEEN JAKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions, since involve common question, as such with the consent of the counsel for the parties, are decided by this common order.

(2.) The petitioners, in the present writ petitions, are in-service Doctors who have challenged letter/order dtd. 8/1/2022 whereby the State Government has decided to consider the experience of in-service Doctors to be counted upto 30/9/2021 for the purpose of award of bonus marks while making admission in Post Graduate Medical Courses.

(3.) The facts, in nutshell, as pleaded in the writ petitions are that the petitioners participated in the National Eligibility-cum-Entrance Test - Postgraduate, 2021 (for short 'NEET PG 2021') held on 11/9/2021 and all of them were declared successful in the said examination. The petitioners, being government Doctors working in the remote, difficult and rural areas, applied as in-service candidates in NEET PG 2021 examination and they all were entitled for incentive marks for the services rendered by them in remote, difficult and rural areas.