NAVEEN JAKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is filed by the original petitioners to challenge the judgment of the learned Single Judge dtd. 1/2/2022 passed in S.B. Civil Writ Petition No.687/2022-Dr. Naveen Jakhar and Others Vs. State of Rajasthan and Others.

(2.) Briefly stated the facts are that the National Board of Examinations annually conducts National Eligibility-cum-Entrance Test (for short 'NEET') for post-graduation medical courses. Notice for conducting such examination for the year 2021 was issued on 23/2/2021. The last date for receiving the examination forms was 15/3/2021. However due to spread of Corona-virus across the country, the examinations were postponed and finally conducted only on 11/9/2021. The result of NEET, 2021 was declared on 28/9/2021.

(3.) The State Government has a policy of awarding additional marks by way of incentive up to 10% of the marks obtained by the candidate for each year of service put in by him or her in remote, difficult or rural areas up to a maximum weightage of 30% of the marks. This flows from proviso to sub-regulation (4) of Regulation 9 of the Medical Council of India, Post Graduate Medical Education Regulations, 2000 which policy also the State Government follows. The State Government has also notified the remote, difficult and rural areas where posting of the doctors would qualify for such additional weightage in NEET results.