DR. ARPITA GUPTA Vs. MCI & OTHERS

JUDGEMENT

(1.) THE petitioner who is holding degree of MBBS from NIMS Medical College, Jaipur appeared in All India Pre PG Entrance Examination 2012 and got his merit position no. 9378 and was allotted MS Anatomy in second round of counseling in Govt. Medical College, Kota and after third round of counseling he was allotted MS Anatomy, SMS Medical College, Jaipur on 12.6.2012 where he joined and remaining seats which remain unfilled were surrendered to the State and have been filled on the basis of selection in state Pre PG 2012. Grievance of the petitioner is that MD Radio Diagnosis was one of his choice/preference for all five govt. medical college of the State but at later stage he came across with the statement of vacant seats available in RNT Medical College, Udaipur as on 26.6.2012 and it was mentioned that MD Radio Diagnosis at RNT Medical College was not allotted which was one of his choice and immediately he rushed to this Court by filing instant petition raising grievance that when MD Radio Diagnosis was one of his choice was not allotted at any stage he was entitled to be considered for allotment as per her order of merit.

(2.) IT is not disputed that the seats allotted to her in second counseling was MS Anatomy at Kota and in third counseling at Jaipur where she joined but she intends to be considered as per merit cum choice for allotment of seat of MD Radio Diagnosis at RNT Medical College, Udaipur.

(3.) COUNSEL Mr. Raghav submits that after seats being surrendered to the State at least no further admission could be made of such of the candidates who participated in All India Pre PG Examination 2012 and in their reply it has been averred that after seats being surrendered the same were to be filled by the State quota amongst those who participated in State Pre Medical Examination 2012 as per their merit.