PARAS SUTHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in the present writ petition have approached this Court challenging the provisional State Merit List which was issued for Post Graduation course - 2024 (hereinafter referred to as 'PG Course') for medical candidates dtd. 22/11/2024 issued by the National Board of Examinations in Medical Sciences (hereinafter referred to as 'NBEMS').

(2.) Mr. Kailash Jangid, learned counsel for the petitioners submitted that the petitioners involved in the present case are working as Medical Officers with the State of Rajasthan and are therefore entitled to bonus marks to the extent of 10%, 20% and 30% on the basis of length of their services in the rural areas or as they call it as hard duties.

(3.) The petitioners appeared in NEET (PG) 2024 Examination which were held for the purpose of selecting candidates for PG course. Such exams were All India Level and its result was published on 10/8/2024. The petitioners have placed on record their All India Ranks in PG Course, 2024 as Scheduled - A of the writ petition.