DR. MUKESH BABU GOYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel appearing for the parties. The Private Colleges PMT Examination, 2015 (PC-PMT, 2015), to be conducted in the State of Rajasthan for admission to the management seats in the Private Medical and Dental Colleges in Rajasthan, in pursuance to the directions issued by the Honourable Supreme Court in P.A. Inamdar & Ors. Vs. State of Maharashtra, (2005) 6 SCC 537 , followed by the directions issued by Supreme Court in Priya Gupta Vs. State of Chhattisgarh And Others, (2012) 7 SCC 433 (paragraphs 46.5 and 46.9), was advertised by the Maharshi Dayanand Saraswati University, Ajmer-the Coordinator of PC-PMT, 2015 Examination, on 24.05.2015, for admission to 566 seats, in MBBS/BDS Courses first batch, in five private Medical Colleges in Udaipur, Jaipur and Jodhpur.

(2.) The Federation of Private Medical & Dental Colleges of Rajasthan, requested the MDS University, Ajmer, to conduct the examination under the supervision of the State Government.

(3.) The State Government, by its orders dated 01.05.2015 and 07.05.2015, issued several guidelines to maintain fairness and transparency in the examination and to avoid any malpractice. These directions are exhaustive in nature. The entire examination was scheduled to be conduced under the supervision of two RAS Officers, who have to oversee the University conducting the examination with the help of three distinguished Professors.