RAMAN KHANDELAWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present batch of writ petitions, the scope of the controversy involved, albeit not limited to but is broadly and predominantly defined by the challenge raised regarding the arbitrary and illegal action of the respondents of not considering the candidature of the petitioners for professional course of MBBS, pursuant to NEET-UG Examination, 2025 albeit the petitioners stand high in order of merits; against the validity of provisional combined list (Counseling Round - I) dtd. 10/8/2025 for PWD candidates, wherein the petitioners have been excluded on the ground of their physical disability; as to the action of respondents of not following the guidelines spelled out in the ratio of Om Rathore vs. Director General of Health Service and Ors. by the Hon'ble Supreme Court and vis  -vis the consequent guidelines issued by the National Medical Commission dtd. 19/7/2025 and 21/7/2025. Consequently, considering the fact that the writ petitions warrant adjudication on common questions of law and fact; with the consent of learned counsel appearing on behalf of all the parties, S.B. Civil Writ Petition No. 12414/2025 titled as Raman Khandelawal Son of Shri Anil Natani Vs. State of Rajasthan & Ors. is being taken up as the lead case. It is cautiously clarified that any discrepancies in the present batch of writ petitions, pertain purely to the factual narratives contained therein and not vis  -vis the questions of law to be determined by this Court; the instant judgment shall be applicable on the petition connected herein/henceforth on mutatis mutandis basis.

(2.) The lead petition has been filed with the following prayers:

(3.) Learned counsel for the petitioner, at the outset contended that the petitioners have been unjustly denied consideration for admission to the MBBS course under the NEET UG-2025 examination in the category of Persons with Benchmark Disabilities (PWD). It is submitted that despite securing a meritorious ranks and marks in the said category, the petitioner's candidature has been arbitrarily excluded from the merit list dtd. 10/8/2025, which is under challenge in the present proceedings to the extent of such exclusion.