VIKAS VISHNOI S/O SHRI KISHANA RAM Vs. CONTROLLER OF EXAMINATIONS, RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) By way of this bunch of writ petitions, the petitioners have approached this Court feeling aggrieved of the order(s) of suspension, which their respective colleges have passed pursuant to the directions issued by the respondent - National Medical Commission (hereinafter referred to as the NMC ') '.

(2.) Short of unwarranted details, briefly stated facts appertain are that there is allegation against each of the petitioners that they impersonated other candidates in NEET UG Examination - 2023; some of them have been caught red handed while others were found involved in impersonation consequent to the investigation, which the investigating officers had carried out.

(3.) Against each of the petitioners, FIRs have been lodged; inquiry is underway or the charge-sheet has been filed. Some of them have been charge-sheeted and in remaining cases, chargesheet is yet to be filed.