VIVEK BUGALIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions were filed to challenge admissions in MBBS/BDS courses alleged to have been given in violation of the Regulations. The prayer was made for an impartial enquiry by the High Power Expert Committee to expose the illegality committed during counselling and, thereupon, in the admissions. The prayer is also made to refer the matter to Central Bureau of Investigation (for short 'the CBI').

(2.) A direction is also sought for admission in MBBS Course 2015-16 and. at the same time, for punitive action against the Federation of private medical and dental colleges. BRIEF FACTS OF THE CASE :

(3.) It is a case where petitioners along with others appeared in PCPMT Examination 2015 for admission in MBBS and BDS Courses. The Pre-medical Test (PCPMT) was held by MDS University, Ajmer. The result was declared on 21st August, 2015. The successful candidates were called for counselling. In the meantime, revised result of PCPMT was declared pursuant to the judgment of this Court. The negative marking was ordered to be removed. A fresh counselling after declaration of revised result was conducted on 30th September, 2015. The petitioner/s scored merit position but they were given admission and, at the same time, it was given to those who did even appear in the counselling or failed to secure required marks in PCPMT.