- (1.) Heard Mr. Sandeep Dixit, learned counsel for the petitioners, Mr. Z. Zilani, learned Additional Advocate General for the State and perused the record.
(2.) The petitioners, who are the Medical Officers, are seeking admission in Postgraduate (P.G.) course in the State Medical Colleges as 30% seats are reserved for them in the Medical Colleges. By means of Government Order dated 28th February, 2014 criterion for admission in P.G. course were laid down. Since they all had completed 03 years service and had also attained the minimum cut-off marks they were enlisted in the eligibility list, yet their names are not in the merit list for the reason that they had not applied / submitted documents.
(3.) The Director General, Medical and Health Services, U.P. had issued an order dated 21st March, 2016, whereby he had invited applications from all the eligible candidates to consider their candidature for admission in PG course. We are informed that total 576 candidates were found eligible and out of them only 144 had applied pursuant to the notice dated 21st March, 2016 till 5th April, 2016, that was the last date for submitting applications. In the meanwhile, the matter reached the Supreme Court on the question of eligibility criteria as well as procedure provided under Regulation 9 (2) of the Medical Council of India Post Graduate Medical Education Regulation 2000. The Hon'ble Supreme Court issued following interim directions:- "In the circumstances, we direct that the State Government shall as expeditiously as possible revise and redraw the merit list of the candidates keeping in view Regulation 9 of the Medical Council of India Postgraduate Medical Education Regulations, 2000 and giving to the eligible candidates such weightage as may be due to them for rendering service in notified rural and/or difficult areas and to grant admission to the candidates found suitable for the same on the basis of such redrawn merit list. This exercise shall be completed before 30th May, 2016, the last date fixed for granting of admission. The entire exercise so conducted shall however remain subject to the outcome of these proceedings.";