KANISHK BHANDARI Vs. STATE OF MADHYA PRADESH AND OTHERS

JUDGEMENT

(1.) Grievance raised by the petitioner is against alleged disproportionate distribution of increased Post Graduate Medical seats in Clinical and Non-Clinical subjects. The petitioner seeks striking down complete process of admission in Post Graduate Medical seats through NEET-PG 2020. Direction is also sought for the respondents to prepare the seat distribution matrix in accordance to the State Reservation Policy and in accordance with the dictum of the Supreme Court in Indira Sawhney vs Union of India AIR 1993 SC 477. The petitioner further seeks the relief that the respondents be restrained from allotting the seats to EWS quota candidates by reducing the seats of unreserved category students.

(2.) As regard to third relief i.e. restraining the respondents from allotting the seats to EWS quota. On a query made to learned counsel for the petitioner as to whether the petitioner intends to challenge the validity of the Notification, it is fairly submitted by learned counsel for the petitioner that the petitioner has confined his challenge to the disproportionate distribution of Post Graduate Medical seats to clinical and non-clinical subjects. In view whereof, we do not accede to the relief for restraining the respondents from allotting the seats to EWS quota. The relief to that extent is rejected.

(3.) This order, therefore, deals with the limited issue as to alleged disproportionate distribution of seats in Clinical and Non-Clinical stream.