- (1.) Heard learned counsel for the parties.
(2.) The petitioners by way of these writ petitions submit that as they have not already completed their MBBS Course and are undergoing internship, they should be declared eligible to participate for the post of Medical Officer and the requirement of possessing permanent registration under Medical Council is wholly unjustified. It is submitted that the provisional certificate has already been issued to them and the petitioners are undergoing internship and thereafter, the petitioners would be provided permanent registration in the Rajasthan Medical Council. As the process of selection shall take time, before the selections are over, the petitioners are likely to complete their internship and would therefore be entitled for appointment as Medical Officer.
(3.) Learned counsel for the petitioners submits that in view of the Rajasthan Various Service (Amendment) Rules, 1999 (hereinafter referred to as "the Rules of 1999"), candidates who are in the final year of examination or who are in the process of internship ought to be allowed to participate in the selection process before the last date of examination or the last date of interview. Keeping in mind the said principle, the petitioners ought to be allowed to participate in the selection process.;