DR. NILAY GUPTA Vs. CHAIRMAN NEET PG MEDICAL AND DENTAL ADMISSION/COUNSELLING BOARD
LAWS(RAJ)-2020-7-3
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on July 10,2020

Dr. Nilay Gupta Appellant
VERSUS
Chairman Neet Pg Medical And Dental Admission/Counselling Board Respondents

JUDGEMENT

SANJEEV PRAKASH SHARMA,J. - (1.) Both the petitioners have preferred these writ petitions assailing action of the State NEET PG Counselling Board in not considering their candidature for admission to NRI quota seats which were admittedly available with the Medical Colleges operating in private field and included in the first counselling conducted by the Chairman, NEET PG Counselling Board, 2020.
(2.) Brief facts which are required to be noted are that the petitioners appeared in the National Eligibility-cum-Entrance Test (Post Graduate) (hereinafter referred as NEET PG Exam-2020) organized by the National Board of Examinations wherein they qualified. The petitioners had opted for NRI (Non Resident Indian) quota also and applied for the seats which were available in Mahatma Gandhi Medical College, Sitapura, Jaipur under NRI/Management Quota in the subject of Radiodiagnosis and Obstetrics and Gynaecology respectively.
(3.) Mahatma Gandhi Medical College, Sitapura, Jaipur had issued a notification/advertisement mentioning their seat matrix of total 144 seats informing that there were 22 NRI/Management quota seats i.e. 15% of the total seats and 122 seats were to be filled from other than NRI/Management quota. Of these, 50% seats were to be filled from the State quota and 35% were to be filled from All India quota seats. The details were also published and in a column of 'NRI/Management Quota Seat', in the subject of 'MD Radiodiagnosis', 2 seats were mentioned while in the subject of 'MS Obstetrics and Gynaecology', 2 seats were mentioned in the column 'NRI/Management Quota'.;


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