- (1.) Appellant has preferred D.B. Special Appeal Writ No.499/2020 and D.B. Special Appeal Writ No.500/2020 aggrieved by Order dated 10.07.2020 passed by learned Single Judge, whereby S.B. Civil Writ Petition No.5426/2020 filed by Dr. Nilay Gupta and S.B. Civil Writ Petition No.5463/2020 filed by Dr. Ms. Surmil Sharma were allowed and appellant was directed to allot petitioners the seats in the subject of their choice. It was directed that Dr. Nilay Gupta be allotted Radio-diagnosis and Dr. Ms. Surmil Sharma be allotted Obstetrics & Gynaecology in the Mahatma Gandhi Medical College, Sitapura, Jaipur under NRI Quota treating the seats to be under NRI/Management Quota.
(2.) D.B. Civil Special Appeal (Writ) No.501/2020 has been filed by Dr. Aditya Poonia and D.B. Civil Writ Petition No.8442/2020 has been filed by Dr. Anjaneya Singh Kathait aggrieved by the allotment of seats under NRI Quota on the basis of domicile.
(3.) Succinctly stated the facts of the case are that Dr. Nilay Gupta and Dr. Ms. Surmil Sharma filed Civil Writ Petitions assailing the action of appellant in not considering the candidature of the petitioners for admission under the NRI Quota seats. Both the petitioners in D.B. Civil Special Appeal (Writ) No.501/2020 and D.B. Civil Writ Petition No.8442/2020 appeared in the National Eligibility-cum-Entrance Test (Post Graduate) (hereinafter referred as NEET PG Exam-2020) organized by the National Board of Examinations. Petitioners applied in the category of General and in the form submitted by them mentioned their willingness to opt for NRI seats.;