ASHOK KUMAR GAUR, J. - (1.) The present order will decide three writ petitions, as the issues involved in these writ petitions are common except the prayer clause in S.B.Civil Writ Petition No.5394/2020 [Dr.Pooja Gupta Vs. State of Rajasthan and Ors.].
(2.) The petitioners in all the writ petitions have challenged the order dated 31.03.2017 issued by the respondent-State requiring three years of regular service from Rajasthan Public Service Commission (RPSC) selected Senior Demonstrators, working in non-clinical and para-clinical Departments of Government Medical/Dental Colleges of Rajasthan, for allotment of non-clinical and para-clinical Post Graduate (PG) seats.
(3.) The petitioners in S.B.Civil Writ Petition Nos.5435/2020 [Dr.Vidushi Saharan Vs. State of Rajasthan and Ors.] and 5436/2020 [Dr.Kavita Meena Vs. State of Rajasthan and Ors.] have challenged the condition of eligibility said to be inconsistent with the Ordinance 278-E(II)(d) of the University of Rajasthan (Examination-Faculty of Medicine and Pharmaceutics, Bachelor of Medicines and Bachelor of Surgery) and further prayer is made to adhere to the conditions provided in the Ordinance 278-E(II)(d) for the purpose of admission of Senior Demonstrators in the Government Medical Colleges in pursuance of NEET-PG Examination, 2020.;