Sanjeev Prakash Sharma, J. - (1.) Since common question of law has been raised in all these three writ petitions, the same therefore have been heard jointly.
(2.) In SB Civil Writ Petition No.5468/2020 filed on 24/04/2020, the petitioners have made following prayers:- " (i) To pass any writ order or direction whereby in National Eligibility cum Entrance Test (PG) 2020, for admissions into MD/Ms and Post Graduate Diploma Courses, 2020, respondents be directed to provide 10% EWS reservation on increased seats only, with all consequential benefits in favour of Petitioners. (ii) To pass any writ order or direction whereby in National Eligibility cum Entrance Test (PG) 2020, for admissions into MD/MS and Post Graduate Diploma Courses, 2020, respondents be directed to provide additional 92 seats, as reflected in MCI letter dated 27.2.2020, with all consequential benefits in favour of Petitioners. (iii) To pass any writ order or direction, whereby the Seat Matrix dated 18.4.2020 be quashed and set aside and Respondents be directed to provide additional 92 seats and consequent thereto afresh counseling be undertaken, along with all consequences. (iv) To pass any writ order or Direction, whereby respondents be directed to conduct/re-conduct their respective counseling for admission into MD/MS and Post Graduate Diploma Courses, 2020, in terms of other prayers, with all consequences. (v) To pass any writ, order or Direction, whereby Petitioners be provided opportunity of counseling on increased seats, correspondingly generated for non-EWS members, due to additional seats being reserved for 10% EWS seats, after publication of revised cut-offs and with all consequential benefits. (vi) To pass any writ order or direction, whereby if during pendency of the Writ Petition the respondents proceeds with the counseling and declaration of its result, than same be taken on record and accordingly be quashed and set aside. (vii) Any other appropriate writ, order or direction which the Hon'ble High Court may consider just and proper in the facts and circumstances of the case, may also kindly be passed. (viii) Cost of the writ petition may kindly be awarded to the petitioner."
(3.) In SB Civil Writ Petition No.5482/2020 filed on 02/05/2020, the petitioners have prayed following prayers:- "i. The Respondents may be directed to produce entire record regarding seats or PG Medical Admission 2020-2021 in the state of Rajasthan against state quota. ii. The Respondents may be directed to give admission in PG Medical Course 2020-2021 in the state of Rajasthan on the basis of increase seats permitted and found feasible by MCI. iii. The Respondents may be directed to confine admission to 50% against reserved seats. iv. The Respondents may be directed to immediately increase seats for admission in P.G. medical courses in the state of Rajasthan. v. Any other appropriate writ, order or direction which this Hon'ble Court deems proper in the facts and circumstances and int eh interest of justice of the case may kindly be granted.";