Prakash Gupta, J. - (1.) Under challenge is the judgment dated 15.6.2020 passed by the learned Single Judge, whereby the learned single judge allowed the writ petitions filed by the writ petitioners with the following directions: "(a) The State Government shall conduct a fresh round of counselling for admission to PG seats by including the additional seats allotted for implementation of EWS quota as per the MCI letter dated 27/02/2020. (b) As it is noticed that during pendency of the writ petitions, the first round of All India Counselling and second round of All India Counselling has already commenced, therefore, in the counselling, which is to be done now by the State, all the seats, which have come back to the State Government after the All India Counselling, shall also be included keeping in view the peculiar circumstances which have arisen and with the view that there is no delay in giving admissions. (c) The State Government shall be free to fill EWS 10% quota by applying plain roster of 10%. The roster of direct recruitment shall not be applicable for the said purpose. The EWS reservation shall apply as per roster to the only seats which are made available by MCI for implementation of EWS quota vide letter dated 27/02/2020. (d) The admissions given in the first round of counselling would be treated as cancelled. However, if in the second round of counselling, the students are allotted the same College, their admission shall be accordingly made. In other cases, where a student has not been able to get a particular seat, his fees already deposited, shall be returned. The exercise shall be immediately conducted on completion of the All India Counselling. (e) It is directed that henceforth, the admission process for PG Courses, which is to be conducted, shall be transparent and information shall be provided to all students beforehand about roster which is being applied and the Colleges where the vacant seats are there etc. in order to avoid further litigation in future. (f) The observations made by this Court with regard to the EWS reservation in each category as per the provisions of the Constitution shall be considered for future admissions." FACTS IN A NUTSHELL 1. The brief facts necessary for a fair adjudication of these Appeals are that: Admission to Post Graduate Courses in Medical Education are done on the basis of merit secured by the participating candidates in a uniform entrance test known as the National Eligibility-cum-Entrance Test (hereinafter "NEET"). The said examination has to be conducted by the National Board of Examination under the supervision and guidance of the Medical Council of India (Now the Board of Governors in supersession of the MCI). For this purpose, an amendment was made to Section 10-D of the Medical Council of India Act, 1956. The admission process for various post-graduate courses in medical education are governed by Post Graduate Medical Education Regulations, 2000 (hereinafter "the Regulation of 2000"). Regulation 9 of the Regulations of 2000 deals with reservations of seats in medical colleges/institutions for the respective categories and states that reservations would be made as per the extant laws in the concerned State/Union Territory. The procedure for counselling is provided by Regulation 9A of the Regulations of 2000 and the designated authorities responsible for counselling of 50% All India Quota seats as also the 50% state seats as are specified therein.
(2.) For the academic session 2020-2021, the National Board of Examination invited application for NEET PG 2020 on 01.11.2019 and the Petitioners filled the forms and participated in NEET PG 2020 under the General/UR category and participated in the entrance examination held on 06.01.2020. The results and cut-off were declared on 21.01.2020.
(3.) Before the commencement of the counselling process, the Board of Governors in supersession of the MCI, recommended 92 additional seats for the State of Rajasthan in six government medical colleges. The same was done so that reservations to Economically Weaker Sections (EWS) as introduced by the Constitutional 103rd Amendment Act and now envisaged under Article 15(6) could be given effect to, without affecting the number of seats available to candidates belonging to other categories. A letter had also been written by the Ministry of Health and Family Welfare, Government of India on 13.03.2020 to the state government for implementation of the 10% quota for EWS. Meanwhile, the number of additional seats recommended to the State of Rajasthan was decreased from 92 to 89 as only 15 seats (As opposed to 18 earlier) could be converted from Diploma to Degree.;