- (1.) Since common question has been raised in the instant bunch of petitions by the petitioners who are students of Jhalawar Medical College, Jhalawar ("College") being run by Jhalawar Hospital & Medical College Society, Jhalawar ("Society") regarding fee structure for admission to MBBS course against payments seats, hence being decided by present order.
(2.) In order to appreciate the grievance of the petitioners it will be necessary to glance through a few relevant background facts which has been noticed from CWP-10323/2009 & 18153/2011.
(3.) The petitioners are students of College who took admission either in the year 2009-10 or 2010-11 against payment seats on the basis of their selection through Rajasthan Pre-Medical Test ("RPMT") conducted by respondent Rajasthan University of Health Sciences ("RUHS") adopting Ordinance-272 of Rajasthan University Ordinance and their primary grievance is regarding the fee structure laid down by the Society against payment seats and what is being pointed out by the petitioners is that since the College is being owned & controlled by the State Government, no distinction of fee could have been made regarding free & payment seats and such of the students who are granted admission against payment seats are also to be charged the fee prescribed by the College against free seats and such action of the College charging fee against payment seats is not justified & in conformity with the law laid down by Hon'ble Apex Court.;