- (1.) Instant bunch of petitions since involves common question, hence being decided by the present order.
(2.) For examining the controversy the facts in CWP-9391/12 & 9325/12 have been taken note of.
(3.) The writ petitioners appeared in Pre P.G. Medical Examination-2012 against seats reserved for "in-service category" for selection to PG medical course and as it reveals from the record that as many as 178 seats were reserved for "in-service category" (161 degree & 17 diploma) & 176 for non- service (160 degree & 16 diploma), to be filled through P.G. Medical Entrance Examination-2012 in terms of Ordinance 278-E of University Ordinance regarding the eligibility criteria of "in-service category", being relevant for the present purpose, reads ad-infra. IV.ELIGIBILITY FOR ADMISSION (II)for seats reserved for in-service candidates as referred at clause (II-b) the candidates should be duly selected by the R.P.S.C. under Rajasthan Medical & Health Services Rules, 1963 or should be working as adhoc/temporary/contractual basis and should be below the age of 45 years and should have completed at least three years of service in the rural areas of the State of Rajasthan or two years of continuous service of Rural Areas of desert/hilly/tribal parts of the state. Rural area is defined as a rural area where rural allowance is admissible to the doctors and should have actually served in the rural area. No application form for Pre PG entrance examination along with certificate of rural experience shall be accepted under the signatures of D.M. & H.S. No application of in-service candidates shall be accepted by the University, if sent directly".;