- (1.) Heard the petitioner present in person at length.
(2.) The matter is covered by the decision rendered at Principal Seat, Jodhpur in D.B.Civil Writ Petition No.477/2011 Dr.Shilpa Godara & Ors. Vs. State of Rajasthan & Ors.) alongwith 22 other connected petitions decided by common order dated 26.8.2011. Following order has been in the aforesaid writ petitions:- "Heard learned counsel for the parties."
(3.) The question involved in all these writ applications is about the constitutional validity of Guidelines providing institutional preference to the extent of 50%. Guideline is contained in Clause (2)(B) which reads as under :- "(B) Applicable to General (Non-Service) Category :- Candidates seeking admission to M.D./M.S./Diploma Courses should have passed Final M.B.B.S. Examination from the University of Rajasthan/ Rajasthan University of Health Sciences and should have :- (1)Completed satisfactorily one year's compulsory rotating internship or would be completing the same before 30.4.2011 after passing the Final MBBS Examination. (2)Obtained registration from Rajasthan Medical Council (Provisional or Permanent). The candidates registered with other Medical Council are required to submit RMC certificate at the time of Counseling. (3)Secured at least 50% marks (40% in case of natural born SC/ST/OBC/SBC and 45% in case of Locomotor disabled Candidates) in the Pre-PG Medical Entrance Examination, 2011.";