DR. YOGENDRA SINGH GURJAR & ANR. Vs. STATE OF RAJASTHAN & ORS.
LAWS(RAJ)-2014-4-243
HIGH COURT OF RAJASTHAN
Decided on April 25,2014

Dr. Yogendra Singh Gurjar And Anr. Appellant
VERSUS
State of Rajasthan And Ors. Respondents

JUDGEMENT

M.N. Bhandari, J. - (1.) This writ petition pertains to admission in PG Medical Courses.
(2.) The Rajasthan University of Health Sciences (In short "the RUHS") issued Notification on 30.10.2012 for Pre-PG Medical/Dental Entrance Examination of 2012. The petitioner No.1 and 2 participated in the entrance test and secured 1028 and 1000 marks respectively. They secured 85.66 percent and 83.33 percent marks.
(3.) The Convener Pre P.G. Medical Examination RUHS issued a notification on 02.04.2011 for first round of counselling for admission in PG Course. The petitioners participated in the counselling but surprised to notice that Mahatma Gandhi Medical College has not been included in the first counselling. The Mahatma Gandhi University of Medical Sciences & Technology (In short Mahatma Gandhi University) issued a separate advertisement on 27.05.2011 inviting application in prescribed form for admission in PG Courses, though the schedule date to hold entrance test to fill state quota had already expired. The advertisement to fill-up management quota was, however, issued by the said medical college as per Schedule. The respondent Mahatma Gandhi University thus issued advertisement dated 27.05.2011 de hors the direction of Hon'ble Apex Court and schedule fixed for admission in PG Medical Courses. It was moreso when Mahatma Gandhi university was not included by the UGC in the list of the Universities, thus it was not even recognized by the UGC on the date of issuance of advertisement.;


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