- (1.) These intra court appeals are directed against the common order dated 21.8.2013 passed by the learned Single Judge of this High Court whereby he has allowed S.B.Civil Writ Petition No.8192/2010 and S.B.Civil Writ Petition NO.7946/2010 of petitioners namely, Priti Saini and Vishnu Dutt Sharma with certain directions against the appellant.
(2.) Appellant N.I.M.S. University is a private university established under the N.I.M.S. University Rajasthan, Jaipur Act 2008 ( in short the Act of 2008'). Section 32 of the Act 2008 provides for admission in the university. N.I.M.S. Medical Collage was earlier affiliated to the University of Rajasthan and also to the Rajasthan University of Health Sciences but after the Act of 2008 came into force w.e.f. 19.1.2008, it became affiliated to N.I.M.S. University.
(3.) In the state of Rajasthan, admission to MBBS Course is through entrance tests. Rajasthan University of Health Sciences holds Rajasthan Pre-Medical Test (RPMT) for admissions in government medical collages whereas Mohanlal Sukhadia University holds Private Colleges Pre-Medical Test (PC PMT) for admission in private medical colleges. And the standard, method, eligibility and methodology for admission to MBBS Course are governed by the Medical Council of India Regulations on Graduation Medical Education, 1997 ( in short 'the Regulations, 1997).;