L BOBBY, S/O L KOKINDRO OF KAKWA HEIKRU MAKHONG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri L. Anand, the learned counsel appearing for the petitioners; Shri K. Jagat, the learned Govt. Advocate appearing for the State of Manipur; Shri A. Bimol, the learned Sr. Advocate assisted by Shri Sasi, the learned counsels appearing for the JNIMS; Shri H.S. Paonam, the learned Sr. Advocate assisted by Shri N. Bipin, the learned counsels appearing for the private respondent Nos. 4 to 7 and Shri B.R. Sharma, the learned counsel appearing for the MCI, Respondent No. 3.

(2.) The subject matter in issue relates to the admission of MBBS doctors to the postgraduate course under the category of the JNIMS sponsored; the Circular dated 04-04-2017 and the order dated 24-04-2017 issued by the JNIMS are under challenge in this writ petition and one more prayer has been made to direct the respondents to redraw the select list for admission to postgraduate courses in Jawaharlal Institute of Medical Sciences (hereafter referred to as "the JNIMS").

(3.) The facts of the case as narrated in the petition are that the petitioners are appointed as Medical Officers vide orders dated 12-02-2015 issued by the Principal Secretary (Health & Family Welfare), Government of Manipur on the recommendation of the Manipur Public Service Commission (hereinafter referred to as "the MPSC") and were posted in the remote areas which have been notified by the State Government. Both of them cleared the National Eligibility-cum-Entrance Test (hereinafter referred to as "the NEETPG, 2017") for appointment to MD/ MS/ PG Diploma courses.