JUDGEMENT
R. S. Jha, J. -
(1.)These bunch of petitions involve a common question for adjudication and are, therefore, heard and decided concomitantly by this common order.
(2.)All the petitioners are students who had appeared in the NEET Examination 2017 and have obtained marks between 566 and 532 except for the petitioner in W.P No.15190/2017 who was a Scheduled Caste candidate and has obtained 482 marks. All the petitioners had initially been granted admission by the respondent authorities in the counselling conducted by them between 12.7.2017 and 17.7.2017 and were allotted colleges in various private medical colleges in the State of M.P. between 19.7.2017 and 23.7.2017.
(3.)At this stage, W.P No.12601/2017 and a Public Interest Litigation, W.P No.12774/2017 were filed before this Court challenging the manner and procedure followed by the State in granting admissions on the ground that admissions were being granted in violation of the provisions of the Madhya Pradesh Main Sahayata Na Paanae Waalae Niji Chikitsa Mahavidhyalaya Evam Dant Chikitsa Mahavidyalaya Main MBBS Tatha BDS Pathyakramo Main Pravesh Ki Paatrata, Pravesh Ki Reeti Evam Sthano Kea Aarakshan (Aniwasi Bharti Ki Liyea Sthano Ka Aarakshan Sammillit Hai) Kea Viniyam 2017 (hereinafter referred to as the Regulations of 2017) framed in exercise of powers under section 13 of the M.P. Niji Vyasayik Shikshan Sansthan (Pravesh Ke Viniyam Evam Shulk Ka Nirdharan Adhiniyam) 2007 (hereinafter referred to as 'the Adhiniyam of 2007').
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