Patna High Court: A Single Judge Bench comprising of Chakradhari Sharan Singh, J., allowed the application which challenged press communiqué issued by State Government whereby NEET qualification was made mandatory for admission to AYUSH courses.
Facts of the case were that petitioner was aggrieved by a press communiqué released by the Health Department, Government of Bihar making NEET mandatory exam for entrance in AYUSH courses. Petitioner contended that the communiqué was provided after the last date of filing form for NEET was over and that requirement for AYUSH courses were distinct from one required in MBBS/BDS courses as NEET is an entrance exam specifically for MBBS and BDS. Whereas respondent defended the communiqué by stating it to be a result of Supreme Court judgment which stated the requirement of a common entrance test for admission to medical courses with a sole purpose of granting admission to meritorious students. The question before Court was to see if NEET qualification can be made a mandatory requirement for admission to AYUSH courses without amending the Indian Medical Council Act, 1970 and regulations thereunder. Court answered the above question by stating that without amendment in Act and Regulation, NEET qualification cannot be made mandatory for entry into other courses than MBBS/BDS.
High Court was of the view that the notification came after the last date for filing the application form of NEET was over and that syllabus and requirement for AYUSH courses were different from MBBS/BDS. The decision of Union government making NEET mandatory for admission to AYUSH (UG) courses was found to be contrary to regulations framed under the Indian Medicine Central Council Act, 1970. With the above view, Court set aside the letter of the Central government and quashed the press communiqué issued by State government. [Vihar Private Unani Medical Colleges v. Union of India,2018 SCC OnLine Pat 1857, order dated 10-10-2018]
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