LAWS(CHH)-2022-8-63

KAMLESH KUMAR JAISWAL Vs. STATE OF CHHATTISGARH

Decided On August 18, 2022
Kamlesh Kumar Jaiswal Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. Devesh G. Kela, learned counsel for the appellants. Also heard Ms. Astha Shukla, learned Government Advocate, appearing for the respondents.

(2.) This writ appeal is presented against an order dtd. 10/2/2022 passed by the learned Single Judge in WPC No.749 of 2022, dismissing the writ petition.

(3.) The two petitioners had appeared in NEET PG-2017 and on the basis of their merit position, they were allotted seats of M.S. Ophthalmology in Pt. Jawahar Lal Nehru Memorial Medical College, Raipur by letter dtd. 30/5/2017.