ANADISHANKAR MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Prateek Sharma, learned counsel for the petitioner. Also heard Mr. Chandresh Shrivastava, learned Additional Advocate General, appearing for the State and Mr. Venketesh Pandey, learned counsel holding the brief of Mr. R.S. Marhas, learned counsel, appearing for respondent No. 5.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) Learned counsel for the petitioner submits that the petitioner participated in the selection process for admission through NEET examination in MBBS course as unreserved category candidate from State of Chhattisgarh and after the result, the petitioner scored 426 marks out of total 720 marks. Thereafter, the petitioner filled the online application form for counselling and admission process of under graduate medical seat in pursuance of notice 22/7/2023, whereby entire schedule of counselling and admission is prescribed along with seat matrix, according to which registration and payment and choice filling and locking for first round of counselling was from 25/7/2023 to 1/8/2023. Thereafter, process of seat allotment was from 4/8/2023 to 5/8/2023 and result was to be published on 6/8/2023. He further submits that after scrutiny was to be done from 7/8/2023 to 16/8/2023 and finally admission was to be done from 7/8/2023 to 17/8/2023 till 5.00 p.m. The round 2, mop-up round and stray vacancy was prescribed as per the given dates, but delay was caused for one or the other reason and admissions were completed by 30/9/2023 and delay was caused from first round of counselling.