LAWS(DLH)-2020-10-84

DR AKSHEE BATRA Vs. UNION OF INDIA

Decided On October 13, 2020
Dr Akshee Batra Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) The appellant, a doctor, participated in the National Eligibility cum Entrance Test ["NEET"] conducted by the National Board of Examinations for admission in Post Graduate medical courses. She participated in counselling pursuant to the NEET and was allotted MD (Psychiatry) at Kasturba Medical College, Manipal University, Manipal.

(3.) On 17.08.2020, she approached this Court by filing W.P.(C) 5527/2020 contending that there were certain irregularities in the counselling process conducted by the respondents, inasmuch as a seat in MD (Psychiatry) at the Institute of Human Behavior and Allied Sciences ["IHBAS", respondent no. 5 herein] was not advertised. It was contended that, as a result of this, despite the appellant being interested in pursuing Psychiatry in IHBAS, the same was allotted to a lower ranked candidate, being respondent no. 6 herein. The appellant therefore, sought the following reliefs in the writ petition:-