HUDA ANSARI Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) Considering the fact that the above-captioned petitions raise identical grounds of challenge, arising out of similar facts, the same are being disposed of vide a common order. As the prayers sought are also identical, for the sake of reference, the prayer clause from W.P.(C) 5017/2022 is extracted hereinbelow:

(2.) Briefly stated, Petitioners No. 1 and 2 viz. Huda Ansari and Noora Khalid, respectively in W.P.(C) 5017/2022, and Petitioner - Shabnam Yasmin in W.P.(C) 5329/2022 appeared for National Eligibility Entrance Test UG ("NEET-PG") examination held in 2021. The All-India Ranks ("AIR") of the Petitioners are: (a) Huda Ansari - 408869; (b) Noora Khalid - 352153 and (c) Shabnam Yasmin - 160367.

(3.) After the declaration of ranks, Petitioners applied for admission in Bachelor of Dental Surgery ("BDS") course in Respondent No. 1 - Jamia Milia Islamia. Admittedly, all the Petitioners were declared to be successful candidates in the first round of counselling and were selected for admission in Respondent No. 1 college vide publication dtd. 1/2/2022. Pursuant thereto, an allotment letter was also issued to all of them.