SAPAN VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions are at the instance of the same petitioner and pertain to admission in Post Graduation course in medical college for the year 2022-23, therefore, the same are being decided by this common order.

(2.) The writ petition being W.P.(C) No.17442/2022 has been filed by the petitioner, seeking directions to respondent no.2-Medical Counselling Committee (hereinafter referred to as 'MCC') to take appropriate steps to allot a seat to the petitioner in the institute of his preference, while upgrading the seat earlier allotted to him. The petitioner has also prayed for directions to respondent no.2-MCC to rectify its mistake in allotting All-India Quota seat in General Category to respondent no.4, who was an EWS candidate and was already holding a seat in the State mop-up round.

(3.) The petitioner appeared in NEET PG-2022 examination which was conducted on 21/5/2022. The result was declared on 1/6/2022 and the petitioner secured an All-India rank of 3508 in General Category.