ASEEM AGARWAL Vs. UOI

JUDGEMENT

(1.) Issue Rule. Mr. Amit Bansal, learned counsel waives notice of Rule on behalf of respondent No.2 and Mr. Sewa Ram, learned counsel waives notice on Rule on behalf of Respondents 1 and 3. With consent, the petition was heard finally.

(2.) The petitioner claims a direction to the respondents to grant him admission in a Medical college in India in a participating units in the All India PMT, in a Central Government/State Government Institution the All India quota.

(3.) The undisputed facts are that the petitioner qualified in the equivallent of the 10+2 examination. He is not an Indian national but has been registered as Overseas citizen of India under Section 7-A of the Citizenship Act, 1955. He was permitted to participate in the common entrance test held by the Central Board of Secondary Education/CBSE. His grievance is that after he was permitted to so participate and after declaration of his result"he having obtained a high ranking of 1643. The respondents prevented him from further participating in the counselling process. It is claimed that the petitioner's name was not forwarded to the DGHS, entrusted in terms of scheme to counsel. The did not recommend his name for admission to any institution.