JASMEEN KAUR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The present petition has been instituted on behalf of a candidate who has secured All India 24392nd rank in the NEET UG, 2018 examination.

(2.) At the time of registration for the first round of All India Counselling, the petitioner expressed her options as 'All India Quota' seats, as well as, 'Central University Quota' seats. The petitioner participated in the counselling process but could not be granted admission on account of her All India merit.

(3.) It is an admitted position that the second round of All India Counselling for Central and Deemed Universities has commenced on 10th of July, 2018 and is scheduled to continue till the 11th of July, 2018. It is the submission of the petitioner that on account of the circumstance that she limited her options at the time of applying online for registration to 'All India Quota' and 'Central University Quota', she has been precluded from registering afresh for the second round of counselling under the category of 'Deemed Universities'.