DIKSHA BAUWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners have challenged the legality of the order, dtd. 5/7/2021, passed by a learned Single Judge in Writ Petition (M/S) No.1857 of 2018, whereby relying on the undertaking given by the learned Senior Counsel appearing for the respondent Nos.3 and 4, an undertaking not contested by the petitioners, the learned Single Judge had disposed of the writ petition as under:-

(2.) Briefly, the facts of the case are that the petitioners had qualified the examination of NEET-under graduate-2017. The State of Uttarakhand, and the H.N.B. Uttarakhand Medical Education University, the respondent Nos.1 and 2 respectively, had issued a bulletin for centralized counseling which was to commence from 16/7/2017. The choices were to be given between 16/7/2017 to 21/7/2017. This counseling was to be held by the respondent No.2. Further, the respondent No.2 had required the candidates to prepare a draft of Rs.4.00 lakhs in case of State quota, and Rs.5.00 lakhs in case of Management quota, and to deposit the same by way of fees.

(3.) According to the petitioners, relying upon this statement made by the respondent No.2, they had deposited the said amount with the respondent No.2 through bank drafts. After counseling, the petitioners were allotted to the respondent Nos.3 and 4, namely, Shri Guru Ram Rai University, and Shri Guru Ram Rai Institute of Medical and Health Sciences (for short "SGRRIM & HS").