RAFIA TANVEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of the present petition, the petitioner, a permanent resident of Haldwani, District Nainital, is seeking a direction in the nature of certiorari to quash the notice dtd. 23/9/2024, issued by the respondent no.3 and respondent no.4, by which the respondent nos. 3 & 4 have provided only one time registration for all rounds of counselling in NEET PG-2024 admission in the Medical Colleges of the State of Uttarakhand. They have denied for fresh registration in every round of counselling. The petitioner is also praying to direct the respondents to permit the petitioner to register her name for purpose of participating in the second round of counselling of NEET PG-2024 in the Medical Colleges in the State of Uttarakhand and permit her to participate in the next rounds of counselling by making fresh registration. The petitioner has further requested to quash the decision dtd. 20/9/2024, passed by the respondent nos. 7 and 8.

(2.) Mr. T.A. Khan, learned Senior Advocate, has submitted that the petitioner had qualified the MBBS Course from Government Medical College Haldwani in the year, 2023. She was "Non Bond Holder" student in the State of Uttarakhand in MBBS Course.

(3.) Mr. T.A. Khan, learned Senior Advocate, has contended that the case of the respondent no. 3 and respondent no.4 is that they have fixed the provision of one time registration for NEET PG-2024 counselling for the State Quota in accordance with the decision dtd. 20/9/2024 taken by the respondent no.7. But, there is no decision that once a person did not get his name registered for counselling of NEET PG in the State Quota, he shall be precluded from participating in the subsequent round of counselling, through fresh registration. Therefore, the petitioner may be permitted to participate in the next round of counselling of NEET PG-2024.