DHWANI MAHENDRAKUMAR AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Sujay J.Adeshra for the petitioner and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent No.1-State and learned Senior Advocate Ms. Manisha Lavkumar Shah assisted by learned advocate Mr. K.M.Antani for respondent No.2.

(2.) Rule returnable forthwith. Learned advocate Mr. K.M. Antani and learned Assistant Government Pleader Mr. Dhawan Jayswal waives service of notice of rule on behalf of the respondents.

(3.) The petitioner has challenged the action of the respondent No.2-Admission Committee for Professional Undergraduate Medical Courses [For short 'ACPUGMEC'] for not granting the allotment of seats and admission to the Medical College as per the choice ranking of the petitioner for the second round of counseling for the academic year 2022-23 onwards.