YASIR ALI KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Birendra Pratap Singh, learned counsel for the petitioner, learned Standing Counsel for respondents-1 and 3 and Sri Mahendra Pratap, learned counsel for respondent-2.

(2.) The present writ petition has been filed by the petitioner for the following reliefs:

(3.) The facts of the present case are that the petitioner appeared in National Eligibility cum Entrance Test Counseling-2017 NEET 2017 for admission in M.B.B.S//B.D.S. Course conducted by C.B.S.E Board and got NEET marks 170 and NEET Rank 413792 and thereafter he appeared in U.P. NEET U.G. counseling and his registration no. was 1000122, wherein the petitioner's original documents were verified at the document verification center S.N. Medical College Agra. The petitioner submitted a demand draft of Rs.2-00 lac as security money in favour of Director, Medical Education-respondent-2. In the second counseling, the petitioner was allotted T.S. Mishra Medical College and Hospital, Lucknow(Private Co-education) by respondent-2. The total fee for the first year, was Rs.22,01,000/-to be deposited at the time of admission in the allotted college and the security money of Rs.2-00 lac was to be adjusted in it. The Director, General Medical Education/respondent-2, who was the Chairman of the counseling Board, issued a Schedule dated 4.8.2017(Annexure-3 to the writ petition), for the second counseling and as per the said schedule the documents verification was to be done between 9th August and 12th August, 2017 (both dates inclusive) and merit list was to be published on 13th August, 2017. The candidates were required to fill choice on 18th August,2017 and the result was to be declared on 19th August, 2017. The candidate was to download the result and take admission in the allotted institute on 20th and 21st August, 2017.