VAIBHAVI DHASMANA, DR. Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Sanjay Bhasin, learned Senior Advocate assisted by Shri Kshitij Mishra, learned counsel appearing for respondent no.2.

(2.) Present petition has been filed seeking refund of the security amount deposited by the petitioner after first round of counseling.

(3.) The facts in brief are that,the petitioner participated in the UP NEET Counseling 2021 and was allotted seat in M.D. Anesthesia by respondent no.2, the State Counseling Board. Subsequently and prior to the second round of counseling, the petitioner got admission in Hemwati Nandan Bahuguna Uttarakhand Medical Education University, Dehradun on 28/1/2022, which fact was informed by the petitioner to the respondents on 31/1/2022 alongwith a copy of the allotment letter. In the said application, there was a request for refund of the security deposit also.