SHIVANGI SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned State Counsel for opposite party no.1 and Mr. Abhinav N. Trivedi, learned counsel for opposite party no.2. In view of order being passed, notices to opposite party no.3 stand dispensed with.

(2.) Petition has been filed seeking a direction to opposite parties to refund an amount of Rs.8,25,000.00 and security amount of Rs.2,00,000.00 deposited at the time of first counselling for the purposes of allotment of a medical college to petitioner.

(3.) It is submitted that petitioner participated in the National Eligibility-cum-Entrance Test (NEET) for the under-graduate programme in year 2022 and was allotted F.H. Medical College, Agra in the first counselling. It is submitted that at the same time, petitioner was also participating in the counselling pertaining to NIMS University, Jaipur under the general category but prior to conclusion of counselling in Jaipur, F.H. Medical College, Agra was allotted to petitioner in the first counselling.