VINITA UMESH SINGH Vs. ADMINISTRATOR

JUDGEMENT

(1.) Rule returnable forthwith. Respondents waive service. By consent of the parties, heard finally.

(2.) The petitioner, a domicile of Dadra and Nagar Haveli, is an aspirant for an admission to the MBBS course for the academic year 2020-21. She has appeared for the NEET-2020 examination and has secured a sufficiently high score of 502 marks out of 720 marks.

(3.) There is only one Government college in the Union Territory of Dadra & Nagar Haveli known as 'NAMO Medical Education and Research Institute at Silvassa' - Respondent no.4. It is established in the year 2019 and caters to the needs of such education for the Union Territories of Dadara & Nagar Haveli and Daman and Diu. Prior thereto the medical aspirants from both these Union Territories were availing limited number of seats from the all India quota.