SHIVESH SANTOSH PANDEY Vs. COMMISSIONER AND COMPETENT AUTHORITY

JUDGEMENT

(1.) The petitioner has filed this Petition seeking permission for consideration of his category from 'NonResident Indian' (NRI) to 'Open Institutional Quota' (IQ) for MBBS admission for the Academic Year 2024-2025.

(2.) It is an admitted position that the petitioner does not fulfill the criteria needed for NRI category. However he committed a mistake by opting for NRI category, which comes within the Institutional Quota. The petitioner is now desirous of seeking admission to Respondent No. 2 - College, in respect of 15% Institutional Quota round. However, since he was unable to upload the documents for NRI category, his candidature is not being considered even for Open Institutional Quota category.

(3.) The learned Counsel appearing for Respondent No. 1 State CET Cell would place reliance on Rule 13(f) of the Maharashtra Unaided Private Professional Education Institution (Regulation of Admissions and Fees) Rules, 2016, which reads thus: