SNIGDHA SUDHINDRA UPPOOR Vs. STATE OF GOA

JUDGEMENT

(1.) 'Rule'. By consent of the parties, the Writ Petition is taken up for final hearing.

(2.) The Petitioner, born to the parents originally from Udupi in the State of Karnataka, on being married in the year 2004, chose State of Goa as their place of abode since November 2004. Both Doctors by profession, established themselves in the Village of Calangute, State of Goa.

(3.) For securing admission in the professional decree course of medicine / dentistry, the Directorate of Technical Education has issued a common Prospectus for Session 2025-26, setting out the schedule of admission activities, including the submission of Application forms, display of merit list, etc. The information contained therein pertains to the Common Entrance Test (CET) and admission procedure applicable to the Government, Government aided and unaided colleges in Goa offering Bachelor's Degree courses in various distinct streams, including Medicine (Allopathy, Homeopathy, Ayurveda), Pharmacy, Allied Health Sciences, Nursing etc.