DIPAKBHAI PREMABHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) Petitioner no.1 is the father of Petitioner no.2, who is his biological daughter, Jiya Patel. The Petitioners have put forth Prayer Clauses (a), (b) and (c), as under :-

(3.) We have heard the learned Advocates for the appearing parties at length and have gone through the Petition paper book with their assistance. Respondent No.4 has entered an affidavit in reply dtd. 19/9/2025 through the DEAN of the Medical College. Respondent No.5 is a candidate, who has scored lesser than Petitioner No.2 in the National Eligibility Cum Entrance Test (UG) ('NEET'). However, since the Petitioners are not seeking any relief as against Respondent No.5, we have not issued notice to her.