TAMANNA Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) By consent of parties, we deem it appropriate to issue Rule by making it returnable forthwith. Learned Government Advocate waives notice.

(2.) The Petitioner Ms. Tamanna Sonalika Harishchandra Gad, who appeared for NEET (UG)-2025, is aggrieved by her non-selection in the PwBD General Category for admission to First Year MBBS on the ground that she has failed to make up the requisite cut off percentile marks.

(3.) We have heard the learned Counsel for the Petitioner as well as Mr. Faldessai, representing the NTA, i.e. Respondent No. 1, and perused the pleadings in the Petition along with the annexures annexed and also some documents which we had asked Mr. Faldessai to produce so as to deal with the contentions in the Petition.