ADESH MOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. Since pleadings are complete, by consent rule is made returnable forthwith.

(2.) The petitioner before us is an Indian citizen. He belongs to the "Dhangar" NT-2 category. The petitioner is in receipt of caste certificate and a caste validity certificate certifying him as belonging to the NT-2 category.

(3.) The petitioner appeared for the National Eligibility-CumEntrance Test-2019 (for short, "the NEET-2019). The petitioner appeared for this test as he was interested in seeking admission to the Health Science Courses. The results of this test were declared on 5th June, 2019. The petitioner qualified NEET examination by obtaining 477 marks out of 720 marks. The NEET All India Rank of the petitioner is 63836 and that is evident from Exhibit 'C'.