KU. ANMOL SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner has pressed a relief in this petition to the extent that a compensation be awarded to the petitioner of Rs.5 lacs.

(2.) The petitioner appeared in APMT Examination conducted in the year of 2015 as general category candidate. She scored 463 marks out of 720 marks. In All India Quota, she was placed at the rank of 1195.

(3.) In State quota her rank was 720.