RASHEDUL ISLAM MOLLA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Upon urgency pleaded and since the regular determination has been assigned to this Court, the writ petition has been taken up for consideration.

(2.) Affidavit-of-service, filed in Court today, is taken on record.

(3.) The petitioner is an aspirant for NEET UG 2025 Examination he has reached up to the stage of counseling.