KULDEEP TASA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel for the petitioner. Also heard Ms. D.D. Barman, learned Addl. Senior Govt. Advocate for the respondent nos. 1, 4 and 5, Ms. R. Deka, learned counsel for the respondent no. 2 and Mr. B. Gogoi, learned standing counsel, Health Department, for the respondent nos. 3 and 6.

(2.) By instituting this writ petition, the petitioner, being aggrieved, is put to challenge the Revised Admission Notices dtd. 28/9/2023 and 29/9/2023, whereby Admission Notice dtd. 3/9/2023 of selected candidates belongs to OBC-TGL/Ex-TGL category, in the State of Assam for admission into 1 st year MBBS/BDS course for the session-2023 issued by the Director of Medical Education, Assam, has been cancelled.

(3.) The petitioner, who belongs to OBC Ex-TGL community, a recognized backward community in the State of Assam, was admitted to the 1 st year MBBS course at Assam Medical College, Dibrugarh on 7/9/2023 on having scored 417 marks in the National Eligibility cum Entrance Test for undergraduate 2023 (herein after referred to as NEET-UG-2023 in short) and selected pursuant to the Admission Notice dtd. 3/9/2023.