VATSALA PANGHAL Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. C. T. Jamir, learned senior counsel assisted by Mr. I. Imchen, learned counsel for the petitioner. Also heard K.N. Balgopal, learned Advocate General, assisted by Ms. V. Shokhrie, learned Additional Advocate General, Mr. Moa Imchen, learned Senior Govt. Advocate, Mr. V. Rio, Mr. V. Kense and Ms. N. Nambiar, learned counsel appearing for the State of Nagaland as well as Mr. Yangerwati, learned Central Government Counsel.

(2.) By this common judgment, this Court proposes to dispose of two connected writ petitions, namely, WP(C) No. 134/2025 and WP(C) No. 138/2025. Both the writ petitions were filed by the petitioner, Ms. Vatsala Panghal, who had appeared in the National Eligibility-cum-Entrance Test (herein after referred to as "NEET") for admission into MBBS course in one of the Medical Colleges of India from the central pool meant for the State of Nagaland.

(3.) It is pertinent to mention here that for the academic year 202526, total 152 numbers of seats are available for MBBS course for the State of Nagaland. Out of these 152 seats, 42 seats are allocated in 30 different Medical Colleges of India from the central pool for the State of Nagaland.