SHAILJA CHOUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:

(2.) On 28.06.2017, respondent No.2 invited on-line applications from the eligible and qualified candidates of NEET-UG-2017. On 15.07.2017, merit list was prepared and notified by the Himachal Pradesh University i.e. respondent No.3 and the first counselling was scheduled to commence w.e.f. 18.07.2017 to 26.07.2017. The petitioners were called for counselling on 19.07.2017. After completion of first round of counselling, 20 seats of NRI quota remained unfilled/vacant due to the non-availability of NRI candidates.

(3.) On 09.08.2017 a notification was issued by respondent No.2 Directorate of Medical Education & Research clearly stating therein that Council had decided to raise the tuition fees at par with the fees prescribed for the State general quota seat in the private medical college of the State and, accordingly, the fees has been enhanced from Rs.60,000/- to Rs. 5,50,000/-. This notification was assailed by one of the candidate Sunidhi Pathania by filing CWP No. 1840 of 2017. However, the same was dismissed by this Court as being not maintainable on 17.8.2017.