AKRITI SHARMA Vs. MAHARISHI MARKANDESHWAR

JUDGEMENT

(1.) This petition has been filed by an aspirant of becoming medical professional, who appeared in NEET (UG)-2021-2022 for getting admission in MBBS Course. After securing 456 marks out of 720 marks, petitioner secured all India rank 1,26,537. In first round of counselling, petitioner got admission for BDS course in Bhojia Dental College, Nalagarh, under State quota. She joined said college on 2/2/2022. In second round of counselling, petitioner was allotted H.P. Dental College, Shimla, under State quota. Petitioner joined said college on 10/3/2022.

(2.) On 25/3/2022, Maharishi Markandeshwar Medical College, Solan (for short,"MMMC") held mop up round for admission to the vacant seats under different categories. Three State quota seats in MBBS course were also available for general category candidates.

(3.) Petitioner applied to MMMC for State quota seat under general category on the basis of her merit in NEET(UG). Instead of admitting petitioner, MMMC admitted respondents No.6 to 8 against the three general category State quota seats by upgrading them from management quota of the same college. Respondents No.6, 7 and 8 were lower in merit with 440, 441 and 442 marks respectively in NEET (UG).