SUCHETA PATHANIA Vs. STATE OF HP

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has sought direction against the respondents to allow her to participate in the admission process commenced on the basis of prospectus, Annexure P-3. The case of the petitioner is that she had appeared in the NEET examination and secured 466th rank. On the basis of that rank, the petitioner should be considered for the seat notified in the prospectus. However, for some unknown reason, the name of the petitioner was not found in the list notified subsequently, although the petitioner was called for first round of counselling on the earlier occasion.

(3.) THE petitioner on the other hand has relied on the following factual position stated in the petition at pages 7 and