MEHAK JAVID Vs. J&K PROFESSIONAL ENTRANCE EXAMINATION

JUDGEMENT

(1.) The petitioner, a NEET qualified RBA candidate has filed this petition seeking, inter alia, the following reliefs:-

(2.) Online applications were invited by the National Testing Agency (NTA) for conduct of NEET-UG Examination 2020. The petitioner applied online for the test under RBA category. The result of NEET-UG examination 2020 was declared by NTA on 16th of October, 2020. The petitioner, as is evident from the communication of NTA, scored 445 marks out of 720 and was accorded NEET All India Rank 136430. On the basis of NEET-UG results, the Board of Professional Entrance Examination ("the BOPEE") prepared and notified tentative UT merit list vide its Notification No. 042-BOPEE of 2020 dated 30.10.2020. The petitioner, with a NEET score of 445, was accorded UT Rank 1650. With a view to update the category status and preparation of provisional UT merit List (TML) of registered candidates, the BOPEE, vide notification No. 45-BOPEE of 2020 dated 05.11.2020 notified that the candidates who had secured the minimum qualifying marks in NEET-UG 2020 Examination would register themselves and upload their documents on the official website of BOPEE through online mode with effect from 07.11.2020 to 12.11.2020, which was subsequently extended up to 15th of November, 2020.

(3.) Vide Notification No. 54-BOPEE of 2020 dated 30.11.2020, the BOPEE issued notification for the information of NEET 2020 eligible candidates for online counseling for filling up of seats, which would commence from 30.11.2020 ( 4.30 pm) to 03.12.2020 (midnight). It was also made clear to the candidates that they would carefully go through the e-information brochure before making their online preferences. Responding to the aforesaid notification, the petitioner filled up online counseling form and gave her five preferences only in the discipline of MBBS. The order of preferences given by the petitioner was in the following manner:-