SUMEET MAHAJAN Vs. STATE

JUDGEMENT

(1.) OBJECTIONS have been filed. Petition is admitted to be heard.

(2.) LEARNED counsel for the respondents submit that objections already filed be treated as counter. On the consensus of learned counsel appearing for the parties, the petition is taken up for final disposal.

(3.) VIDE notification No. 25 BPEE of 2004 dated 19.5.2004 issued by respondent No. 2, inviting applications from students desirous to undergo different professional courses for appearing in entrance examination, the petitioner submitted his application form and appeared in the examination under roll number 504364. The petitioner has given his choice in his application form as (1) MBBS (2) BDS (3) Payment Seat in ASCOMS (4) B.V.Sc Vetenery and (5) BAMS Ayurveda. The merit position of the successful candidates came to be published and notified by respondent No. 2 on 26.7.2004 in Daily Excelsior. The petitioner was selected against payment seat in BAMS Course, having obtained 166 marks in entrance examination. Petitioner has challenged the selection of private respondent nos. 3 to 7 on the following grounds: -