SHAHID SHAMEEM RATHER Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner has grievance against the upgraded/allotted institution in favour of respondents No.5 and 6, as has been done in the 2nd round of counselling/allotment/up gradation vide notification 095-BOPEE/2017 dated 14.08.2017, as such, seeks quashment of the same.

(2.) Examination of NEET UG, 2017, was held on 07.05.2017. Result was declared on 23.06.2017. Board being competent authority for counselling notified the tentative list of the candidates vide Public Notice No.50-BOPEE of 2017 dated 01.07.2017 based on the merit provided by CBSE.

(3.) Vide notification No.076076-BOPEE of 2017 dated 19.07.2017, merit list was notified.