ASHOK KUMAR JINJAWADIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner for seeking a direction to appear in second round of DNB counselling for admission to sponsored DNB seat and to issue NOC in favour of the petitioner and permitting him to join the said course while issuing relieving order by the State Government.

(2.) Learned counsel for the petitioner-Mr. Sunil Kumar Singodiya, submitted that the petitioner is working with the State Government as Medical Officer and he participated in the National Eligibility Entrance Test, 2020 (in short'NEET') and after securing minimum cut off marks, the petitioner became entitled to participate in the counselling process for DNB seats.

(3.) Learned counsel for the petitioner submitted that since the petitioner was not issued NOC by the State Government, the petitioner was prevented in the first round of counselling and further the second round of counselling was to take place and as such the petitioner apprehending that because of the non-issuance of No Objection Certificate (in short'NOC'), he could be prevented from participating in the second round of counselling for DNB seat, and as such filed the present writ petition.