SOURABH KUMAR JEENGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by petitioner for seeking direction to give him admission in the MBBS Course in Government Medical College. The petitioner further challenges denial of his admission to allot a seat to be arbitrary and illegal and accordingly, direction is sought against the respondents for considering the case of the petitioner for allotment of seat on the basis of his educational qualification in the second round of counselling for the purpose of admission in MBBS Course.

(2.) The brief facts of the case are that the petitioner participated in the admission process for MBBS and BDS Course by appearing in the National Elligibility-cum-Entrance Test (UG), 2020, conducted by the National Testing Agency (NTA). The petitioner claims himself to be fully eligible and in possession of the requisite qualification and secured NEET All India Rank at 87182 by securing 499 marks (percentile 93.5709828) and in Scheduled Caste Category, secured Category Rank at 3641.

(3.) The petitioner has pleaded that after declaration of the result, Information Booklet for NEET UG 2020 for the purpose of counselling for admission to State Quota, seats was issued. The petitioner got himself registered for counselling under All India as well as State Quota and he was first considered for allotment of seat in Government Medical College but he was later denied allotment of any seat in-spite of his merit on the ground of having studied Biology, as an additional subject in Senior Secondary Examination.