LAWS(RAJ)-2022-3-32

ABDUL RAHMAN Vs. STATE OF RAJASTHAN

Decided On March 15, 2022
ABDUL RAHMAN Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The instant writ petitions have been filed by the petitioners seeking a direction to extend the benefit of reservation under ExS5 category as per allotment list dtd. 3/2/2022 and further, permit the petitioners to get admission in MBBS/BDS Course. The petitioners also prayed that the provisional allotment list of PwD and WDP candidates of Round-I dtd. 17/2/2022 and 18/2/2022 may be revised.