ASHWANI CHAUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition was initially filed by the petitioner for seeking a direction to consider her case under Priority-IV for the purpose of 1% reservation for MBBS and BDS Course under NEET (UG), 2021.

(2.) The petitioner also sought a direction that Priority-VI, as allotted to her, should be declared illegal and bad in the eye of law.

(3.) The petitioner, later on moved an amendment application and sought permission to challenge the condition laid down in Standard of Procedure (SoP) issued by Kendriya Sainik Board through Secretary, Ministry of Defence, Government of India.