KAILASH CHOUDHARY Vs. CHAIRMAN, NEET

JUDGEMENT

(1.) The instant petition is filed with the following prayers:-

(2.) Learned counsel for the petitioner has submitted the following facts for assertion:-

(3.) Further, it is submitted that taking a contrary approach from the past practices (as per the admissions under NEET-UG- 2024), a discrimination is caused qua the wards of Para-Military Personnel, wherein Ministry of Home Affairs has maintained 9 categories of priority crafted specifically qua wards of Gallantry awardee Military personnel putting them on a higher pedestal, perhaps qua wards of Gallantry awardee Para-military Personnel, only three categories of priority are made out, howsoever under the latter Category, no priority qua wards of Gallantry awardee is maintained.