YASHITA MAHAJAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted that the matter pertains to denial of petitioner's candidature for State counselling, which is scheduled from 5/8/2025 to 7/8/2025 for seat in Medical College in the State of Rajasthan, pursuant to notification dtd. 26/7/2025 for NEET-UG (Medical) Dental Counselling-2025. It is further submitted that as per (Annexure 6), it is categorically reflected that the application form of the petitioner, which was desired as per the relevant provisions, was successfully registered and the Registration ID RM5608 was allotted to the petitioner withal, the fee amount of Rs.2,500.00 was also accepted, howsoever, on account of technical glitch on the part of the respondents or for the reasons beyond the petitioner's control in spite of all bona fides, the claim of the petitioner was not considered and because of which she is ousted from the counselling.

(2.) In this regard, reliance is placed upon the ratio encapsulated in S.B. Civil Writ Petition No.11261/2025 titled as Praveen Kumar v. Chairman, NEET PG Admission/Counselling Board decided vide judgment dtd. 23/7/2025 : In light of the same, learned counsel for the petitioner has prayed that when 3rd party rights are not created, the technical glitch is beyond control of the petitioner and merit is being effected, the candidature of the petitioner should be considered and manual permission should be granted.

(3.) As counsel for the respondents have marked presence, notices need not be issued. Service is treated to be complete.