AMAN SINGH Vs. SECRETARY (MEDICAL EDUCATION)

JUDGEMENT

(1.) The issue involved in all eleven petitions, is common, and hence they are being disposed of by this common order.

(2.) S.B.C.W.P. No.13047/2016 (Aman Singh vs. The Secretary (Medical Education), & Ors.) is being taken as the lead case and its facts adverted to.

(3.) The petitioner participated in the National Eligibility Cum Entrance Test (hereinafter 'NEET (UG)-2016') for admission into under graduate courses in Medical and Dental Colleges in 2016, and secured 99.248383 percentile at the examination aforesaid. Being eligible, he got obtained registration for on-line counselling for allotment of a seat in MBBS under the All India Quota. Simultaneously he also got registered for on-line counselling for admission to MBBS/BDS on a seat in the State quota. In the second round of counselling for a seat in the MBBS Course under the All India Quota, the petitioner was allotted a seat in the College of Medicine & JNM Hospital Kalyani, West Bengal. The petitioner has availed the said allotment, paid the requisite fee, submitted his original documents with the said college which are now in the College's custody as per obtaining rules of admission and has been admitted.