BHARAT KUMAR CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present writ petition, petitioner has challenged action of respondent Counseling Board in not giving him admission in MBBS Course.

(2.) Petitioner is a differently abled student and belongs to backward class, thus entitled to be considered as a candidate belonging to OBC-PwD category. He was desirous of pursuing MBBS Course, thus vied in the entrance examination known as NEET (UG)-2019 and secured merit position No.12404.

(3.) The petitioner admittedly did not turn up in the first round of counselling and his name was shown at S.No.19 in the provisional list for OBC-PwD category prepared for the second round of counselling.