LAXMAN MAHTO Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. None of the parties has raised any complaint regarding audio and visual quality.

(2.) The instant writ petition is by way of pro bono publico for issuance of the following directions:

(3.) The brief fact of the case, as per the pleadings made in the writ petition, reads hereunder as:Online applications were invited in pursuant to Advertisement No. JCECEB/31/20-62 dtd. 28/10/2020 for preparation of State Merit List on the basis of NEET (UG)-2020 Result. The said advertisement as contained in Condition no.-2, (vide Annexure-7 to the writ petition) dealing with the residential criteria, reads as hereunder: