Rajasthan High Court - Jodhpur
Mohammed vs The Neet Ug Medical And Dental ... on 21 August, 2019
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12437/2019 Mohammed S/o Ashfaq Ahmed, Aged About 17 Years, By Caste Muslim, Resident Of Khanda Falsa, Chadwo Ki Gali, Jodhpur, Rajasthan, Minor Through Father Ashfaq Mohammed S/o Mohd. Ismail.
----Petitioner Versus
1. The Neet Ug Medical And Dental Admission/counseling Board, 2019 And The Principal And Controller Sms Medical College And Attached Hospitals. Jaipur.
2. The Rajasthan University Of Health Sciences, Sector 18 Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur - 302033.
3. The State Of Rajasthan, Through The Principal Secretary, Department Of Medical Health And Sciences, Secretariat, Jaipur, Rajasthan.
4. The Government Medical College, Pali Through Its Principal.
----Respondents For Petitioner(s) : Mr. Manoj Bhandari For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG JUSTICE DINESH MEHTA Order 21/08/2019 Learned counsel for the petitioner contends that the issue involved in the present writ petition is identical to SBCWP No.12134/2019 : Sanchi Gakhar Vs. NEET UG Medical and Dental Admission/Counseling Board, 2019 & Ors.
Mr. Bhandari further submits that the petitioner in the present case has not received any order of cancellation of his (Downloaded on 28/08/2019 at 11:33:52 PM) (2 of 2) [CW-12437/2019] admission, but, there is an apprehension of cancellation of his admission.
Issue notice. Issue notice of the stay application also. Mr. Choudhary, learned counsel accepts notice on behalf of the respondents.
Meanwhile, the petitioner's admission to Medical College, Pali shall not be cancelled and if same has been done, its effect and operation shall remain stayed.
Needless to observe that the petitioner shall be permitted to pursue his studies at Medical College, Pali.
(DINESH MEHTA),J 257-CPGoyal/-
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