The Allahabad High Court, while dismissing a petition filed by a NEET aspirant who claimed that she had received a communication from the NTA in which she was told that her result wouldn't be declared as her OMR sheet was found torn observed that she submitted forged documents and sorry state of affairs that the petitioner filed a petition enclosing therewith the forged and fictitious documents.
Brief Facts:
The present petition was filed by the petitioner demanding a manual evaluation of her OMR sheet and an inquiry against the NTA and requesting the Court to stop the ongoing admission counselling procedure of counselling during the pendency of the present writ petition. It was alleged that she had received a communication from the NTA in which she was told that her result wouldn't be declared as her OMR sheet was found torn.
Contentions of the Applicant:
The learned counsel appearing on behalf of the petitioner submitted that he has nothing to say or plead in this case, therefore, the present petitioner may be permitted to not press the petition.
Contentions of the Respondent:
The learned counsel appearing on behalf of the respondent submitted that all the documents filed with the petition are forged and fictitious. Further, it was submitted that the competent authority/authorities have/have decided to take legal action in the case.
Observations of the court:
The court referred to the original documents placed on record and stated that it could not restrain the competent authority/authorities from taking any legal action against the petitioner in accordance with the law.
Further, it was stated by the court that as it may, this is a really sorry state of affairs that the petitioner filed a petition enclosing therewith the forged and fictitious documents, therefore, this Court can not restrain the competent authority/authorities from taking any legal action against the petitioner strictly in accordance with the law.
The decision of the Court:
The court dismissed the petition as not being pressed.
Case Title: Ayushi Patel vs Union of India
Coram: Hon’ble Mr. Justice Rajesh Singh Chauhan
Case No.: WRIT - C No. - 5341 of 2024
Advocate for the Petitioner: Shailesh Sachan, Gaurav Singh, Piyush Agnihotri, Sachin Kumar
Advocate for the Respondent: A.S.G.I., Shashank Bhasin
Read Judgment @LatestLaws.com
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