Payal Chauhan vs State Of H.P. & Others
2022 Latest Caselaw 10790 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 7988 of 2022
                             Date of decision: 13.12.2022




                                                                           .
    ____________________________________________________





    Payal Chauhan                           .....Petitioner
                   Versus

    State of H.P. & others                ...Respondents





    ____________________________________________________
    Coram:
    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1





    _____________________________________________
    For the petitioner :                Ms. Suman Thakur, Advocate, vice Mr.
                          r             Naresh K. Sharma, Advocate.

    For the respondents:                Mr. Ajay Vaidya, Senior Additional

                                        Advocate General, for respondent Nos.
                                        1 & 2.

                                        Mr. Dinesh K. Thakur, Advocate, for
                                        respondent No. 3.



    A.A. Sayed, Chief Justice (Oral)

The petition has been filed by the petitioner seeking

the following substantive reliefs:

"(i) That writ in the nature of certiorari may very kindly

be issued, whereby quashing and setting aside the Prospectus issued for the admission in MBBS/BDS-2022 (Annexure P-6).

(ii) That the respondent No.3-University may very kindly be directed to consider the petitioner for admission in MBBS/BDS-2022 by issuing fresh Prospectus, whereby prescribed 2% State Quota

Whether the reporters of Local Papers may be allowedto see the judgment?

for admission, as per the letter/instructions dated 13.06.2007 (Annexure P-4), by issuing writ of mandamus."

.

2. It is an admitted position that the prospectus for

NEET (UG-2022) has been issued in the month of

September, 2022 and the petition is filed on 16.11.2022. The

petitioner has participated in the process and two rounds of

counseling, which are complete. Having participated in the

process, it is now not open for the petitioner to raise a

grievance that only reservation of 1% is provided for

children/grand-children of Freedom Fighters instead of 2%.

3. In the facts and circumstances of the case, we

are not inclined to entertain this petition. The same is

accordingly dismissed.

4. Pending miscellaneous application(s), if any,

also to stand disposed of.

(A.A. Sayed) Chief Justice.

    December 13, 2022                              (Jyotsna Rewal Dua)
     (hemlata)                                            Judge.