WPMS/1265/2018
2021 Latest Caselaw 2342 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
               ON THE 9th DAY OF JULY, 2021

                                BEFORE:

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


             Writ Petition (M/S) No.1265 of 2018

BETWEEN:
  Dr. Nuzhat Zahan                                          .....Petitioner
       (Mr. Rajat Chauhan, Advocate i/b Mr. Sandeep Tiwari, Advocate)



AND:

     State of Uttarakhand & Ors.
                                                         .....Respondents

       (Mr. Pradeep    Hairiya,   Standing      Counsel    for   the    State    of
       Uttarakhand)




                            JUDGMENT

Heard learned counsel for the parties through video conferencing.

2. By means of this writ petition, petitioner has sought the following reliefs:-

(i) Issue a writ, order or direction in the nature of mandamus directing the respondent authorities of Director Medical Health and Family Welfare, Uttarakhand, Dehradun to issue NOC for Non clinical/Para Clinical Courses also for participating in the counseling for admission in the MD/MS Course of NEET PG-2018 conducted by HNB Medical University.

(ii) Issue a writ, order or direction in the nature of mandamus directing the University to allot the seat of Para Clinical /Non Clinical courses of NEET PG-2018 conducted by University as per her merit and ranking in the state quota / Management quota.

3. Petitioner wanted admission in P.G. medical course during academic session 2018. We are now in 2021. In such view of the matter, there cannot be any direction to the authorities to give admission to petitioner during academic session 2018.

4. Accordingly, writ petition fails and is dismissed. No order as to costs.

(MANOJ KUMAR TIWARI, J.) Rajni