Uttaranchal High Court: Manoj K. Tiwari, J., dismissed a writ petition that was filed by the petitioner who was serving as Medical Officer in Community Health Centre. She had participated in NEET-PG for admission to Masters Degree Course in Medicine and according to her, she was entitled to admission against the P.G. seat in General Medicine Course in Government Medical College, Haldwani by virtue of more marks; but, the said seat had been wrongly allotted to respondent 5.

The counsel for respondent 2, Shailendra Nauriyal contended that since petitioner had not got herself registered with the Counseling Board for admission to P.G. Courses while respondent 5 had got herself registered, the petitioner’s claim could not be considered for admission during first counseling. He further submitted that the petitioner got herself registered with the Counseling Board for second counseling and, in second counseling; she has been allotted to a Pediatrician Course in Government Medical College.

The Court while dismissing the petition stated that Petitioner herself is to be blamed for not applying for registration at the relevant point of time. No one can claim to be given admission only in Government Medical Colleges, especially when common counseling is held for admission to Government as well as Private Medical Colleges and admission would be given as per score of marks in NEET-PG. [Sushmita Ringwal v. State of Uttaranchal, 2020 SCC OnLine Utt 495, decided on 18-08-2020]


Suchita Shukla, Editorial Assistant has put this story together

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.