DHEERAJ Vs. MAHARISHI MARKANDESHWAR UNIVERSITY AND ORS.

JUDGEMENT

(1.) PETITIONER has approached this Court for grant of following substantive reliefs:

(2.) THE case set up by the petitioner is that though he had appeared in All India Pre -Medical Entrance Test (AIPMT) but he remained unsuccessful and thereafter had sought admission in the respondent No. 2 -College to MBBS course on the basis of the merit of the qualifying examination, which has wrongly been denied to him despite the petitioner being fully eligible.

(3.) THE petitioner filed rejoinder wherein it has been reiterated that the unfilled seats in the respondent No. 2 -College were required to be filled up on merit of qualifying examination which is ten plus two (10+2) and the petitioner was entitled to be admitted as he possessed the requisite percentage.