Arun Tandon, J. - (1.) Heard Sri R.J. Singh, learned Counsel for the petitioner, Sri Anurag Khanna, learned Counsel for the respondent No. 1, Sri M.P. Singh, learned Counsel for the respondent No. 4, and Sri Piyush Shukla, learned Standing Counsel for the respondent Nos. 2 and 3. Nobody is present on behalf of the respondent No. 5.
(2.) The petitioner, Kumari Hina Negi, was one of the candidate in the entrance examinations conducted for admission to M.B.B.S. Degree Course by Chaudhari Charan Singh University, Meerut, U.P. for the year 2004-2005 with Roll No. 2006455. The said entrance examination is commonly known as "Combined Medical Test (C.P.M.T.)-2004", The petitioner claims to be a candidate covered by the category of dependent of freedom fighter quota for the State of Uttranchal. The result of the said entrance examination, which was conducted in the month of May, 2004 was declared on 12th June, 2004. The petitioner's name was admittedly at Serial No. 2 of the merit list prepared in respect of the candidates covered by the category of dependent of freedom fighters (Uttaranchal). Respondent No. 5, namely, Anand Samar Singh was impaneled at Serial No. 1 in the aforesaid select list. Since the respondent No. 5 was impaneled at Serial No. 1 of the select list, he was allotted and was admitted as a student of M.B.B.S. Course for the year 2004-05 in Moti Lal Nehru Medical College, Allahabad. It is further alleged that the domicile certificate, which was obtained by the respondent No. 5 was subsequently found to be incorrect and based on false facts. The said domicile certificate of the respondent No. 5 was cancelled on 26th August, 2004. According to the petitioner, in view of the cancellation of the admission of the respondent No. 5, the petitioner became entitled to be admitted against the said vacancy of freedom fighter quota for the State of Uttranchal and accordingly an application was filed by the petitioner through her father for the purpose of admission to said M.B.B.S. Course for the year 2004-05 before the Director General of Medical Education and Training, Jawahar Bhawan, Lucknow, respondent No. 2 on 28th August, 2004. Since the application of the petitioner was no considered, the petitioner has approached this Court by means of the present writ petition.
(3.) Counter and rejoinder affidavit have been exchanged. I have heard learned Counsel for the parties and have gone through the records.;