- (1.) Heard Sri Siddharth, learned counsel for the petitioner, Sri Mahendra Pratap Singh, learned counsel for the resondents 2 and 3 and Shri Som Narain Mishra, learned Standing Counsel.
(2.) The petitioner seeks a writ, order or direction in the nature of certiorari quashing the order dated 04-07-2015 (Annexure 4 to the writ petition) passed by respondent no.4 rejecting the candidature of the petitioner in counselling dated 27-06-2015 for allotment of seat as per her rank in Medical college Agra. It is further prayed that a writ of mandamus commanding the respondent no. 7 to issue a "Mool Niwas Pramanpatra" to the petitioner as per format, Praman Patra No-1(Kha) (U.P.P.R) annexed with the Brochure or in the alternate respondents no 2,3 and 4 may be directed to accept the candidature of the petitioner on the basis of "Samanya Niwas Praman Patra" dated 26-6-2015 issued by respondent no.7 and direct the respondent no 1 and 2 to ensure that domicile certificate issued by the Competent Authority to the candidate may be accepted by the respondent no.3 and 4 without raising technical objections.
(3.) The petitioner appeared in combined Pre MedicalTest-2015 (C.P.M.T.2015 in short) conducted by Deen Dayal Upadhyaya University Gorakhpur. Examination held on 25.5.2015. The result declared and the petitioner obtained general rank 7136 and category rank of scheduled caste 171. The counselling for allotment of seats in different Medical colleges was scheduled on 27-6-2015.The petitioner was called on 26-6-2015 for submitting her testimonials and certificate of permanent residence of U.P. in the format given in brochure. The petitioner approached the respondent no. 7 on the same day to issue the required certificate , who after examining the proofs issued the certificate but word MOOL was replaced by the word SAMANYA in format of the certificate aforesaid .The petitioner and her father requested that the format be not altered but respondent no.07 expressed his un ability and supplied the copy of G.O. Dated 18-2-2003. It is also contended by the petitioner that she has wrongly been deprived from admission in MBBS and she is permanent resident of District-Ghaziabad and filed the present writ for redressal of her grievance. Sri Mahendra Pratap Singh, learned counsel for the respondent nos. 2 & 3 and Sri Som Narain Mishra, learned Standing Counsel has filed counter affidavit, which are taken on record.;