SHANKAR CHARAN TRIPATHI Vs. UNION OF INDIA AND OTHERS
LAWS(ALL)-2016-9-253
HIGH COURT OF ALLAHABAD
Decided on September 27,2016

Shankar Charan Tripathi Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) Heard Sri Ashok Kumar Pandey, learned Counsel for the petitioner, Dr Deepti Tripathi, Counsel for the Union of India and Sri Sanjay Bhasin, Counsel for the State Government.
(2.) In the instant writ petition, petitioner has inter-alia sought for a direction to the respondents to extend the privileges and benefit of reservation of Ex-serviceman to the petitioner for admission in MBBS course in the State of Uttar Pradesh, for which examination has been conducted by NEET-2016. It has further been prayed that the respondents authorities be directed to nominate the petitioner for admission in MBBS course in any of the Medical Colleges being managed and controlled by the respondents.
(3.) According to learned Counsel for the petitioner, petitioner is an Ex-service man, who was discharged from the Indian Air Force in the year 1990. Thereafter the petitioner was selected in Madhya Pradesh PCS Examination and served as Jail Superintendent. While working as Jail Superintendent, he was selected in UPPCS and at present he is working as Joint Commissioner in Commercial Tax Department. The petitioner is an Astrologer and is serving the public through astrology including medical astrology but as he want to serve the humanity through Gathbandhan (Co-relation) of Medical Science and Medical Astrology and so, he wanted to pursue MBBS course.;


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