MUKTAKAR SINGH Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2017-11-32
HIGH COURT OF ALLAHABAD
Decided on November 08,2017

MUKTAKAR SINGH Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

Ajay Bhanot, J. - (1.) The petitioner sat in the National Eligibility-Cum-Interest Examination-2017, (hereafter referred to as 'NEET') for admission to post graduate courses in medical science for the academic session 2017-18. The petitioner was declared successful in the written examination result of NEET, 2017, which was published on 21.01.2017. The petitioner thus qualified for the next competitive phase of the admission process which was the common counselling. The counselling was conducted in three separate phases namely, the first round of counselling, the second round of counselling and the MOP-UP Round. The MOP-UP Round was held on 29.5.2017.
(2.) At the end of the MOP-UP Round, the petitioner was issued the allotment/admission letter by the Chairman, Counselling Board, U.P. NEET-2017 on 29.5.2017. The petitioner was allotted a seat in the MD course in Subharthi Medical College (hereinafter the college).
(3.) The admission letter provided to the petitioner was addressed to the Principal/Dean, Director/Registrar, Subharti Medical College, Meerut. The aforesaid admission letter contained the advisory for completing the formalities of admission. The admission letter mentioned that the petitioner had deposited Rs.1 lac towards security money at the time of confirmation of the seat. The receipt of such deposit was to be produced by the petitioner before the college authorities at the time of his admission.;


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