Pankaj Mithal, J. - (1.) Heard Sri. Kshitij Shailendra, learned counsel for the petitioner, learned Standing Counsel for the respondents No. 1, 3 and 4, Sri. Mahendra Pratap, learned counsel for the respondent No. 2 and Sri. H.N. Pandey, learned counsel for the respondent No. 5.
(2.) The petitioner has preferred this writ petition for the purposes of getting the order dated 10.7.2018 passed by respondent No. 2, Director General, Medical Education and Training/Chairman Counselling Board (NEET) UG 2018 quashed and for a direction to the respondents to admit him in the MBBS course in Ganesh Shankar Vidyarthi Memorial Medical College (GSVM), Kanpur pursuance to his qualifying the NEET UG-2018 in the general category as a dependent of a Freedom Fighter.
(3.) The petitioner after qualifying the NEET UG-2018, through counselling was allotted GSVM Medical College, Kanpur for admission in the MBBS course. The petitioner accordingly deposited the requisite fee. Thereafter an order was passed on 10.7.2018 cancelling the allotment of the seat to him on the ground that his certificate of dependent of a freedom fighter is not admissible as it has been issued by an authority of outside the State of U.P.;