JUDGEMENT
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(1.) Learned counsel for the petitioner Mr. Ajay Choudhary has supplied copy of the writ petition in advance to Mr. Harshal Tholia,
Adv. who appears on behalf of respondent Nos.1, 2 and 4 and
copy of petition has also been supplied to Mr. Angad Mirdha, Adv.
who appears for the respondent No.3.
(2.) Mr. Ajay Choudhary, learned counsel appearing for the petitioner submitted that the respondents have declared the
petitioner ineligible to participate in State Counseling Round-2 on
the ground that the petitioner has been allotted seat and joined
the college through All India Post Graduate Counselling.
(3.) Learned counsel submitted that notification issued by Chairman, NEET PG Medical & Dental Admission/Counselling
Board-2020 dated 18.7.2020 has declared eligibility as well as
ineligibility of different candidates to participate in the second
round of State counselling.;
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