- (1.) Heard on the application for taking the amended cause title on record.
(2.) For the reasons mentioned in the application, the same is allowed. Amended cause title is taken on record.
(3.) This writ petition has been filed by the petitioner with the following prayer:- It is, therefore, most humbly prayed that the Hon'ble High Court may kindly be pleased to allow this Writ Petition by issuing an appropriate Writ, Order or Direction and the Hon'ble High Court may kindly be pleased:- (a) To direct the Respondents to keep one seat vacant for the Petitioner in the Post Graduate Programme in Psychiatry Branch of the National Institute of Medical Science, Jaipur till the final disposal of the present Writ Petition from the Hon'ble Court of Law; (b) To direct the Respondents to grant admission to the Petitioner by following the admission process in the Post Graduate Programme in Psychiatry Branch of the National Institute of Medical Science, Jaipur; (c) To quash and set-aside the allotment letter/admission given to the candidate lower in rank than the Petitioner including all or any actions that may have been taken or are taken during the pendency of the matter in favour of such candidate and to direct the Respondents not to allow such other candidate to pursue the PG programme; Alternatively, (i) To quash and set-aside the Notification dated 24.07.2020 including the entire admission process followed thereafter; (ii) The Respondents be directed to restart the entire admission process from the stage of issuance of the Notification for the purpose for which the Notification dated 24.07.2020 was issued; and ( d) Cost of the Writ Petition may also kindly be awarded in favour of the humble Petitioner; and (e) Such other and further appropriate Writ, Order(S) Or Direction(S) as the Hon'ble High Court deems to be just and proper in the facts and circumstances of the present case may also kindly be passed in favour of the Petitioner.;