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Judgment
Manoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:-
(i) Issue a writ order or direction in the nature of mandamus directing the respondent no. 4 to permit the petitioner to take part in the second/further
rounds of counseling for admission to Post Graduate Courses in Medical Colleges of the State, treating the petitioner as having been not allotted may
Medical College in the First Round of Counselling.â€
Coordinate Bench of this Court had passed the following order on 19.04.2018:-
“The petitioner is a candidate for admission in post graduate medical course in Shri Guru Ram Rai Institute of Medical and Health Sciences, Patel
Nagar, Dehradun, for which he has qualified the NEET PG 2018. Though he was granted admission in Ophthalmology but since the fee which was
demanded by the Institute was Rs.26,00,000/- (Rupees Twenty Six Lakh Only) which was higher than the prescribed fee i.e. Rs.10,00,000/- (Rupees
Ten Lakh Only), the petitioner could not deposit the amount.
Now the second counselling is under way but his candidature is not being considered and his User ID is blocked.
Counter affidavit to be filed within three weeks.
List this matter on 22.05.2018 in the daily cause list.
Meanwhile, as an interim measure, it is hereby directed that the respondents shall consider the candidature of the petitioner in the ongoing second
counselling by making the user ID of the petitioner functional, which shall be provisional in nature and shall be subject to the final determination of the
writ petition. Mr. Shailendra Nauriyal, Advocate for the respondent No.4 undertakes that the petitioner shall be allowed in the second counselling.
Let a certified copy of this order be supplied today itself on payment of usual charges.â€
This Court can take judicial notice of the fact that pursuant to the interim order of this Court, User ID of the petitioner would have become
functional and he would have completed Post Graduate Course to which he was admitted.
In such view of the matter, the relief, as claimed in the writ petition, does not survive.
Accordingly, writ petition is dismissed. No order as to costs.