Dr Saloni Jain vs State Of Rajasthan And Others

Rekha Borana, J

The present petition has been filed with a prayer for release of the original documents submitted by the petitioner in pursuance to NEET PG-2023 and for a further direction to the respondents to permit the petitioner to surrender her allotted seat.

Learned counsel for the respondents was directed vide order dated 28.11.2023 to complete his instructions and today, on instructions, he submits that the original documents as submitted by the petitioner would be returned to her by evening of this day.

He further submits that in terms of Clause 6 of the notification dated 14.09.2023, the security amount as deposited by the petitioner shall stand forfeited as she has not joined qua/on her allotted seat and further that the petitioner shall not be entitled to participate in the further rounds of counselling, if any.

The petitioner, who is present in person, submits that she is not inclined to participate in the further counselling process and her seat may be deemed to be surrendered. She further admits the fact that the security amount of Rs.25,000/- as deposited by her shall stand forfeited. However, she submits that the bankers cheque of Rs.1,25,000/- as submitted by her with the personal/surety bond be directed to be returned to her as the same does not fall within Clause 4 (b) & (c) of the surety bond as submitted by her.

In view of the specific statement made by learned counsel for the respondents that the original documents of the petitioner would be returned to her by today evening, the present writ petition is disposed of with the following directions:

The original documents be returned to the petitioner by tomorrow; the bankers cheque of Rs.1,25,000/- as deposited by the petitioner in terms of the surety bond be returned to her along with the said documents. Further, the security amount of Rs.25,000/- shall stand forfeited.

Stay petition and all pending applications, if any, also stand disposed of.