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Judgment
16 paragraphs · 271 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:-
(i) Issue a writ order or direction directing the respondents to consider the petitioner for allotment of seat for MD/MS/PG diploma course as per the
choice of the petitioner after granting her the additional weightage marks in view of two years service of the petitioner in hilly / remote areas of the
State of Uttarakhand.
A coordinate Bench of this Court had passed an interim order on 24.04.2018 to the following effect:-
“A statement has been given in the Court by the learned counsel for respondent no. 2 that the petitioner’s case shall be considered in the
“mop up†round, wherein all eligible certificates of the petitioner, including the in-service certificate, subject to the verification of the same, shall
also be considered. In view of this, as an interim measure, it is provided that the petitioner’s case can be considered by the respondent authorities
in the light of the statement made by the learned counsel for respondent no. 2.
Three weeks’ time is granted to the respondents to file counter affidavit.
List this case on 18.05.2018 in the daily cause list.â€
Perusal of the writ petition indicates that petitioner is seeking admission in Post Graduate Medical Course during Academic Session 2018-19.
More than three years have gone by since filing of the writ petition. The relief, as claimed in the writ petition, cannot be granted at this belated
stage, that too for the Academic Session 2018-19.
Accordingly, the writ petition has become infructuous. The writ petition is hereby dismissed as infructuous.