SMITHA NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Application for impleadment is allowed.

(2.) Heard learned Counsel for the parties.

(3.) On 13.1.2009, exam was conducted by AIIMS for 50% post graduate medical seats for all government/municipal colleges in India (except for the government medical Colleges in the States of Andhra Pradesh and Jammu and Kashmir). The First Round of Counseling for these seats ended on 16.3.2009, which was conduced by Director General of Health Services (DGHS). Thereafter, the States and Uts commenced their first round of counseling which was to be completed by 10.4.2009.