CHANNAVEERA Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) PETITIONERS have sought for issuance of writ in the nature of certiorari or any other appropriate order or direction quashing the Notification dated 15.12.2012 issued by the 1st respondent at Annexure-'A' to the extent of imposing the restriction on the petitioners to not attend the counseling.

(2.) AN entrance test was held for PG seats by the respondent-University for seats in private aided and unaided colleges and after the examinations were conducted, a Notification was issued by the University to conduct first round of counseling and later results were published on the websites of the respondent- University. The petitioners being meritorious students, had selected seats in the first and second round of counseling and they were not informed about third round counseling being conducted by the University. As such, they could not avail the opportunity to have the choice of opting the seat in the third round counseling.