(1.) Since a common question is involved in all the three writ petitions, therefore, they are being heard together and decided by this common order.
(2.) The grievance of all the Petitioners are that Respondent No.2 had open the online registration of eligible candidates, who appeared in NEET (UG)-2019 examination for third mop-up round on 13.09.2019 to 14.09.2019, but they have not been permitted to get themselves registered. Further, their case is that they have been granted admission in Respondent No.4- Private Dental Medical College in each of the petition, which was cancelled by virtue of letter dated 17.09.2019 issued by Respondent No.2 addressing Principals of all Private Dental Medical Colleges of Chhattisgarh directing to cancel the admission of Petitioners along with similarly placed candidates.
(3.) The case of the Petitioners are that they have appeared in NEET (UG)-2019 examination and were also become successful as all of them have scored 50 or more percentile in the said examination. The Petitioners could not get themselves registered and appeared for counselling in second mop-up round, which was held on 06.09.2019 and 07.09.2019. Respondent No.2 issued a letter/notice on 12.09.2019 for registering the candidates for third mop-up round who become eligible after reduction in cut-off marks on 13.09.2019 from 21.00 hours up to 14.09.2019 till 17.00 hours, but the Petitioners have not been permitted to get themselves registered in pursuant to notice dated 12.09.2019, which was uploaded on the website also.