VARUN KUMAR AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner preferred this petition claiming the following reliefs:

(2.) The petitioner had appeared in the entrance examination held by the respondents 3 & 4 (All India Institute of Medical Sciences (AIIMS)) for admission to the Post Graduate Courses and secured 179th position in the merit list and was called for counselling. It is the case of the petitioner that the counselling was originally scheduled for 11th June, 2010 but was postponed to 18th June, 2010 owing to "hanky-panky" being practiced and owing to differences between the respondent no.2 Directorate General of Medical Education (DGME) and respondent no.3 AIIMS. The case in crux of the petitioner is that respondent no.3 AIIMS in the said counselling was admitting even those students who had already taken admission for Post Graduation Courses in other Medical Colleges / Institutes and who had till then not resigned their seats in the other Medical Colleges / Institutes and who were thus debarred from counselling.

(3.) Notice of the petition was issued vide order dated 23rd June, 2010. On the next date i.e. 28th June, 2010, it was the case of the petitioner that respondent no.3 AIIMS had filled up its Post Graduation seats with those students who ought not to have been considered for the reason of having already taken admission elsewhere. This Court accordingly directed respondent no.3 AIIMS to file a short affidavit in this regard.