AKSHEE BATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing is conducted through Video-Conferencing.

(2.) By a detailed order that was signed on 30.08.2020, this court also noted that in the stray round counselling that was held on 30.07.2020, respondent No. 6 was granted a seat in PG MD (Psychiatry). This court set aside the said counselling for the said PG MD (Psychiatry) seat for the reasons stated in the order dated 28.08.2020 and released on 30.08.2020. The court also noted that respondent No. 6 has acted in a bona fide manner and has suffered for no conduct of hers. Accordingly, the following direction was passed regarding respondent No.6:-

(3.) The grievance of the petitioner is that such a direction, namely, permitting respondent No. 6 to opt one of the vacant seats available with the respondent University of Delhi was not passed for the petitioner. It is further pleaded that as none had come forward before the court seeking the seat of MD (Psychiatry), therefore the petitioner had a genuine belief that she would get admission and she did not opt for any other college in the country and all counselling is now over.