MS. NISHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Learned counsel for petitioner states that despite the permission granted by the Ministry of Health and Family Welfare vide Public Notice dated 12th February, 2020 and letter dated 28th February, 2020 to increase two seats in the EWS category in internal quota of Maulana Azad Institute of Dental Sciences, the respondents did not incorporate the increased seats for EWS category in the first counselling. The relevant portion of the Public Notice dated 12th February, 2020 and letter dated 28th February, 2020 are reproduced hereinbelow:-

(3.) Learned counsel for petitioner further states that the seat matrix issued for second round of counselling in MDS-2020 has been wrongly implemented inasmuch as the additional internal quota of two seats has been added in the Scheduled Tribes category in Operative Dentistry and Schedule Caste category in Prosthetics specialty respectively instead of EWS unreserved category. The seat matrix for second round of counselling for MDS-2020 is reproduced hereinbelow:- INTERNAL QUOTA NEWLY ADDED SEATS AND SEATS ADDED DUE TO NON JOINING AND RESIGNATION (DENTAL)