VARUN KUMAR AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In this intra-court appeal, the assail is to the order dated 9th August, 2010 passed by the learned Single Judge in WP (C) No. 4272/2010 whereby he had declined to accede to the reliefs sought by the writ petitioner (hereinafter referred to as "the appellant"), principally the relief to give him admission in MS/MD course at All India Institute of Medical Sciences (AIIMS).

(2.) Sans unnecessary details, the facts which are necessary to be stated for disposal of the present appeal are that the appellant had appeared in the entrance examination held by the AIIMS for admission to the post graduate course commencing in the academic session in July, 2010. The appellant had secured 179 rank in the merit list and was called for counselling. As pleaded in the writ petition, the original counselling was scheduled for 11th June, 2010 but was postponed to 18th June, 2010 due to difference of opinion between the Respondent No.2 - Director General of Medical Education (DGME) and the Respondent No.3 - AIIMS. It was contended that the AIIMS had filled up the seats by students who were not eligible to be admitted. It was also averred that the AIIMS had expanded the zone of consideration of the students by changing the contents of the prospectus which was not permissible; that the students who had already taken admission in other colleges were called for counselling; that a maladroit attempt had been made to accommodate the AIIMS students by deviating the procedure which was impermissible; that some students had taken admission by misrepresentation inasmuch as while they had taken admission in other colleges, they had not clearly so stated.

(3.) The said assertions were opposed by the respondents contending, inter alia, that the prospectus uses the words "are pursuing" which is more than taking admission since the term "pursue" has a different meaning, namely, carry on further or continue a course of action; that there had been no ingenious effort to accommodate the students of AIIMS; that the seats have been filled as per the prescribed procedure; that the seats are not allowed to go waste; and that it is the principle of AIIMS to attract the best talent in the country.