MANJU BALA Vs. UNION OF INDIA

JUDGEMENT

(1.) Reliance is being placed on the Orders of the Hon'ble Supreme Court in Writ Petition No.203 of 1998 dated 20/07/1998 entitled as Karandeep Singh and Ors. Versus Union of India and Ors., and in particular to the following paragraph:

(2.) It is on this basis that learned counsel for the Petitioner submits that notwithstanding the Petitioner's specific waiver of the right to be considered in the State of Rajasthan, and assuming that there are some seats lying vacant in the All-India Quota, she should be permitted to participate in the second counselling for admissions in Rajasthan.

(3.) The genesis of the system/procedure which is presently in vogue can be found in Anand S.Biji Versus State of Kerela and Others, (1993) 3 Supreme Court Cases 80 which reads as follows: