AMIT KUMAR PATHAK Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, before this Court, appeared in National Eligibility cum Entrance Test (NEET), 2013, conducted for admission to PG Medical Courses. In the first round of counselling held on 14.06.2013, the petitioner was allotted a seat in respondent No.4-All India Institute of Hygiene and Public Health, Kolkata. On 20.06.2013, the petitioner appeared before the said Institute and was issued an admission letter. The petitioner had expressed his willingness for participation in the second round as well as in the third round of counselling. However, he did not deposit the requisite fee with the respondent No. 4-Institute and thereby did not complete the process of admission.

(2.) THE petitioner appeared for second round of counselling held on 25.06.2013 and was allotted a seat in respondent No. 5-Guru Gobind Singh Medical College, Faridkot. A provisional allotment letter was issued to him on that date, cancelling the allotment made to him in respondent No. 4- Institute, in the first round of counselling. The petitioner went to respondent No. 5- College, but was not granted admission as he did not submit the relieving letter from respondent No. 4- Institute. It appears from the endorsement dated 27.06.2013 made on the provisional allotment letter dated 25.06.2013, issued to the petitioner that since he did not complete admission formalities and did not pay fee, etc. his admission was treated to be incomplete by the said Institute. Consequently, no relieving letter was issued to the petitioner by respondent No. 4-Institute.

(3.) THE third round of counselling was held from 09.07.2013 to 11.07.2013. The petitioner was not permitted to participate in the third round of counselling on the ground that he had not taken admission pursuant to the earlier allotment letter issued to him. Being aggrieved, the petitioner first approached Allahabad High Court and then this Court by way of the present writ petition. A fourth round of counselling was held pursuant to the order of the Hon'ble Supreme Court dated 01.08.2013, passed in W.P. (C) No. 432/2013 read with the earlier order dated 23.03.2012, passed in IA No. 16 in CA No. 1944 of 1993.