SARTHAK AERON Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) The petitioner has filed the present petition seeking a mandamus directing respondent No.2, i.e. All India Institute of Medical Sciences (AIIMS), to admit petitioner against the vacant seat for MD (FMT) at its Bhubneshwar Campus.

(2.) Learned counsel for respondent No.2/AIIMS, New Delhi had made a statement that AIIMS at New Delhi was only involved with the initial counselling process and spot counseling is to be conducted by the respective Campuses. On the said statement, AIIMS, Bhubneshwar, was impleaded as respondent No.3. Learned counsel for the petitioner has produced copy of the notice issued to the respondent No.3 with a receipt of Dr. Pravesh Ranjan Mishra, who is stated to be the Registrar of AIIMS, Bhubneshwar. The same is taken on record.

(3.) Notice issued to respondent No.3 has been duly served. None appears for AIIMS, Bhubneshwar. None had appeared on 22.08.2016. Accordingly, AIIMS, Bhubneshwar is proceeded as ex-parte.