DEEPIKA VEERWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Preface: -

(2.) The NBE denied admission to the petitioner on two short grounds. First, that she was unable to produce the requisite documents/certificates, in original during the document/certificate verification process. Second, that she had blocked a seat as she had secured admission in the All India Quota in respondent no. 3 college i.e. VMMC and Safdarjung Hospital, New Delhi (hereafter referred to as 'VMMC'). It is this which, essentially, has propelled the petitioner to approach this court via the instant writ petition. Thus, to adjudicate 0on the instant petition, the following broad facts are required to be noticed.

(3.) This apart, the notice also adverted to the fact that the candidates who had joined their allotted seat in All India Quota in round II (two) would not be able to resign and the candidates who had been allotted a seat in Deemed/Central University in round II (two) would not be able to participate in any further rounds of counselling in compliance of the directions issued by the Supreme Court in its judgement dated 09.05.2017, passed in W.P. (C)No. 267/2017, titled Dar-Us-Slam Educational Trust & Ors. vs. MCI & Ors.