KARTHIK E. BINOD Vs. MEDICAL COUNSELLING COMMITTEE (MCC)

JUDGEMENT

(1.) These writ petitions have been filed by two students who are desirous of prosecuting their MBBS studies in Amrutha School of Medicine. The parties are referred to in this judgment as they are described in W.P.(C) No.43449/2024, for convenience.

(2.) The petitioner in W.P.(C) No.43449/2024 is a student, who appeared in the NEET UG-2024 and qualified for online Medical Counselling. The petitioner stated that in spite of participating in the online medical counselling, the petitioner was not allotted a seat, despite availability of vacant seat. The petitioner asserted that leaving a medical seat unfilled violates the principles of equity fairness and natural justice, especially when medical seats are scarce natural resources.

(3.) When this writ petition came up for admission on 9/12/2024, it was submitted on behalf of the 3rd respondent-Medical School that in the special stray round for filling up last of the vacancy, a student was allotted seat, but he did not turn up and informed that he is not interested to join. In the circumstances, this Court passed an interim order directing the respondents to admit the petitioner to the course forthwith, if the petitioner satisfied all other parameters.