SWETHA SHRI SELVAKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for the issue of a writ of mandamus directing the 3rd and 5th respondents to confirm the admission of the petitioner in the "MD Dermatology" course in the 5th respondent College and to give effect to the counselling results that was declared on 10.04.2020.

(2.) The brief facts of the case was succinctly captured by this Court while passing the interim orders on 06.05.2020 and it will suffice to extract the same to hereunder:

(3.) After the notice was served on the respondents, they have entered appearance and separate counter affidavits have been filed by the 2nd and 3rd respondents and also the 5th respondent. It will be relevant to extract the portions of the counter affidavit filed by the 2 nd and 3rd respondents hereunder: