DIVYA MARY ELIAS Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The issue involved in both the writ petitions are common and they are taken up together and this common order is passed.

(2.) The writ petitioner completed her M.B.B.S., course in the year 2016-2017. She wrote the NEET examination in the year 2017 and she was found eligible and was given a provisional allotment order by Centralised Admission Committee (CENTAC), The Government of Puducherry. She was alloted a seat in the 6th respondent College and she was alloted Anesthesiology course. Subsequently, the CENTAC through an announcement made on 30.05.2017 informed that any eligible NEET candidate can attend counselling on 31.05.2017 for 71 seats which are still available under the Government quota for PG Medical course.

(3.) The petitioner applied within the same college and she was alloted a different discipline viz., M.D., Pulmonary Medicine and was given admission on 31.05.2017. This was also intimated by the 6 th respondent College to the Medical council of India through their letter dated 12.06.2017.