CHENNAMSETTY TEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) These matters relate to filling up of unfilled seats in the Super Speciality Medical courses.

(2.) The issues that arise for consideration in these writ petitions are as follows :-

(3.) Both these writ petitions have been filed by the candidates, who have been allotted Super Speciality seats in Medical Colleges having been declared successful through NEET counselling, but they have resigned their seats due to certain reasons after the second round of counselling.