M. SHRIRAM Vs. GAGANDEEP SINGH BEDI

JUDGEMENT

(1.) This Contempt Petition has been filed complaining willful disobedience of the order of this Court in W.A.No.2863 of 2023, dtd. 17/10/2023.

(2.) According to the petitioner, by erroneous and illegal departure from the rules laid down in the prospectus in respect of the admission to the Post-Graduate Medical Courses in the State of Tamil Nadu for the Academic Year 2023-2024, the candidates who had already choice locked their seats in Round - I, Round - II and Round III under the All India Quota were permitted to take part in Round - III for the seats which fell under the State Quota. Therefore, the Writ Petition in W.P.No.29086 of 2023 was filed by him.

(3.) The prayer in the said Writ Petition was to call for the records on the file of the third respondent namely, the Secretary, Selection Committee in respect of the notification, dtd. 27/9/2023 and the consequential re-allotment / allotment issued for the Round - III of Counselling, dtd. 29/9/2023 by the Director of Medical Education and Research, Chennai and to quash the same and to consequently direct the respondents to conduct Mop-Up Counselling for allotment of Post-Graduate seats in General Medicine directly by following the conditions of the prospectus, more specifically, Clause - 27 of the prospectus without allowing the candidates who have joined the seat in the Round - I and Round - II of Counselling and without allowing the candidate who has been allocated a seat in the Round - III of Counselling in All India Quota.