REGENT COMPUTRONICS PVT. LTD.

Under Secretary To Government Appellant

V/S

AJITHA Respondents

Referred Judgements :-

MRIDUL DHAR (MINOR) AND ANOTHER VS. UNION OF INDIA AND OTHERS [REFERRED TO]
AREFEH CHEGENI V. UNION OF INDIA AND OTHERS [REFERRED TO]
NATIONAL MEDICAL COMMISSION VS. MOTHUKURU SRIYAH KOUMUDI AND OTHERS [REFERRED TO]
ASHISH RANJAN AND OTHERS VS. UNION OF INDIA AND OTHERS [REFERRED TO]
UNION OF INDIA VS. R REDDAPPA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
ASHISH RANJAN VS. UNION OF INDIA [REFERRED TO]
CHRISTIAN MEDICAL COLLEGE VELLORE ASSOCIATION VS. MEDICAL COUNCIL OF INDIA AND ORS. [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. MADEM APOORVA AND OTHERS [REFERRED TO]
EDUCATION PROMOTION SOCIETY FOR INDIA VS. UNION OF INDIA [REFERRED TO]
R. DINESH KUMAR REDDY VS. MEDICAL COUNSELLING COMMITTEE [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the order dtd. 18/9/2025 passed by the learned Single Judge, whereby the writ petition filed by the private respondents/writ petitioners seeking direction to conduct an additional mop-up counselling round for NEET SS 2024-25, after including the unfilled super-specialty seats, so as to ensure optimal seat utilization and to uphold the principles of fairness, transparency and equality in the admission process, was disposed of with a direction to the third and fourth respondents in the writ petition to conduct additional mop-up counselling and complete the admission process within a period of four weeks from the date of receipt of a copy of the said order.

(3.) FACTUAL MATRIX:

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UNDER SECRETARY TO GOVERNMENT Vs. AJITHA

Referred Judgements :-

JUDGEMENT

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