VINEET LAXMIKANT GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) - Matter was considered by this Court on 24th July 2013 and in view of grievance that the petitioners were being forced to surrender their seats as a condition to participate in personal counseling and that list of all available vacancies was not displayed, this Court while issuing notice permitted respondents to proceed further with the admission rounds but subjected it to further orders of this Court. Learned Assistant Government Pleader then had waived notice.

(2.) TODAY , looking to the nature of controversy, we have heard matter finally with the consent of parties by issuing Rule and making it returnable forthwith. Learned Assistant Government Pleader Shri Fulzele, has assisted us in the light of instructions received by him.

(3.) LEARNED AGP has invited our attention to Notification dated 19th July 2013 at Annexure 5 with Writ Petition. According to him the candidates like petitioners were to surrender the seats by 5 p.m. on that date so as to be eligible for Personal Counseling Round. He invites attention to provisions of Rule 13.4.2 (d) of the NEET -PGM -2013 Rules for said purpose. He contends that if petitioners interpretation of Rule 13.2 is accepted, the entire Scheme itself cannot be operated and will be defeated. He also points out revised Notification issued on 25th July 2013 to show the personal counseling which was to commence on 28th July 2013 is now postponed to 29th July 2013. He, therefore, prays for dismissal of petition.