DEEPAK Vs. PRINCIPAL SECRETARY STATE OF MP

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE petitioner holding the degree of M.B.B.S. appeared in the online process of admission to get admission in Pre P.G. Course for the year 2012. In the 3rd round of counseling on 25.06.2012 he was allotted the seat in the subject "Community Medicine".

(3.) MS. Mini Raveendran, learned Deputy Government Advocate appearing on advance copy for the respondents has urged that there is no illegality in putting such condition. She pointed out that in the original rules, once the candidate is allotted a seat, he is not entitled for participating in the further counseling. However in order to facilitate the candidates who have already been allotted the seat to have the chance of getting the seat of their choice an opportunity has been provided by the said notification and while doing so, if a condition is imposed to get the admission in the allotted seat first, the same cannot be said to be unreasonable. She further urged that if the petitioner gets admission of the seat of his choice in the counseling to be held on 29.06.2012, he will certainly get refund / adjustment as per the rule in that regard and therefore, the grievance of the petitioner is misconceived.