ANUSHKA BAJAJ Vs. MEDICAL EDUCATION DEPARTMENT

JUDGEMENT

(1.) They are heard.

(2.) By this writ petition under article 226 of the Constitution of India, the petitioners are praying for the following reliefs :-

(3.) Facts of the case are that after third round of counselling, 94 seats were found vacant and not filled up. The respondent No.2 - Director of Medical Education prepared/ sent a list of candidates to the respondent No.3 College for "MOP-UP" Round of counselling of MBBS seats. The petitioners' name were not there in the list forwarded by the respondent No.2. The respondent No.3 granted admission to those candidates whose names were not forwarded by the Director of Medical Education and filled up those vacant seats contrary to the order passed by the Apex Court in W. P. (C) No.267/2017 in the case of Dar-UsSlam Educational Trust & others vs. Medical Council of India & others on 09.05.2017. Para-7 of the order dated 09.05.2017 passed by the Hon'ble Supreme Court reads as under :-