GUNJAN AHUJA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners could not participate in the 1st round of counselling for admission to MD/MS/Post Graduate Diploma Courses 2020-2021. Thereafter, they applied for consideration of their candidature in the 2nd round of counselling, which according to them, is being considered wrongly and illegally, after giving undue advantage to non-meritorious candidates, who have applied for 1st round of counselling, over and above them, solely on the basis that they did not apply in the 1st round of counselling and aggrieved thereby, they have filed the instant petition for grant of following substantive reliefs:-

(2.) The petitioners appeared in the Combined All India Entrance Test NEET, 2020, wherein they applied in General Category and after having qualified found the place in the merit list.

(3.) The Scheme of Online 50% All India Quota PG counselling was issued, which provided for the mechanism which needs to be adopted during the counselling process.