KASHISH MITTAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these petitions fundamentally relate to two issues pertaining to admission to the MBBS / BDS Courses, 2019 following the result of the NEET Examination, 2019. The first relates to the second round of counselling being vitiated for reasons of choices of candidates who did not join after allotment of seats in the first round of counselling being carried forward without fresh choices / options being made by the petitioners for the second round of counselling - as mandated by MCI notifications. The second issue is that in the mop up round following the second round of counselling candidates who had been allotted colleges and admitted into the MBBS course, 2019 were allowed wrongly to participate contrary to MCI Notification dtd. 18/5/2019.

(2.) On the matter coming up earlier before this Court on 19/8/2019, it was recorded that the State of Rajasthan (Medical and Health Department) had written to the Board of Governors in supersession of MCI for extension of time for second round of counselling to take corrective action in view of certain errors having arisen in the course thereof and that the Board of Governors was to consider the State Government's letter in its meeting of 21/8/2019.

(3.) Now it transpires that on the letter of the State of Rajasthan (Medical and Health Department), the Board of Governors in its meeting of 21/8/2019 recorded as under: