Supreme Court - Daily Orders
Nihila P.P. vs The Medical Counseling Committee (Mcc) on 16 December, 2021
Bench: L. Nageswara Rao, B.R. Gavai, B.V. Nagarathna
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ITEM NO.9 COURT NO.5 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).10487/2021
(Arising out of impugned final judgment and order dated 15-12-2020
in WA No.1692/2020 passed by the High Court Of Kerala At Ernakulam)
NIHILA P.P. Petitioner(s)
VERSUS
THE MEDICAL COUNSELING COMMITTEE (MCC) & ORS. Respondent(s)
WITH
W.P.(C) No. 820/2021 (X)
(IA No. 89275/2021 - APPROPRIATE ORDERS/DIRECTIONS,
IA No. 150012/2021 - INTERVENTION/IMPLEADMENT)
Date : 16-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Roy Abraham Adv
Ms. Reena Roy Adv
Mr. Aditya Koshy Adv
Mr. Himinder Lal AOR
For Respondent(s) Mr. Aishwarya Bhatti, Ld. ASG
Mr. Ashok Panigrahi, Adv.
Mr. B.K. Satija, Adv.
Mr. Adit Khorana, Adv.
Mr. Anil Hooda, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Aman Sharma,Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Gaurav Sharma, AOR
Mr. Prateek Bhatia, Adv
Signature Not Verified
Mr. Dhawal Mohan, Adv
Digitally signed by
Charanjeet kaur
Date: 2021.12.17
16:59:59 IST
Reason: Mr. G. Prakash, AOR
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Mr. Anoop R., Adv.
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Mr. P. S. Sudheer, AOR
Mr. Bharat Sood, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Ms. Shruti Jose, Adv.
UPON hearing the counsel the Court made the following
O R D E R
An affidavit has been filed by Medical Council Committee of Directorate General of Health Services (DGHS), Ministry of Health and Family Welfare and Union of India on 03.12.2021.
It has been stated in the affidavit that DGHS is the designated authority for counselling for 50% All India Quota seats of the contributing States. The competent authority has decided to conduct 4 rounds of All India Quota counseling from the current academic year 2021-2022 for NEET - Under Graduate and Post Graduate as per the modified policy approved by this Court and Government Orders issued from time to time.
The proposed modified scheme of Online 4 rounds of counselling will be in tune with the prevailing norms of counselling (including the fees and security deposit) being followed for Central Institutes/Universities. The silent points of the scheme are as follows:
“a) There will be 04 rounds of Online counselling i.e. AIQ Round I, AIQ Round 2, AIQ Mop-up Round and AIQ Stray Vacancy Round.
b) The seats which were earlier reverted back to 3 the respective States after the completion of Round
2 of AIQ will continue to be filled in the AIQ Mop- Up Round and AIQ Stray Vacancy Round to be conducted by MCC of DGHS, MoHFW in online mode.
c) The said rounds will only be conducted for the AIQ seats having All India character which are contributed by the States for 15% UG seats and 50% PG seats.
d) Fresh registration of candidates will be allowed in:
AIQ Round 1 AIQ Round 2 AIQ Mop-Up Round.
e) There will be no fresh registration for candidates in the AIQ Stray Vacancy Round.
f) There will be an option for up-gradation and free exit, only in Round 1 of the AIQ counselling.
g) There will not be an option of up-gradation to Mop-up round from round 2.
h) Candidates who have joined the allotted seat in Round 2 and further rounds of counselling will not be allowed to resign and will also be ineligible to take part in further rounds of any type of counselling.
i) Candidates who have not joined the allotted seat in Round 2 will be eligible for further rounds of counselling subject to forfeiture of security 4 deposit and fresh registration in only mop-up round.
j) The provisions with regard to security deposit, option of free exit and eligibility for participation will be as per the Gazette Notification No.MCI-34(41)/2018-Med./109835 dated 18/05/2018.”.
This Court has been informed that the modified schemes shall be implemented for the current year 2021- 2022 for admissions to NEET UG and PG.
In view of the aforesaid statement made on behalf of MCC, Directorate of Health Services, nothing remains to be adjudicated in the Special Leave Petition and Writ Petition which are disposed of accordingly. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Anand Prakash) Court Master Court Master