Delhi High Court - Orders
Mansi Maurya vs Registrar Of Medical Sciences on 12 October, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~194 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11705/2021
MANSI MAURYA ..... Petitioner
Through: Mr. Arun Bhardwaj, Sr. Advocate
with Mr. Piyush, Mr. Vishal Kr.
Singh & Ms. Shrivalli Ghosh,
Advocates.
versus
REGISTRAR OF MEDICAL SCIENCES ..... Respondent
Through: Ms. V.Bhawani, Advocate for
Mr. Mohinder J.S Rupal, Std.
Counsel for R-1/DU.
Ms. Manisha Agrawal Narain, &
Ms. Rakshita Goyal, Advocates for
R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 12.10.2021 The proceedings in the matter have been conducted through video conferencing.
CM APPLs. 36189/2021 & 36190/2021 (exemptions) Exemptions allowed, subject to all just exceptions. The applications are disposed of.
W.P.(C) 11705/2021
1. Issue notice. Ms. V. Bhawani, learned counsel, accepts notice on behalf of respondent no. 1. Ms. Manisha Agrawal, learned counsel, accepts notice on behalf of respondent nos. 2 & 3.
2. The petitioner is a candidate for admission to the Faculty of Medical Sciences in University of Delhi ["the University"] for Masters in Signature Not Verified Dental Sciences ["MDS"] course. She participated in the NEET MDS Digitally Signed By:SHITU NAGPAL Signing Date:14.10.2021 20:36:41 W.P.(C) 11705/2021 Page 1 of 2 2021 in the Schedule Caste ["SC"] internal category, as she is also a graduate of the University [Maulana Azad Institute of Dental Sciences].
3. According to the petitioner, the respondents have erroneously allocated one seat in the 13-point roster for the SC internal category, whereas they should have reserved two seats in the said category. In the NEET MDS Examination, the petitioner has been placed in third position in the SC internal category. It is her contention that the candidate in the first place has been allocated a seat in the All India quota, and the petitioner would thus be eligible for admission if two seats are allotted to the SC category.
4. A similar petition was filed by the candidate who is in second place [W.P.(C) 10094/2021], in which this Court issued notice on 13.09.2021. In that petition, the petitioner had not sought interim relief as the counselling process had been put on hold by the judgment of the Madras High Court dated 25.08.2021 in Contempt Petition No. 181/2021. Mr. Arun Bhardwaj, learned Senior Counsel for the petitioner, states that the aforesaid judgment of the Madras High Court has since been reversed by the Supreme Court and the counselling is already in process.
5. Ms. Bhawani seeks time to take instructions.
6. It is made clear that any further admission of candidates in the 13 th slot, according to the roster, will abide by the result of this writ petition. If the University intends to admit any candidate against the said position, the University will inform the candidate of the pendency of the present petition and this order.
7. List on 21.10.2021.
PRATEEK JALAN, J
Signature Not Verified
OCTOBER 12, 2021/'hkaur'
Digitally Signed By:SHITU
NAGPAL
Signing Date:14.10.2021
20:36:41 W.P.(C) 11705/2021 Page 2 of 2