Himachal Pradesh High Court
Ajay Modgil vs State Of H.P. And Ors on 31 May, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 1156 of 2017 Date of Decision: 31.5.2017 Ajay Modgil .....Petitioner.
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Versus State of H.P. and Ors. ....Respondents. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?1 For the Petitioner: Mr. Shivank Singh Panta, Advocate. For the Respondents: Mr. Shrawan Dogra, Advocate General with Mr. M.A. Khan, Mr. Anup Rattan & Mr. r Romesh Verma, Additional Advocate Generals and Mr. Kush Sharma, Deputy Advocate General.
_______ Sanjay Karol, ACJ. (oral) Mr. Anup Rattan, learned Additional Advocate General, has placed on record proceedings of the meeting of PG (MD/MS) Degree/Diploma Counseling Committee dated 30.5.2017, copy of which is taken on record and relevant portion whereof, is extracted herein below:-
"Item No.4: Some NEET-PG-2017 qualified candidates have applied afresh in lieu of notice issued by the Principal, IGMC, Shimla, in leading newspapers for left out PG seats after the notification of Govt. of India vide which minimum qualifying marks has been reduced by 7.5% percentile in all categories i.e. Gen/SC/ST. Although they have qualified NEET-PG- 2017 but not applied before the initial last date of submission of Prospectus-cum-application form for admission to PG courses in IGMC, Shimla and Dr. 1 Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 02/06/2017 00:01:02 :::HCHP
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RPGMC, Kangra against State quota seats. Whether such type of candidature is to be considered or not?
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Item No. 3 &4 were discussed together and decided that a separate merit list will be drawn in respect of those candidates who have applied afresh in lieu of notice issued in the leading newspapers vide which application were invited from NEET-PG-2017 qualified candidates to fill-up left out seats in Govt. Medical /private Medical Colleges. Firstly, as per prospectus the mop round shall be conducted from the earlier merit list of candidate who attended the 1st and 2nd round of Counseling and thereafter from the new merit list as per the fresh application received."
2. In view of the stand taken by the State, grievance of the petitioner stands redressed. In fact, he has been allowed to participate in the mop up round of counseling, which has taken place today. Accordingly, the present petition is disposed of, so also pending applications, if any.
( Sanjay Karol),
Acting Chief Justice
31st May, 2017 ( Sandeep Sharma ),
Manjit Judge.
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