- (1.) We have heard the learned counsel appearing for the parties.
(2.) Upon perusal of the record, it is crystal clear that admission given to the students concerned to MBBS course was conditional. The fact with regard to conditional admission, which was dependent upon the final outcome of the writ petition, was duly informed to the students, as one can see from the admission letter issued to the students.
(3.) In the aforestated circumstances, the students concerned do not have any right to continue their studies in the same college or to get admission in any other college. Moreover, many of them have not passed the requisite examination of NEET, which is very much necessary to get admission to MBBS course. Needless to say that it would be open to those students, who are qualified to get admission on the basis of their performance in NEET, to get admission elsewhere and they must have participated in the counseling.;