AMIT GUPTA & ORS. Vs. U.O.I. & ANR.
LAWS(SC)-2008-5-258
SUPREME COURT OF INDIA
Decided on May 02,2008

Amit Gupta And Ors. Appellant
VERSUS
U.O.I. And Anr. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) As per the schedule approved for conducting the counselling for admissions to the post- graduates Medical/ Dental courses for the All India Quota as well as State Quota, we had fixed the 15th April as the last date for first round of counselling for the State Quota. It is submitted by the Learned Additional Solicitor General that in the States of Madhya Pradesh, Punjab, Rajasthan, Tamil Nadu, Bihar and Jharkhand, the first round of counselling for admission to the State Quota was not completed by 15.04.2008 and that the details are not available. Consequently DGH S is facing difficulty in completing the second round of counselling for All India Quota, for which the last date is 9th May. It is stated that unless the first round of counselling of State Quota is completed, it is not possible to complete the second round of counselling for reallocation of seats and allotment of seats from waiting list.
(3.) In the above circumstances, we direct the Director of Medical Education/Chief Secretary/Director of Entrance Examination in the States of Madhya Pradesh, Rajasthan, Tamil Nadu, Bihar and Jharkhand to send the particulars of the first round of counselling for admission to State Quota to the DGHS, Government of India, before 10th May, 2008. The admissions to All India Quota DGHS in respect of the reminder of the second round of counselling is permitted to be held between 24th May to 30th May, 2008. Correspondingly, the second round of State counselling would stand extended for a period of ten days and they may complete the second round of counselling and admissions by 10th June, 2008.;


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