- (1.) Heard the learned counsel for the parties at great length.
(2.) Leave granted.
(3.) Facts are very peculiar in this case. By adopting totally illegal method of filling seats by All India Merit list by way of Central counseling, which were required to be filled by the State Quota/Institutional candidates. The appellant had been illegally deprived of pursuing the course of MS (Surgery) to which he was entitled as per his merit.;