- (1.) Heard Sri Prashant Chandra, Senior Advocate assisted by Sri Romit Seth and Ms. Mahima Pahwa appearing for petitioners, learned Standing Counsel for opposite party no.1, Sri Sanjay Bhasin, learned Counsel for the Director General of Medical Education and Training (opposite party no.2), Sri K. Chandra, learned Counsel for the KGMU (opposite parties no.3 and 4) and Sri Gyanendra Kumar Srivastava, learned Counsel for the Medical Council of India (opposite party no.5).
(2.) Petitioners have approached this Court under Article 226 of the Constitution of India seeking a writ of mandamus commanding the opposite parties to complete the process of counseling by holding the second, third and mop-up round of counseling as prescribed in the Information Brochure issued for the U.P. Post Graduate Medical Entrance Examination, 2016 (in short 'UPPGMEE-2016') and to ensure that no seats in any of the courses advertised in the Information Brochure are allowed to go vacant in the Academic Session 2016-17.
(3.) Learned Counsel for petitioners has submitted that petitioners had appeared in the written test of UPPGMEE-2016 and after being declared successful, they participated in the first round of counseling, which was held from 04.04.2016 to 08.04.2016 and those who had been selected in the said counseling joined their respective seats allotted to them. As per the Information Brochure, minimum three counselings are to be held and in case, sufficient number of seats are left unallotted at the end of third round of counseling, then a mop-up round of allotment would be organized at a notified date, after due publicity by the Director General of Medical Education and Training, U.P. to ensure that there is no loss of PG seats in the current academic year.;