MR.ARUN BHANSALI, J. - (1.) In the present writ petition, the petitioners have questioned the validity of the stipulation indicated in Annexure-12 dated 12.02.2018 issued by the Ministry of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homoeopathy (AYUSH) providing that all concerned Universities shall admit students in AYUSH under Graduate courses for Academic Year 2018-19 on the basis of the merit list of National Eligibility cum Entrance Test (NEET) only.
(2.) It is, inter-alia, submitted that based on the said stipulation made in the direction dated 12.02.2018, the counselling has been held by the respondent No.3. Despite holding two rounds of counselling based on the requirements of having NEET along with the other eligibility criteria, majority of seats are lying vacant in the colleges, inasmuch as, in some institutions almost all the seats are lying vacant.
(3.) The respondent - Counselling Board has again issued an advertisement for holding last round of counselling on 28th and 29th October, 2018 as the admissions have to be granted before 31.10.2018.;