ASTHA GOEL Vs. MEDICAL COUNSELLING COMMITTEE

JUDGEMENT

(1.) As common question of law and facts arise in this group of writ petitions/special leave petitions, they are being disposed of by this common order.

(2.) For the sake of convenience, Writ Petition (C) No.409 of 2022- Dr. Astha Goel and Ors. Vs. The Medical Counselling Committee and Ors. is treated as the lead matter. By way of this writ petition being Writ Petition No. 409 of 2022 under Article 32 of the Constitution of India, the seven petitioners have prayed for the following reliefs:-

(3.) In Writ Petition (C) No. 393 of 2022, one additional prayer is made to issue an appropriate writ, direction or order directing the respondent Nos. 1 and 2 - The Medical Consulting Committee and the Union of India to revert the Medical P.G. seats remaining vacant after the AIQ stray vacancy round as regards the admissions conducted pursuant to NEET-PG-2021 examination to the State Quotas, for being allotted through State Mop-Up Rounds.