SHAHSAD P. Vs. MEDICAL COUNSELING COMMITTEE

JUDGEMENT

(1.) The appeal is filed by the petitioners in the writ petition challenging the judgment of the learned single Judge dated 08.12.2020 in W.P.(C) No. 27304 of 2020.

(2.) The learned single Judge, after considering the issues raised by the appellants relating to the third round counselling in regard to the admission to the undergraduate medical courses on the basis of the National Entrance cum Eligibility Test and taking into account the judgment of the Apex Court in Neelu Arora (Ms) and Another v. Union of India and others [(2003) 3 SCC 366], has held as follows at paragraphs 7 and 8:

(3.) Basic facts for the disposal of the appeal are as follows: