(1.) The challenge here is to an order of March 15, 2022 by which the respondent writ petitioner has been permitted to participate in the counselling process for obtaining admission to the MBBS course at the North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences (NEIGRIHMS).
(2.) The facts are not in dispute. The writ court noticed the case to be that the writ petitioner was not aware that she had been forwarded the link for e-counselling as the same did not appear in the regular inbox of her e-mail. However, after the initial round of e-counselling was held, the writ petitioner discovered that the link sent by NEIGRIHMS via mail had lodged in her spam mail instead of showing up in the inbox.
(3.) It appears that the petitioner did not participate in the initial counselling and was duly marked as absent. Upon such initial e-counselling, 14 of the 18 seats reserved for the relevant category to which the writ petitioner belongs were filled up and a notice was issued for further e-counselling to be held on March 7, 2022 for the remaining four seats in the category.