Supreme Court directs NEET UG counselling for vacant seats; Orders Completion of admission process by 30th Dec

Supreme Court directed that no college would be permitted to admit the students directly and admission should be conducted only through the State Admission Authorities.

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NEET UG counselling 2024

Supreme Court: In petitions/miscellaneous applications filed by Era Lucknow Medical College and Hospital with a prayer for directions to the Admission Authorities to conduct stray/special NEET UG counselling round for the seats remaining vacant even after the five rounds of counselling, the division bench of BR Gavai and KV Viswanathan, JJ. directed the Admission Authorities to hold a fresh stray/special counselling for the seats remaining vacant and complete the admission process prior to 30-12-2024 in any eventuality.

The Court noted that one of the petitions is for conversion of one NRI seat which is vacant to the Management quota.

The Court, taking into account the unique facts and circumstances of the case, and recognizing the critical shortage of doctors in the country, particularly in the face of limited medical seats, decided to extend the deadline as a final opportunity.

Therefore, the Court directed the Admission Authorities to hold a fresh stray/special counselling for the seats remaining vacant and complete the admission process prior to 30-12-2024 in any eventuality.

Further, the Court directed that no college would be permitted to admit the students directly and admission should be conducted only through the State Admission Authorities.

However, the Court clarified that the stray/special admission process should not disturb the admission which are already finalized, and the admissions would be made only from the waitlisted candidates.

The Court also stated that the NRI seat which is vacant would also be converted into the General Category Quota, to be filled through the State Admission Authorities.

CASE DETAILS

Citation:
2024 SCC OnLine SC 3888

Appellants :
Era Lucknow Medical College and Hospital

Respondents :
State of Uttar Pradesh

Advocates who appeared in this case

For Petitioner(s):
Mr. Devashish Bharuka, Sr. Adv. Mr. Vaibhav Choudhary, AOR Mr. Tushar Jain, Adv. Mrs. Charulata Choudhary, Adv.Mrs. Anu B, Adv. Mr. Siddhartha Dave, Sr. Adv. Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Abdhesh Chaudhary, Adv. Mr. Amit Jaiswal, Adv. Mr. Meenesh Dubey, Adv. Ms. Geetanjali Setia, Adv. Ms. Radha Gupta, Adv. Ms. Manisha Suri, Adv. Ms. Meena Yadav, Adv. Mr. Ritik Malik, Adv. Mr. Nilendu Vatsyayan, Adv. Mr. Nishi Kant Singh, Adv. Mr. Swatej Jetta, Adv. Ms. Ila Shikhar Sheel, AOR Mr. Ashutosh Thakur, AOR Mr. Chinmay Kumar, Adv. Mr. Niranjan Swami, Adv. Mr. Chandra Pratap, Adv. Mr. Guarav Sharma, Sr. adv. Mr. Prateek Bhatia, AOR Mr. Dhawal Mohan, Adv. Mr. Paranjay Tripathi, Adv. Mr. Rajesh Raj, Adv. Ms. Ankita Dogra, Adv. Mr. Venkateswara Rao Anumolu, AOR Mr. Saurabh Sharma, Adv. Ms. Pooja Kumari, Adv. Ms. Priyanka Thakur, Adv. Ms. Priyanka Saxsena, Adv. Mr. S.krishnamoorthy, Adv. Mr. Vijay Kumar, Adv. Mr. K.kumaravadivel, Adv. Mr. Chand Qureshi, AOR Mr. Mahness Pratap Singh, Adv. Mr. P. Vishwanatha Shetty, Sr. Adv. Mr. Nishanth Patil, Adv. Mr. Mv Mukunda, Adv. Mr. Ayush P Shah, Adv. Mr. Vignesh Adithiya S, Adv. Mr. Arijit Dey, Adv. Mr. Nishanth Patil, AOR Mr. Vivek Singh, AOR 3 Mr. Abhishek Gupta, Adv. Mr. Ritik Dwivedi, Adv.

For Respondent(s):
Mr. Sarvesh Singh Baghel, AOR Ms. Pragati Neekhra, AOR Mr. Ranjan Kumar Pandey, AOR Mr. Gopal Singh, AOR Mr. K.M. Nataraj, ASG Ms. Aishwarya Bhati, ASG Ms. Archana Dave Pathak, Adv. Ms. Sushma Verma, Adv. Ms. Sunita Sharma, Adv. Mr. Rajan Kumar Chourasia, Adv. Mr. Anuj Srinivas Udupa, Adv. Mr. Amrish Kumar, AOR Mr. Vikramjeet Bannerjee, ASG Mr. Prashant Rawat, Adv. Ms. Sushma Verma, Adv. Mr. Adarsh Kumar Pandey, Adv. Mr. Sushil Raj, Adv.

CORAM :

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