Supreme Court: The Division Bench of BR Gavai and K. Vinod Chandran, J. dismissed a plea by three NEET-PG 2024 candidates seeking direction to the Medical Counselling Committee (MCC) to cancel the AIQ (All India Quota) Round III counselling and conduct it afresh.
The said petition was filed alleging that seats were blocked following a delay in completion of 2nd round of state counselling in Madhya Pradesh. It was submitted that the AIQ Round III commenced even before the completion of Round II in several States. This allowed the State quota candidates to block the better seats, which disadvantaged the merit candidates.
[Joshi Ankit v. Medical Counselling Committee, Writ Petition(s)(Civil) No(s). 103/2025, decided on: 07-02-2025]
Source: Press