Full Judgment Text
1
NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
M.A. NO. 1344 OF 2018 (IA Nos. 68987/2018,
68990/2018)
AND
M.A. No. 1345/2018 (I.A.
NOS.69897/2018,69893/2018, 69896/2018)
IN
WRIT PETITION (CIVIL) No. 357 of 2018
RACHIT SINHA & ORS. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
W.P. (C) Nos. 357 of 2018, 361/2018,
366/2018 and 424/2018
By our order dated 03.05.2018, we held
that after the completion of second round of
counselling for All India Quota, the
unfilled seats will be made over to the
States. We have also observed that the
States and the deemed/Central Institutions
shall conduct the second round of
counselling after reversion of the unfilled
seats in the second round of the All India
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Quota.
By mistake, we directed the
deemed/Central institutions shall also
nd
conduct the 2 round of counselling. There
is no reversion of seats to the
deemed/Central institutions. The words “ and
deemed/Central Institutions” in para 9 of
order dated 03.05.2018 stand deleted. The
nd
direction to conduct 2 round of counselling
is restricted to the States and not to the
deemed/Central institutions.
M.A. NO. 1344 OF 2018 (IA Nos. 68987/2018,
68990/2018)
The applications for directions are
dismissed.
M.A. No. 1345/2018 (I.A.
NOS.69897/2018,69893/2018, 69896/2018)
By our order dated 03.05.2018, we directed
that the Second round of counselling of the
State quota shall be completed by
10.05.2018. The State of Madhya Pradesh has
filed an application for impleadment in the
above Writ Petition and for directions to
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extend time for completion of second round
of State counselling.
Mr. Purushendra Kaurav, learned
Advocate General submits that in spite of
their best efforts the State is not in a
position to complete the counselling by
10.05.2018. He further submits that there
are 415 unfilled seats. In view of the
peculiar circumstances, we extend the time
for completion of second round of State
Counselling in Madhya Pradesh till
15.05.2018 and the mop-up round till
19.05.2018. Applications stand
disposed of accordingly.
..................J.
[ S.A. BOBDE ]
...................J.
[ L. NAGESWARA RAO ]
NEW DELHI,
MAY 11, 2018.