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Judgment
14 paragraphs · 243 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:-
(i) Issue a writ order or direction in the nature of mandamus directing the respondent no. 4 to permit the petitioner to take part in the second/further
rounds of counseling for admission to Post Graduate Courses in Medical Colleges of the State, treating the petitioner as having been not allotted any
Medical College in the First Round of Counseling.
A coordinate Bench of this Court on 19.04.2018 had passed following order:-
“Meanwhile, as an interim measure, it is hereby directed that the respondents shall consider the candidature of the petitioner in the ongoing second
counselling by making the user ID of the petitioner functional, which shall be provisional in nature and shall be subject to the final determination of the
writ petition. Mr. Shailendra Nauriyal, Advocate for the respondent No.4 undertakes that the petitioner shall be allowed in the second counselling. Let
a certified copy of this order be supplied today itself on payment of usual charges.â€
No counter affidavit has been filed by any of the respondents till today.
This Court can take judicial notice of the fact that petitioner would have been permitted to participate in the second round of counselling in terms of
interim order passed by this Court.
Even otherwise also, the relief, as claimed in the writ petition, does not survive any longer. Accordingly, writ petition is dismissed.