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Judgment
16 paragraphs · 266 wordsS.A. BOBDE,J.
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 Quota.
By mistake, we directed the deemed/Central institutions shall also conduct the 2nd 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 direction to
conduct 2nd 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 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.