Federation Of Privat... v. Union Of India And O...

1. Notice of motion.

2. Mr. Arun Gosain, learned Standing Counsel for Union of India, accepts notice on behalf of respondent No. 1; Mr. R. Kartikeya, Advocate, accepts notice on behalf of respondents No. 2 & 3; and Mrs. Monica Chhibber Sharma, Sr. DAG, Punjab, accepts notice on behalf of respondent No. 4. All the respondents pray for and are allowed a week's time to seek instructions and to file written statements.

3. To be listed on 18.09.2019.

4. Considering the facts and circumstances as also the order dated 26.10.2018 passed in an identical writ petition bearing CWP No. 22482 of 2018, it is hereby provided that while holding the counseling and granting admissions to the students including the students who have not cleared NEET, the preference would be given to candidates, who have the NEET eligibility. The students without NEET eligibility, who are granted admission, a specific stipulation would be indicated that the same would remain subject to final outcome of the present writ petition.