1. An affidavit has been filed by Medical Council Committee of Directorate General of Health Services (DGHS), Ministry of Health and Family Welfare and the Union of India on 03.12.2021. It has been stated in the affidavit that DGHS is the designated authority for counselling for 50% All India Quota seats of the contributing States. The competent authority has decided to conduct 4 rounds of All India Quota counseling from the current academic year 2021-2022 for NEET - Under Graduate and Post Graduate as per the modified policy approved by this Court and Government Orders issued from time to time.
2. The proposed modified scheme of online 4 rounds of counselling will be in tune with the prevailing norms of counselling (including the fees and security deposit) being followed for Central Institutes/Universities. The salient points of the scheme are as follows:
“a) There will be 04 rounds of online counselling i.e. AIQ Round I, AIQ Round 2, AIQ Mop-up Round and AIQ Stray Vacancy Round.
b) The seats which were earlier reverted back to the respective States after the completion of Round 2 of AIQ will continue to be filled in the AIQ Mop-Up Round and AIQ Stray Vacancy Round to be conducted by MCC of DGHS, MoHFW in online mode.
c) The said rounds will only be conducted for the AIQ seats having All India character which are contributed by the States for 15% UG seats and 50% PG seats.
d) Fresh registration of candidates will be allowed in:
AIQ Round 1
AIQ Round 2
AIQ Mop-Up Round.
e) There will be no fresh registration for candidates in the AIQ Stray Vacancy Round.
f) There will be an option for upgradation and free exit, only in Round 1 of the AIQ counselling.
g) There will not be an option of upgradation to Mop-up round from Round 2.
h) Candidates who have joined the allotted seat in Round 2 and further rounds of counselling will not be allowed to resign and will also be ineligible to take part in further rounds of any type of counselling.
i) Candidates who have not joined the allotted seat in Round 2 will be eligible for further rounds of counselling subject to forfeiture of security deposit and fresh registration in only mop-up round.
j) The provisions with regard to security deposit, option of free exit and eligibility for participation will be as per the Gazette Notification No. MCI-34(41)/2018-Med./109835 dated 18/05/2018.”.
3. This Court has been informed that the modified schemes shall be implemented for the current year 2021-2022 for admissions to NEET UG and PG.
4. In view of the aforesaid statement made on behalf of MCC, Directorate of Health Services, nothing remains to be adjudicated in the special leave petition and writ petition which are disposed of accordingly. Pending application(s), if any, shall stand disposed of.