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  • ATIF INAM
  • MUKESH KUMAR MARORIA
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  • MUKESH KUMAR MARORIA
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    ANMOL v. UNION OF INDIA

    1

    ITEM NO.47 COURT NO.2 SECTION IV-B

    S U P R E M E C O U R T O F I N D I A

    RECORD OF PROCEEDINGS

    Petition(s) for Special Leave to Appeal (C) No(s). 27632/2024 [Arising out of impugned final judgment and order dated 23-09-2024 in CWP No. 24293/2024 passed by the High Court of Punjab & Haryana at Chandigarh]

    ANMOL Petitioner(s)

    VERSUS

    UNION OF INDIA & ORS. Respondent(s) Date : 12-12-2024 This petition was called on for hearing today.

    CORAM :

    HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s)

    Mr. Atif Inam, AOR

    Mr. Rishit Vimadalal, Adv. Ms. Shrutika Pandey, Adv. Ms. Karuvaki Mohanty, Adv. For Respondent(s)

    Ms. Pankhuri Shrivastava, Adv. Ms. Neelam Sharma, AOR Mr. Alekshendra Sharma, Adv. Mr. Aditya Kumar, Adv. Mr. Gaurav Sharma, Sr. Adv. Mr. Dhawal Mohan, Adv. Mr. Paranjay Tripathi, Adv. Mr. Rajesh Raj, Adv. Mr. Prateek Bhatia, AOR Mr. Vikramjeet Banerjee, ASG Mr. Nachinketa Joshi, Sr. Adv. Mr. Raghav Sharma, Adv. Mr. Ayush Anand, Adv. Ms. Astha Singh, Adv. Mr. Ishaan Sharma, Adv. Mr. Aaditya Shankar Dixit, Adv. Mr. Amrish Kumar, AOR

    2

    Mr. Shreekant Neelappa Terdal, AOR Mr. Krishna Kant Dubey, Adv. UPON hearing the counsel the Court made the following

    O R D E R

    1. In pursuance to our order dated 11.12.2024, Dr. Atul Goel, the Director General, Directorate General of Health Services, Ministry of Health and Family Welfare, Government of India is present in Court.

    2. We have required to direct the presence of the officer, since in spite of being duly served, none appeared yesterday on the first call. Though the matter has kept back twice, none appeared for the Union of India.

    3. The Court does not derive any pleasure in summoning the officer(s) to the Court. However, when despite being duly served, the respondents do not put in appearance, we are compelled to do so.

    4. The presence of the officer is dispensed with.

    5. Leave granted.

    6. The appeal is heard by consent of the parties.

    7. For the reasons to be recorded separately, the appeal is allowed.

    8. The appellant is directed to be admitted in the Government Medical College, Sirohi, Rajasthan, against a seat reserved for persons with disability (OBC)

    9. We further direct that if the seat is not available, in

    3

    the facts and circumstances of the case, a supernumerary seat be created so that the appellant can be accommodated on the said seat.

    (DEEPAK SINGH) (ANJU KAPOOR)

    ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)

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    ANMOL v. UNION OF INDIA
    (Dec 12, 2024)