Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, M. M. Sundresh , JJ

Constitution of India , Art.226— Cancellation of admissions - PG Dental Course - In mop up round of counselling, candidates did participate but could not secure admission on merits but subsequently they got admissions through backdoor - Institutions did not intimate to Directorate/State Govt with respect to seats remained vacant - Submission on behalf of institutions that seats remained vacant and same could have been wasted and therefore admissions were given, cannot be accepted - Candidates were granted admissions illegally and to allow them to continue their course shall be perpetuating illegality - Communication issued by Directorate cancelling admission of candidates in respective institutions, proper. (Para 12 13)