1                               NON REPORTABLE

   IN THE  SUPREME COURT OF INDIA    CIVIL ORIGINAL JURISDICTION

      M.A. NO. 1344 OF 2018 (IA Nos. 68987/2018, 68990/2018)  

AND      M.A. No. 1345/2018 (I.A.

NOS.69897/2018,69893/2018, 69896/2018) IN     

     WRIT PETITION (CIVIL) No. 357 of 2018

RACHIT SINHA & ORS.            PETITIONER(S)                      VERSUS UNION OF INDIA & ORS.          RESPONDENT(S)

O R D E R W.P.  (C)  Nos.  357  of  2018,  361/2018, 366/2018 and 424/2018

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

2 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

3 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.  

                         ..................J.                     [ S.A. BOBDE ]

                                                  ...................J.                       [ L. NAGESWARA RAO ]     NEW DELHI, MAY 11, 2018.