Karnataka High Court: While passing the interim order, the Division Bench held that there is no bar in law to Overseas Citizens of India cardholders, who are NEET UG 2017 qualified, to apply for management quota seats in the deemed Universities.

Petitioners claimed that they were eligible to be considered for admission under the management quota seats in the deemed Universities. The petitioners relied on the order of Karnataka HC passed in W.P. No. 23448/2017 dated 07.07.2017 and also the interim direction issued by the Supreme Court in W.P. No. 267/2017, dated 09.05.2017, regarding common counseling for admission to deemed Universities.

Learned counsel for the petitioners submitted that the Director General of Health Services was not permitting the petitioners to apply for management quota seats available in deemed Universities. Medical Council of India submitted that there is no bar in law for Overseas Citizens of India cardholders who are NEET UG 2017 qualified, to apply for available management quota seats.

The Court, after perusing the documents and submissions on behalf of the parties, held that the petitioners and similarly situated Overseas Citizens of India cardholders, who are NEET UG 2017 qualified, are eligible to apply for admission to I year MBBS/BDS course under the management quota seats in deemed Universities. [Aparna Macharla v. Union of India, W.P. Nos. 32330-32332/2017, dated August 01, 2017]

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