Supreme Court: In a relief to students seeking admission in AIIMS Institutes, the bench of L. Nageswara Rao and AS Bopanna, JJ has directed that a roster point-based reservation for preferential candidates as followed by Jawaharlal Institute of Postgraduate Medical Education and Research (JIPMER) shall be implemented in all the AIIMS institutes.

AIIMS, New Delhi, submitted before the Court that a roster point-based reservation can be followed for preferential candidates. However, the actual roster point for AIIMS would be different from that of JIPMER. The Court agreed to the submission and observed that the roster points need not be similar to that of JIPMER.

The directions came in the petition filed by a registered AIIMS, Bhopal and the candidates who have appeared for INI-CET examination seeking roster wise/discipline wise seat allocation for institutional preference candidates who seek admission via INI-CET examination. The petitioners had argued before the Court that they are losing out on their preferred discipline as no mechanism for allotment of seats for institutional preference is specified.

[STUDENTS ASSOCIATION AIIMS, BHOPAL v. AIIMS, 2022 SCC OnLine SC 681, order dated 13.05.2022]


For petitioners: Dr Charu Mathur, AOR

Tanvi, Adv

Sanjay Kumar Dubey, Adv

Arvind P. Datar, Sr. Adv.

Pranjal Kishore, Adv.

Rahul Unni Krishnan, Adv.

Paranjay Tripathi, Adv.

Aditya Jain-1, AOR

For Respondent(s): Dushyant Parashar, AOR

Manu Parashar, Adv.

Gaurav Sharma, AOR

Dhawal Mohan, Adv.

Prateek Bhatia, Adv.

S.K. Dubey, Sr. Adv.

K.V. Mohan, AOR

Rajmangal Kumar, Adv.

Rishabh Kr. Thakur, Adv.

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