We have heard the learned counsel for the parties at length. We observe that mandate of our judgment was to hold centralised entrance test followed by centralised state counselling by the State to make it a one composite process. We, therefore, direct that admission to all medical seats shall be conducted by centralised counselling only by the State Government and none else.





2. If any counselling has been done by any College or University and any admission to any medical seat has been given so far, such admission shall stand cancelled forthwith and admission shall be given only as per centralised counselling done by the State Government.





3. We may note at this stage that the State Government has done the first counselling. However, the learned Additional Solicitor General has made a statement at the Bar that the State Government is ready to undertake the entire process afresh and assures that it would be completed by 30th September, 2016 which is the last date for admission. We also feel that it is a proper course of action inasmuch as it will enable the private institutions to send their representatives at the place of counselling as per the information which may be displayed by the counselling authority forthwith at its website. We place on record an assurance given by the learned ASG that all seats, whether of Government Colleges or the private institutions, shall be filled up and no seat shall remain vacant.





4. However, in so far as the prayer of the Applicant/State Government to take action against the contemnor (s) is concerned, we do not intend to proceed further and discharge the contempt notice.





5. The contempt petition stands disposed of on the aforesaid terms. 6. I.A. No. 83 in C.A. No. 4060/2009 also stands disposed of accordingly.