As per case facts, a Writ Petition was filed by minor students through their father due to apprehension of being deprived of seats in the All India Quota despite high ... merit ranking in the All India Entrance Examination. This was primarily because various States had allegedly not complied with the admission time schedule, failed to provide full information to DGHS, and did not correctly account for all seats when calculating the All India Quota. The non-adherence by states effectively reduced the available quota seats, prejudicing meritorious candidates. The question arose whether the All India Quota for MBBS/BDS courses should be increased, but more importantly, how to ensure the existing 15% quota is fully implemented by including all eligible seats and strictly adhering to the prescribed admission time schedule by State colleges and institutions. Finally, the Supreme Court issued comprehensive directions. It mandated all States/Union Territories and Boards of Secondary Education to strictly adhere to the time schedule for declaring results and completing admission processes, including timely intimation of vacant seats to the DGHS. It stressed full disclosure of All India Quota seats, prohibited mid-stream admissions or admissions exceeding sanctioned capacity, and made defaulting parties, especially Chief Secretaries and Health Secretaries, personally liable for non-compliance. The Court also directed examination of increasing the All India Quota, considering Section 10-A seats, and exploring video conferencing for counseling, while ensuring merit-based admissions without manipulation through interviews.