Supreme Court - Daily Orders
Dr. Himank Goyal vs Union Of India on 11 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
ORIGINAL CIVIL JURISDICTION
MISC. APPLICATION NO. 1043 OF 2017
IN
I.A. NO. 96448 OF 2017
IN
WRIT PETITION (CIVIL) NO. 743 OF 2017
KERALA CHRISTIAN PROFESSIONAL COLLEGE ...APPLICANT(S)
MANAGEMENT FEDERATION
IN THE MATTER OF:
DR. HIMANK GOYAL & ORS. ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
Having regard to the exceptional situation explained to the Court, only for this year, it is directed that:
(i) For the remaining 553 unfilled Super Specialty seats lying vacant, the DGHS may hold a mop up counselling in an endeavour to fill up such seats within a period of 10 days from today.
(ii) The time schedule and the date of counselling, which may be decided by the DGHS giving adequate time to the candidates to attend the counselling should be duly publicized for five days continuously Signature Not Verified Digitally signed by MADHU BALA in national newspapers and also, put up on the Date: 2017.10.13 02:44:58 IST Reason: website of the DGHS as well as the MCI at the earliest.2
(iii) Counselling may be conducted as far as possible on one specified date.
(iv) Joining period may not exceed four days.
This order will apply only for the present academic year.
The application is disposed of accordingly.
…..................J. [ADARSH KUMAR GOEL] NEW DELHI …..................J. 11TH OCTOBER, 2017 [UDAY UMESH LALIT] 3 ITEM NO.7 COURT NO.10 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. No(s).1043/2017 in I.A. No.96448/2017 in W.P.(C) No. 743/2017 KERALA CHRISTIAN PROFESSIONAL COLLEGE ...APPLICANT(S) MANAGEMENT FEDERATION IN THE MATTER OF:
DR. HIMANK GOYAL & ORS. ...PETITIONER(S) VERSUS UNION OF INDIA & ORS. ...RESPONDENT(S) (FOR ADMISSION and IA No.96446/2017-INTERVENTION/IMPLEADMENT and IA No.96448/2017-APPROPRIATE ORDERS/DIRECTIONS) Date : 11-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Romy Chacko, AOR Mr. Shubham Singh,Adv. Mr. Varun Mudgal,Adv.
Ms. Indu Malhotra,Sr.Adv. Mr.Ramendra Mohan Patnaik,AOR Mr. K.V. Vijaykumar,Adv. Ms. Maitreyee Mishra,Adv.
For Respondent(s) Mr. Maininder Singh,ASG Col. R. Bala,Adv.
Mr. Prabhas Bajaj,Adv. Mr. Deepak Goel,Adv.
Mr. Akshay Amritanshu,adv. MR. G.S. Makker,Adv.
Ms. Nalin Kohli,Adv.
Ms. Aarti Sharma,Adv.
Mr. Prateek Bhatia,Adv. Mr. Gaurav Sharma,Adv. Mr. Dhawal Mohan,Adv.
Mr. Amandeep Kaur,Adv.4
UPON hearing the counsel the Court made the following O R D E R The application is disposed of in terms of the signed order.
Pending application(s) including intervention and impleadment shall stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)