Gujarat High Court
Bhavin vs Union on 18 March, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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CA/2719/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR INTERIM RELIEF No. 2719 of 2010
In
SPECIAL
CIVIL APPLICATION No. 2917 of 2009
With
CIVIL
APPLICATION No. 2720 of 2010
In
SPECIAL
CIVIL APPLICATION No. 2792 of 2009
=================================================
BHAVIN
RAJANIKANT PATEL & 2 - Petitioner(s)
Versus
UNION
OF INDIA & 8 - Respondent(s)
=================================================
Appearance :
MR
TEJAS M BAROT for Petitioner(s) : 1 - 3.
MR PS CHAMPANERI for
Respondent(s) : 1,
GOVERNMENT PLEADER for Respondent(s) : 2,
M/S
TRIVEDI & GUPTA for Respondent(s) : 3,
MR UDAYAN P VYAS for
Respondent(s) : 3,
MR HRIDAY BUCH for Respondent(s) : 3,
None
for Respondent(s) : 4, 6,
MR MITUL K SHELAT for Respondent(s) :
5,
MRS VD NANAVATI for Respondent(s) : 7,
MR DC DAVE for
Respondent(s) : 8 - 9.
=================================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 18/03/2010
COMMON ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) The petitioners are allowed to implead BJ Medical College and NHL Medical College as party respondent Nos. 10 and 11 respectively in the Civil Applications. Ms Sangeeta Vishen, learned AGP accepts notice on behalf of BJ Medical College. Mr Abhishek Mehta for M/s Trivedi & Gupta Advocates accepts notice on behalf of NHL Medical College.
2. It is brought to our notice that this Court by order dated 1.5.2009 in Special Civil Application No. 2621 of 2009 and order dated 14.9.2009 in Civil Application No. 9437 of 2009 has passed interim order in similar circumstances. Under the circumstances, on hearing the parties, we pass similar order.
3. Kesar Sal Medical College is directed to submit its request to the Gujarat Medical Council for their approval for the purpose of internship of the students concerned. The Gujarat Medical Council in turn may make the proposal to the State Government and the State Government will issue notification accordingly.
4. The students will have to pay necessary fees to BJ Medical College as well as NHL Medical College to which they will be transferred for internship and will not claim any stipend.
5. The entire exercise shall be completed within ten days from the date of receipt of communication of this order.
6. On completion of the internship, the respondents will treat the students in the same manner as has been treated in other similar cases.
Both the Civil Applications stand disposed of.
Direct Service is permitted.
[S.J. MUKHOPADHAYA, CJ.] [AKIL KURESHI, J.] sundar/-
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