Supreme Court - Daily Orders
Ashish Ranjan vs Union Of India . on 17 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.1 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 76/2015
ASHISH RANJAN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 18/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Indu Malhotra, Sr. Adv.
Mr. Prashant R. Dahat, Adv.
Mr. Sumit Pachkhande, Adv.
Mr. Abhinav Agnihotri, Adv
Mr. Venkateswara Rao Anumolu,Adv.
For Respondent(s) Mr. Anip Sachthey, AOR
Mr. Saakar Sardana, Adv.
Mrs. Kirti Renu Mishra, AOR
Union of India Ms.Pinky Anand, ASG
Ms. Saudamini Sharma, Adv.
Ms. Rekha Pandey, Adv.
Mr. R.S. Nayar, Adv.
Mr. D.S. Mahra, AOR
U.P. Mr. Irshad Ahmad, AAG
Mr. Abhisth Kumar, AOR
Mr. Som Raj Choudhury, Adv.
Dr. Monika Gusain, AOR
H.P.
Signature Not Verified
Mr. Suryanarayna Singh, AAG
Digitally signed by
Ms. Pragati Neekhra, AOR
Gulshan Kumar Arora
Date: 2015.03.20
16:03:39 IST
Tamil Nadu
Reason:
Mr. Subramonium Prasad, AAG
Mr. B. Balaji, AOR
Ms. R. Rakesh Sharma, Adv.
Ms. Shase, Adv.
2
MCI Mr. Gaurav Sharma, AOR
Mr. Prateek Bhatia, Adv.
Ms. Amandeep Kaur, Adv.
Mr. Prateek Mishra, Adv.
Mr. Gopal Singh, AOR
Mr. Chandan Kumar, Adv.
Mr. Manish Kumar, Adv.
Ms.Rashmi Srivastava, Adv.
Haryana Ms. Nidhi Gupta, AAG
Ms. Rachna Ghoudhi, Adv.
Maharashtra Ms. Asha Gopalan Nair, Adv.
Mr. A.P. Mayee, Adv.
Goa Mr. ANS Nadkarni, Advocate General
Mr. Siddharth Bhatnagar, Adv.
Mr. Datta Prasad Lawande, Adv.
Mr. Sidharth Mohan, Adv.
Mr. Rahul Arya, Adv.
Chhattisgarh Mr. Aniruddha P. Mayee, Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. A. Selvin Raja, Adv.
M.P. Mr. C.D. Singh, Adv.
Mr. D.S. Parmar, Adv.
Mr. Darpan Bhuyan, Adv.
Ms. Ruchi Kohli, Adv.
Ms. Srishti Kaul, Adv.
Karnataka Ms. Anitha Shenoy, Adv.
Odisha Ms. Kissi R. Mishra, Adv.
Kerala Mr. M.T. George, Adv.
Ms. Kavitha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
For the academic year 2015-2016, Mr. Gaurav Sharma, learned counsel for the MCI, has produced the following chart :
3“Proposed Postgraduate Admission Schedule on Behalf of MCI (From 2015 Onwards) Schedule for Postgraduate Courses admission State Quota All India Quota Conduct of entrance Between 1st January to Between 10th November examination 15th January to15th December of preceding year Declaration of result Between 1st February By 31st January of qualifying to 7th February examination/entrance examination 1st round of To be over by 20th Between 1st February counselling/admission February to 4th March Last date for joining 28th February By 15th March the allotted college and course 2nd round of Between 20th March to Between 30th March to counselling for 26th March 4th April allotment of seats from waiting list Last date for joining 29th March 15th April for candidates allotted seats in 2nd round of counselling.
3rd round of Between 13th May to Between 16th April to
Counselling (for 18th May 30th April
filling up of seats
reverted from All
India Quota/other
vacant seats from
State Quota
Last date forjoining 25th May 12th May
for candidates
allotted seats in 3rd
round of counseling
Commencement of 20th May 20th May
academic session
Last date upto which 31st 31st
students can be
admitted against
vacancies arising due
to any reason from
the waiting list
4
Note: (1) Those States which could not conduct/complete – 1 st round of counselling as per the schedule, the aforementioned dates for 2nd and 3rd round of counselling will be taken as 1st and 2nd round of counselling for them.
(2) There shall be no further or extended round of counselling.” Ms. Nidhi Gupta, learned counsel appearing for the State of Haryana, Mr. A.P. Mayee, learned counsel appearing for the States of Maharashtra and Chhattisgarh, Mr. Irshad Mehta, learned counsel appearing for the State of U.P., Mr. Nadkarni, learned counsel appearing for the State of Goa, Mr. B. Balaji, learned counsel appearing for the State of Tamil Nadu, Mr. M.T. George, learned counsel appearing for the State of Kerala, Mr. Chandan Kumar, learned counsel appearing for the State of Bihar and Ms. Anitha Shenoy, learned counsel appearing for the State of Karnataka submitted that the said schedule has not been circulated.
Ms. Pinky Anand, learned Additional Solicitor General shall file an affidavit of the competent authority within two days hence in that regard. If it has not been circulated, there may be difficulty for the States as it appears that they have followed the schedule for the academic year 2014-2015.
It is submitted by Ms. Pinky Anand that when in the last year, the schedule was brought on record in W.P. No. 433 of 2013 all the States who were parties to the same, were aware of the same. Be that as it may, an affidavit is required to be filed to indicate whether it has been really circulated by virtue of official communication, for there was no order of this Court directing that this should be the schedule for this academic session.
It is urged by Ms. Indu Malhotra that when the first counselling of the State has not yet commenced, there would be an anomalous situation. It is her further submission that if the last year's pattern is followed and dates are accordingly adjusted, all admissions can take place by 31st May, 2015 and the basic purpose of the time frame would be maintained.
Ms.Pinky Anand, learned Additional Solicitor General for the Union of India and Mr. Gaurav Sharma, learned counsel for the MCI shall obtain instructions and think of some adjustment and file a further chart on Tuesday after serving copies thereof on the learned counsel for the parties.
List the matter on 24.03.2015. It shall be taken up as the first case on the Board.
(Gulshan Kumar Arora) (H.S. Paresher)
Court Master Court Master