Gujarat High Court
Agarwal vs Union on 23 March, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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CA/2919/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR DIRECTION No. 2919 of 2010
In
CIVIL
APPLICATION No. 10661 of 2009
In
SPECIAL
CIVIL APPLICATION No. 2621 of 2009
With
CIVIL
APPLICATION No. 2714 of 2010
In
CIVIL
APPLICATION No. 2621 of 2009
In
SPECIAL
CIVIL APPLICATION No. 2621 of 2009
=================================================
AGARWAL
BHAVNA SURESH & 70 - Petitioner(s)
Versus
UNION
OF INDIA & 8 - Respondent(s)
=================================================
Appearance :
MR
SI NANAVATI, SR. ADVOCATE with MS
ANUJA S NANAVATI for Petitioner(s) : 1 - 71.
MR PS CHAMPANERI for
Respondent(s) : 1,
MR DEVANG VYAS, AGP for Respondent(s) : 2,
None
for Respondent(s) : 3, 9,
MR MITUL K SHELAT for Respondent(s) :
4,
MR DC DAVE for Respondent(s) : 5, 7,
MRS VD NANAVATI for
Respondent(s) : 6,
M/S TRIVEDI & GUPTA for Respondent(s) :
8,
=================================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 23/03/2010
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) Taking into consideration the fact that medical students were transferred to recognized Medical Colleges pursuant to the Court's orders, they have completed their internship, some of them have appeared in the Common Entrance Test for admission in Post Graduate medical course, but because of the pendency of the case, the competent authorities have not provided the successful students with the requisite certificates and for those who have competed in the Common Entrance Test for admission in Post Graduate medical course, we pass the following order :-
(i) The competent authority/college is directed to provide the successful students with requisite certificates as required for admission in Post Graduate medical course within a week.
(ii) The successful candidates in Common Entrance Test for admission in Post Graduate medical course be also allowed to appear in the counselling which is scheduled to start in future and if one or the other as found competent have to be admitted in such Post Graduate medical course in accordance with the merit and if comes within the zone of admission. The aforesaid order shall be subject to the final decision of the present case.
(iii) Earlier order passed shall stand modified to the extent stated hereinabove.
Post Special Civil Application No. 2621 of 2009 alongwith Special Civil Application No. 2792 of 2009, Special Civil Application No. 2917 of 2009, Special Civil Application No. 2918 of 2009 and Special Civil Application No. 2794 of 2009 on 7th April, 2010.
[S.J. MUKHOPADHAYA, CJ.] [AKIL KURESHI, J.] sundar/-
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