Madhya Pradesh High Court
Preeti Choudhary vs The State Of Madhya Pradesh on 7 November, 2017
W.P. No. 14536/2017
Jabalpur, 07.11.2017
Shri Parag S. Chaturvedi along with
Dhananjay Chaturvedi, learned counsel for the
petitioner.
Shri Deepak Awasthy, learned Dy. A.G. for the
State.
Heard.
The petitioner has filed this petition praying for
a direction to the respondents/authorities to allot
any seat in the M.B.B.S. Course in any college in the State of M.P. It is stated that the petitioner had initially been allotted admission against the State Quota seat at Neta Ji Subhash Chandra Medical College, Jabalpur but subsequently, the allotment was cancelled and some other student has been granted admission in place of the petitioner.
Having heard the learned counsel for the petitioner, it is observed that the last date for granting admission to M.B.B.S. Course i.e 31st of August, 2017 is over. We also take note of the fact that the entire process of admission was taken up again by the respondents/authorities on account of the order passed by this court in W.P. No. 12601/2017 (Tarishi Verma Vs. State of MP and others) which order has been affirmed and confirmed by the Supreme Court in S.L.P. (Civil) Nos. 22438/2017 and 22439/2017 dated 29.08.2017.
It is also pointed out by the learned Dy. A.G. for the State that the State had sought extension of the date for making admissions to the MBBS Course before the Supreme Court and such extension was granted by the Supreme Court up to 10.09.2017 which period is also over and therefore, nothing further can be taken up or done by the authorities of the State in respect of making admissions to the MBBS Course.
The Supreme Court in the case of Ashish Ranjan and Others vs Union of India and others (2016) 11 SCC 225 decided on 18.1.2016, has approved the amendment in the Medical Council of India Regulations wherein the last date for making admissions to MBBS Courses has been fixed as 31st of August of the year concerned and while granting the stamp of approval to the said schedule has further directed that the order passed in the aforesaid case be sent to all Chief Secretaries of all States with a direction to ensure that all the stakeholders including the AIIMS and PGI's follow the schedule in letter and spirit and do not make any deviation whatsoever.
In the circumstances, as the cut-off date for making admissions to MBBS Courses is over and the time extended by the Supreme Court for that purpose has elapsed, the prayer of the learned counsel for the petitioner for granting admission to the petitioner in the MBBS Courses after the cut-off date, cannot be considered thereafter.
In view of the aforesaid facts and circumstances of the case and the order passed by the Supreme Court in the aforesaid S.L.P, this petition seeking admissions to MBBS Course at this belated stage is not entertainable. It is accordingly dismissed.
(R.S. Jha) (Nandita Dubey)
Judge Judge
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RAVI SHANKAR SHRIVASTAVA
2017.11.08 13:02:34 +05'30'