Supreme Court of India
Medical Council Of India vs Manas Ranjan Behera & Ors on 26 October, 2009
Equivalent citations: 2009 AIR SCW 6682, 2010 (1) SCC 173, 2010 (2) AIR JHAR R 422, AIR 2009 SC (SUPP) 2949, (2011) 7 SERVLR 509, (2011) 1 SCT 309.1, (2009) 13 SCALE 438, (2010) 2 ALL WC 2072
Bench: K.G. Balakrishnan, P. Sathasivam
MEDICAL COUNCIL OF INDIA
v.
MANAS RANJAN BEHERA & ORS.
(Civil Appeal No. 7134-35 of 2009)
OCTOBER 26, 2009
[K.G. Balakrishnan, CJI. and P. Sathasivam, J.]
[2009] 15 (Addl.) SCR 450
The following Order of the Court was delivered
ORDER
1. Leave granted.
2. The Medical Council of India has challenged the Order passed by the Division Bench of the High Court of Orissa directing the admission of 12 students after the cut-off date of 30th September of the concerned year. It may be noticed in Mridul Dhar (Minor) and Anr. v. Union of India and others, reported in 2005 (2) SCC 65, this Court directed that all the parties shall comply with the directions issued by this Court as regards admission to students in the Medical and Dental colleges. In Direction-15 of paragraph 35 of the Judgment, we has also indicated, "Time schedule provided in the Regulations shall be strictly adhered to by all concerned failing which the defaulting party would be liable to be personally proceeded with."
In view of these directions, the High Court should not have passed the impugned Order. However, we have noticed that these 12 students were eligible and because of unprecedented situation, they could not secure admission within the prescribed time limit. We condone the delay in giving admission to them as a one time measure. However, we clarify that these time schedule prescribed by this Court should be followed strictly.
The appeals are disposed of accordingly.