Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Dr Vikas Gupta vs Union Of India on 27 April, 2017

Bench: S.A. Bobde, L. Nageswara Rao

                                                                   1

                                             IN THE SUPREME COURT OF INDIA

                                              CIVIL ORIGINAL JURISDICTION

                                       WRIT PETITION (CIVIL) NO.296 OF 2017


                         DR VIKAS GUPTA AND ORS                                         ....PETITIONER(S)

                                                                 VERSUS

                         UNION OF INDIA AND ORS                                         ....RESPONDENT(S)



                                                            O R D E R

We have heard learned counsel appearing for the respective parties and perused the record.

Learned counsel appearing for Respondent Nos.1 and 4 i.e. Union of India and Medical Council of India respectively, submit that the counselling for NEET (All India Quota) PG (MD/MS/Diploma & MDS) seats has been completed on 26.04.2017 and no seat is vacant. They further submit that the students will join on or before 09.05.2017.

It has been submitted on behalf of the four respondents-States i.e. Maharashtra, Chhattisgarh, Gujarat, and Haryana, that the counselling for State Quota PG (MD/MS/Diploma & MDS) seats in the first round will be completed by the first week of May, 2017, Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.04.28 i.e. 07.05.2017.

Reason:

As far as the State of Jharkhand is concerned, the learned counsel appearing for the respondent – State of  2 Jharkhand, submits that the first counselling for the aforesaid PG courses is already over as per the schedule.

We are informed by the learned counsel appearing for the States of Harynana, Chhattisgarh, Gujarat, and Tamil Nadu, that there is some litigation with respect to the validity of in-service seats in the State Quota, pending in the States of Haryana, Chhattisgarh, Gujarat, and Tamil Nadu. It is also informed that such matters are being heard on a day-to-day basis.

In any case, we direct that all the States mentioned hereinabove, shall complete the counselling of the first round for the State Quota PG (MD/MS/Diploma & MDS) seats by 07.05.2017 and take the follow-up action according to the schedule.

With the aforesaid direction, the writ petition is disposed of.

....................J [S. A. BOBDE] ....................J [L. NAGESWARA RAO] NEW DELHI;

APRIL 27, 2017.

                                    3

ITEM NO.11                   COURT NO.9                  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 (Civil) No.296/2017 DR VIKAS GUPTA AND ORS Petitioner(s) VERSUS UNION OF INDIA AND ORS Respondent(s) (With appln. (s) for stay and office report) Date : 27/04/2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Paras Kuhad, Sr. Adv.

Mr. Joydeep Mazumdar, Adv. Mr. Debojyoti Bhattacharya, Adv. Mr. Jitin Chaturvedi, Adv. Ms. Aditi Tripathi, Adv. Ms. Momota C. Bhattacharya, Adv. Mr. Shibashish Misra,Adv.

For Respondent(s) Mr. Ajit Kumar Sinha, Sr. Adv.

Ms. Sadhana Sandhu, Adv. Mr. Sanjay Kr. Pathak, Adv. Mr. G.S. Makker, Adv.

Mr. Gaurav Sharma, Adv. Mr. Prateek Bhatia, Adv. Ms. Amandeep Kaur, Adv. Mr. Dhawal Mohan, Adv. Ms. Vara Gaur, Adv.

Mr. Subramonium Prasad, Sr. Adv./AAG Mr. B. Balaji, Adv.

Mr. S. Kumar, Adv.

Mr. Utkarsh Srivastava, Adv.

Mrs. Hemantika Wahi, Adv. Ms. Jesal Wahi, Adv.

Mr. Nishant R. Katneshwarkar, Adv.

Mr. Anil Grover, AAG Ms. Noopur Singhal, Adv.

Mr. A.P. Mayee, Adv.

Mr. A. Selvin Raja, Adv.

Mr. Krishnanand Pandey, Adv.

UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.

(Sanjay Kumar-II)                           (Indu Pokhriyal)
   Court Master                               Court Master

(Signed Order is placed on the file)