Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

M. Monika Priya vs The Director Of Medical Education on 20 January, 2015

Bench: Dipak Misra, Abhay Manohar Sapre

  W.P.(C) 1001/14
                                                     1

  ITEM NO.801                                 COURT NO.6                   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.1001 of 2014


  M. MONIKA PRIYA AND ORS.                                                 Petitioner(s)

                                                    VERSUS

  THE DIRECTOR OF MEDICAL EDUCATION AND ORS                                Respondent(s)


  Date : 20/01/2015 This petition was MENTIONED today.


  CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


  For Petitioner(s)                   Mr. G. Sivabalamurugan, Adv.
                                      Ms. Vandana Sinha, Adv.
                                      Mr. Nitin Kumar Thakur, AOR

  For Respondent(s)                   Mr.   Rakesh Dwivedi, Sr. Adv.
                                      Mr.   Subramonium Prasad, AAG
                                      Mr.   B. Balaji, AOR
                                      Mr.   R. Rakesh Sharma, Adv.
                                      Mr.   Rajiv Dalal, Adv.

  For MCI                             Mr. Gaurav Sharma, Adv.
                                      Ms. Amandeep Kaur, Adv.
                                      Mr. Prateek Bhatia, Adv.


                             UPON being mentioned the Court made the following
                                                O R D E R

On mentioning, this matter is taken on Board.

Signature Not Verified This Court on 13th January, 2015, had passed the Digitally signed by Chetan Kumar Date: 2015.01.22

following order:

15:23:47 IST Reason:
“Heard learned counsel for the parties at length.
W.P.(C) 1001/14 2 Mr. Rakesh Dwivedi, learned senior counsel appearing for the State of Tamil Nadu shall verify whether petitioner No.1 and 3 are prosecuting the BDS course in any of the recognised colleges in the State of Tamil Nadu.
The writ petition qua other petitioners is dismissed.” Mr. Rakesh Dwivedi, learned senior counsel appearing for the State of Tamil Nadu, has submitted that he has instructions to state that the petitioner Nos.1 and 3 in this writ petition, are prosecuting their B.D.S. course.
In view of the aforesaid, it is directed that the petitioners, who are prosecuting BDS course, would be permitted to change the stream to MBBS course and be admitted to the Chennai Medical College Hospital & Research Centre, Trichy, Tamil Nadu. The formalities in this regard be completed within two weeks hence. Needless to emphasize, the present order is passed in special circumstances and special features of the case and in the presence of the Medical Council of India. We may hasten to clarify that the Chennai Medical College Hospital & Research Centre, shall not be responsible for having admitted the students from another college in its Institute in the MBBS course, for we have so directed regard being had to the obtaining factual matrix.
The writ petition is , accordingly, disposed of. 
              (Chetan Kumar)                                  (H.S. Parasher)
               Court Master                                     Court Master