Supreme Court - Daily Orders
Ankit Chaturvedi vs Union Of India Through Its Secretary ... on 31 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar
SLP(C) 13843/16
1
ITEM NO.5 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.13843/2016
(Arising out of impugned final judgment and order dated 05-02-2016
in SA No. 248/2015 passed by the High Court of Judicature at
Allahabad)
ANKIT CHATURVEDI Petitioner(s)
VERSUS
UNION OF INDIA THROUGH ITS SECRETARY Respondent(s)
(HEALTH) & ORS.
Date : 31-07-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE A.M. KHANWILKAR For Petitioner(s) Mr. Amarendra Sharan, Sr. Adv.
Mr. Amit Kumar, Adv.
Mr. Prithvi Pal, AOR For Respondent(s) Mr. A.K. Panda, Sr. Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. D. S. Mahra, AOR Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma, AOR Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
Ms. Vara Gaur, Adv.
Ms. Deepika Kalia, Adv.
Ms. Shrishti, Adv.
UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by CHETAN KUMAR Date: 2017.08.02 17:17:11 IST Reason: Heard Mr. Amarendra Sharan, learned senior counsel along with Mr. Amit Kumar, learned counsel for the petitioner and Mr. Vikas Singh, learned senior counsel along with SLP(C) 13843/16 2 Mr. Gaurav Sharma, learned counsel for the Medical Council of India.
It is not disputed at the Bar that the petitioner has passed the M.B.B.S. examination and qualified in the screening test. The real issue that emerges for consideration is whether the petitioner could have taken admission when he was seventeen years of age.
Taking note of the fact that the petitioner has already passed the M.B.B.S. examination and also qualified in the screening test, we think it appropriate, regard being had to the special features of the case, to allow the prayer and direct the Medical Council of India to register him as a medical practitioner. Needless to say, when we say this order is passed keeping in view the special features of the case, it has to be treated as an order passed under Article 142 of the Constitution of India.
With the aforesaid direction, the special leave petition stands disposed of. No order as to costs.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar