Supreme Court - Daily Orders
Dr. Subashini vs The Secretary To Government Ministry Of ... on 31 January, 2018
Bench: Arun Mishra, Amitava Roy
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ITEM NO.9 COURT NO.10 SECTION XII
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(s).16380-16381/2017
(Arising out of impugned final judgment and order dated 06-05-2017
in WA No. 498/2017 03-05-2017 in WA No. 499/2017 passed by the High
Court Of Judicature At Madras)
DR. SUBASHINI & ANR. Petitioner(s)
VERSUS
THE SECRETARY TO GOVERNMENT MINISTRY OF HEALTH
AND FAMILY WELFARE THE SECRETARY TO GOVERNMENT & ORS. Respondent(s)
(IA No.95775/2017-VACATING STAY In Connected Case SLP(C) No.016541-
016552/2017 and FOR ADMISSION)
WITH
Diary No(s). 16431/2017 (XII)
(FOR ADMISSION)
SLP(C) No. 16433-16440/2017 (XII)
(D.No.16235/2017 has been linked with D.No.16431/2017 arising out
of common order.)
SLP(C) No. 16541-16552/2017 (XII)
(APPLICATION FOR IMPLEADMENT)
(IA No.95775/2017-VACATING STAY and IA
FOR VACATION OF STAY APPLICATION ON IA 61400/2017 IN
SLP(C)NO.16542/2017 ONLY TO BE LISTED. and IA No.109617/2017-
SLP(C) No. 16621-16624/2017 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
48376/2017)
SLP(C) No. 16618/2017 (XII)
(IA No.48366/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 17809/2017 (XII)
(FOR ADMISSION and I.R. and IA No.48762/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 17807-17808/2017 (XII)
Signature Not Verified
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
Digitally signed by
BALA PARVATHI
Date: 2018.02.01
48270/2017)
17:03:41 IST
Reason:
SLP(C) No. 17786-17798/2017 (XII)
(FOR ADMISSION and I.R. and IA No.48362/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 17813/2017 (XII)
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FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
48365/2017)
SLP(C) No. 17800/2017 (XII)
(FOR ADMISSION and I.R. and IA No.49720/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
SLP(C) No. 18307/2017 (XII)
(FOR ADMISSION and I.R. and IA No.50005/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
SLP(C) No. 17784/2017 (XII)
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
48375/2017)
SLP(C) No. 17802/2017 (XII)
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
49428/2017)
Diary No(s). 17205/2017 (XII)
(IA No.89158/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.89154/2017-PERMISSION TO FILE SLP and IA
No.89152/2017-CONDONATION OF DELAY IN REFILING
Date : 31-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. A. Mariarputham, Sr. Adv.
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
M/S.Arputham Aruna And Co, AOR
Mr. P. Soma Sundaram, AOR
Mr. R. Anand Padmanabhan, Adv.
Mr. Romil Pathak, Adv.
Ms. Ananya Mukharjee, Adv.
Mr. Akshay Ravi, Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. K.V. Vijayakumar, AOR
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR
Mr. Thomas Franklin Caesar, Adv.
Ms. M. Venmani, Adv.
Mr. S. Sethu Mahendran, Adv.
Mr. S. Gowthaman, AOR
Ms. Preetika Dwivedi, AOR
Mr. P. V. Yogeswaran, AOR
Mr. M.P. Srivignesh, Adv.
Mr. Jose Abraham, Adv.
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For Respondent(s) Mr. Abhinav Agrawal, Adv.
Mr. E. C. Agrawala, AOR
Mr. Gaurav Sharma, AOR
Ms. Mansi Sharma, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Abhikalp Pratap Singh, Adv.
Mr. Vikash Singh, AOR
Mr. Krishna Kumar, AOR
Mr. Narendra Kumar, AOR
Mr. Ritesh Agrawal, Adv.
Mr. Sohil Rishabh, Adv.
Mr. P. Soma Sundaram, AOR
Mr. R. Swarnavel, Adv.
Mr. K. Mayilsamy, Adv.
Mr. G. Ananda Selvam, Adv.
Mr. Gaurav Agrawal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Permission to file Special Leave Petition granted. Impleadment allowed.
Heard the learned counsel for the parties. Classification made under Regulation No. 9 (IV) of Post Graduate Medical Education Regulations, 2000 as amended in 2012 was questioned by the respondent writ petitioners before the High Court. The High Court has directed the State to identify remote and difficult areas. It is stated by the learned counsel appearing on behalf of the State that State has initiated the process of identifying the remote and difficult areas for the academic session 2018-2019 and is going to complete the process soon and issue relevant notification identifying 4 remote and difficult areas as per the law laid down by this Court vide order dated 15.12.2017 in SLP (C) No.11692 of 2017 titled Dr.Amit Bagra & Ors Vs. State of Rajasthan and State of Haryana and Anr. Etc. vs. Dr.Narender Soni and Ors. Etc.(AIR 2017 Sc 2892).
In the circumstances, we direct the State to complete the process by 10.3.2018 and notify remote and difficult areas as provided in the order. However, admission in the year academic Session 2017-2018 are not to be disturbed.
The Special Leave Petitions stand disposed of accordingly.
Pending applications, if any stand disposed of.
(B.PARVATHI) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER