Supreme Court - Daily Orders
The State Of Kerala vs Manager Malankara Orthodox Syrian ... on 25 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
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ITEM NO.102 COURT NO.8 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2846/2007
THE STATE OF KERALA & ORS. Appellant(s)
VERSUS
MANAGER MALANKARA ORTHODOX SYRIAN
CHURCH MEDICAL COLLEGE Respondent(s)
WITH
C.A. No. 2847/2007 (XI-A)
C.A. No. 2848/2007 (XI-A)
C.A. No. 2849/2007 (XI-A)
C.A. No. 2850/2007 (XI-A)
C.A. No. 2852/2007 (XI-A)
C.A. No. 2851/2007 (XI-A)
C.A. No. 2853/2007 (XI-A)
Date : 25-07-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s) Mr. Jaideep Gupta,Sr.Adv.
Mr. G. Prakash, AOR
Mr. Jishnu M.L.,Adv.
Ms. Priyanka Prakash,Adv.
Ms. Beena Prakash,Adv.
For Respondent(s)
Signature Not Verified
M/S. Lawyer S Knit & Co, AOR
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.07.30
Mr. Sunil Gupta,Sr.Adv.
11:19:53 IST
Reason:
Mr. Romy Chacko, AOR
Mr. Chandan Kumar Mandal,Adv.
Mr. Ajay Singh,Adv.
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Mr. D. Bharat Kumar,Adv.
Mr. Tadimalla Baskar Gowtham,Adv.
Mr. Aman Sikla,Adv.
Mr. Sayooj Mohandas M,Adv.
Mr. Abhijit Sengupta, AOR
Mr. K. R. Nambiar, AOR
(CA No.2847/2007) Mr. Haris Beeran,Adv.
Mr. Mushtaq Salim,Adv.
Mr. Usman Ghani Khan,Adv.
Mr. Dev Prakash,Adv.
Mr. Radha Shyam Jena, AOR
Mr. Amit Kumar, AOR
Mr. E. M. S. Anam, AOR
Mr. R. Nedumaran, AOR
Mr. M. P. Vinod, AOR
Mr. Ranjith K. C., AOR
Ms. Asha Gopalan Nair, AOR
UPON hearing the counsel the Court made the following
O R D E R
C. A. No(s). 2846/2007, C.A. No. 2848/2007, C.A. No. 2849/2007, C.A. No. 2850/2007, C.A. No. 2852/2007, C.A. No. 2851/2007 and C.A. No. 2853/2007 The appeals are disposed of, in terms of the signed order. Pending application(s), if any, stand disposed of. C.A. No. 2847/2007 Mr. Haris Beeran, learned counsel for the respondent prays for some time to argue the matter.
List the matter on 9th August, 2018.
(OM PARKASH SHARMA) (JAGDISH CHANDER) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file) 3 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 2846 OF 2007 THE STATE OF KERALA & ORS. Appellant(s) VERSUS MANAGER MALANKARA ORTHODOX SYRIAN CHURCH MEDICAL COLLEGE Respondent(s) WITH CIVIL APPEAL No. 2848 OF 2007 CIVIL APPEAL No. 2849 OF 2007 CIVIL APPEAL No. 2850 OF 2007 CIVIL APPEAL No. 2852 OF 2007 CIVIL APPEAL No. 2851 OF 2007 CIVIL APPEAL No. 2853 OF 2007 O R D E R This order is passed with respect to the private Medical Colleges since the new legislation, that is, Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017 (15 of 2017) (for short “the Act”), has been enacted.
By virtue of Section 15 of 2017 of the Act, it has the overriding effect over the provisions of the Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitation Fee and other Measures 4 to ensure Equity and Excellence in Professional Education) Act, 2006, in question.
Consequently, the decision vis-a-vis to Medical Colleges/ Institution which are covered by the Act (15 of 2017) is rendered of Academic importance.
In view of the above, it was rightly submitted that the instant appeals have become infructuous with respect to the private Medical Colleges covered under the Act. Consequently, they are disposed of as such.
......................J. [ ARUN MISHRA ] ......................J. [ S. ABDUL NAZEER ] NEW DELHI DATED; JULY 25, 2018