Patna High Court - Orders
Shashwat vs The Chairman, National Medical ... on 19 May, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7426 of 2022
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Shashwat & Anr.
... ... Petitioner/s
Versus
The Chairman, National Medical Commission & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bindhayachal Singh, Sr. Adv. with
Mr.Kumar Ravish, Adv,
For the State : Mr. Birju Prasad, GP-13 with
Mr. Ravi Kumar, AC to GP-13 with
Mr. Ashok Kumar, AC to GP-13
For N.M.C. : Mr. Kumar Brijnandan, Adv.
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CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL ORDER
2 19-05-2022The case is being taken up from defect side.
Learned counsel for the petitioner is directed to submit the original petition along with attested affidavits and also remove all the defects pointed out by the Registry within two weeks from today.
Learned counsel appearing for the National Medical College Commission states that a letter has been sent to the State Government for adjusting the students, who were admitted in the College namely Radha Devi Jageshwari Memorial Medical College and Hospital. Letter of permission of the said College has been withdrawn vide order dated 18th April, 2022. Letter has been sent to the State Government on 16.05.2022.
Let, learned counsel for the N.M.C file a short counter Patna High Court CWJC No.7426 of 2022(2) dt.19-05-2022 2/2 affidavit giving out the details as to the proposal of distribution of the sheets for the said students in the various Medical colleges. The affidavit shall be filed within a period of 10 days henceforth.
Learned counsel for the N.M.C. also submits that they had asked the State Government not to make admissions in the said College. In spite thereto, admissions have been done in April, 2022.
Let, learned counsel for the State Government shall file short reply within a period of 10 days.
List this case before the Appropriate Bench on 31 st May, 2022.
(Sanjeev Prakash Sharma, J) Pravinkumar/-
Item No. 37 U