Supreme Court - Daily Orders
Ashish Ranjan vs Union Of India . on 19 June, 2017
Bench: D.Y. Chandrachud, Sanjay Kishan Kaul
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ITEM NO. 37 COURT NO. 4 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. 76/2015
ASHISH RANJAN AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
IN THE MATTER OF
MAHARISHI MARKANDESHWAR UNIVERSITY Applicant
(For intervention/impleadment on IA 47012/2017, for
clarification/direction on IA 47013/2017)
Date : 19/06/2017 This/These petition/petition(s) was/were
called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
(VACATION BENCH)
For Applicant(s) Mr. Rakesh Khanna, Sr. Adv.
Mr. Aseem Mehrotra, Adv.
For Petitioner(s)
Mr. Venkateswara Rao Anumolu, Adv.
For Respondent(s) Mr. Sanjeev K Pabbi, Adv.
Mr. Shivendu Gaur, Adv.
Ms. Disha Singh, Adv.
Mr. Ajit Kumar Sinha, Adv.
Mr. Ajay Sharma, adv.
Ms. Rekha Pandey, Adv.
Mr. R.K. Rathore, Adv.
Mr. G.S. Makker, Adv.
Mr. T. Singhdev, Adv.
Mr. Gaurav Sharma, Adv.
Signature Not Verified
Ms. Amandeep Kaur, Adv.
Digitally signed by Mr. Prateek Bhatia, Adv.
CHARANJEET KAUR
Date: 2017.06.20
16:17:55 IST Mr. Dhawal Mohan, Adv.
Reason:
Mr. Tarun Verma, Adv.
Ms. Vara Gaur, Adv.
Mr. Ranjan Kumar Pandey, Adv.
Ms. Pragati Neekhra, Adv.
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Mr. Gopal Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The relief which has been sought by the applicant, Maharishi Markandeshwar University is in the following terms :
“Permit the applicant to fill up the 33 seats lying vacant in MD/MS/PG Diploma Courses and 23 seats are lying in MDS Course for the academic year 2017-18 from the NEET qualified students who are pre-registered or not with the State of Haryana by 15th June, 2017.” During the course of the hearing, the Court is apprised of the fact that the first round of counselling for post graduate seats in Haryana took place on 30.05.2017, while the second round of counselling took place on 6/7.06.2017. Thereafter, a 'mop up' round took place on 09.06.2017.
This Court in its decision in Ashish Ranjan and Ors. vs. Union of India & Ors. (W.P.(C) 76/2014) reported in (2016) 11 SCC 225, has laid down a time schedule to be followed for completing admission to medical colleges.
On 13.06.2017, this Court in Association of Private Medical and Dental Colleges of Chhattisgarh vs. The State of Chhattisgarh and Ors. (SLP(C) No. 3 16282/2017) declined to grant a further extension of time beyond what is prescribed in the judgment of this Court in Ashish Ranjan (supra). This Court observed as follows :
“In Ashish Ranjan & Ors. v.
Union of Inda & Ors. [WP(C) No. 76/2015], this Court laid down a schedule to be followed for admission to medical colleges. This schedule, as approved by this Court, must be followed to ensure that medical education standards are not lowered as per the schedule laid down in Ashish Ranjan case (supra).” On the aspect of seats remaining vacant, the Court observed as follows:
“Seats remain vacant in
Medical colleges for various
reasons. Doctors are not
willing to take admission in
non-clinical courses
especially in private colleges where fees are very high. In our view, the schedule must be strictly followed and we find no reason to extend the time.” We respectfully concur with the above view. We are satisfied in the facts of the present case that there is no reason to grant of further extension.
Any such extension will breach the time schedule prescribed by this Court in Ashish Ranjan (supra).
Moreover, having regard to the fact that two rounds of counselling have taken place in Haryana and a mop up round also followed thereafter, there is no merit 4 in I.A. No. 47013/2017. The same is accordingly dismissed. Accordingly, I.A. No. 47012 of 2017 for intervention is also dismissed.
[ Charanjeet Kaur ] [ Sharda Kapoor ] A.R.-cum-P.S. Assistant Registrar