Supreme Court - Daily Orders
Yatinkumar Jasubhai Patel vs State Of Gujarat on 18 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.9 COURT NO.2 SECTION IX
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). 7003/2017
(Arising out of impugned final judgment and order dated 22/02/2017
in SCA No. 19918/2016 passed by the High Court of Gujarat at
Ahmedabad)
YATINKUMAR JASUBHAI PATEL AND ORS Petitioner(s)
VERSUS
STATE OF GUJARAT AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents)
WITH
W.P.(C) No. 218/2017
(WITH APPLN. (S) FOR ex-Parte stay and Office Report)
Date : 18/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Santosh Krishnan, Adv.
Mr. Gaurav Agrawal, AOR
Dr. A.M. Singhvi, Sr. Adv.
Mr.Mihir Joshi, Sr. Adv.
Mr. Nikhil Goel, AOR
Mr. Mitul K. Shalat, Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh G,, Adv.
Signature Not Verified
For Respondent(s) Mr. Mukul Rohtagi, AG
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.04.18
17:09:21 IST
Reason: Mr. Preetesh Kapoor, Adv.
Ms. Hemantika Wahi, Adv.
Ms. Jesal Wahi, Adv.
2
Mr. Mihir Joshi, Sr. Adv.
Mr. Mitul Shalat, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. E.C. Agrawala, AOR
Mr. Nikhil Goel,Adv.
Ms. Charu Mathur,Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Vibhu Shanker Mishra, Adv.
Mr. G.S. Makker, Adv.
Mr. Gaurav Sharma, AOR
Mr. T.S. Dev, Adv.
Mr. Prateek Bhatia, Adv.
Ms. Amandeep Kaur, Adv.
Mr. Dhawal Mohan, Adv.
Ms. Vara Gaur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Dr. A.M. Singhvi, learned senior counsel appearing for the petitioner, Mr. Mukul Rohatgi, learned Attorney General for India appearing for the State of Gujarat, Mr. Ajit Kumar Sinha, learned senior counsel appearing for the Union of India, Mr. Gaurav Sharma, learned counsel for the Medical Council of India and Mr. Gaurav Agarwal, learned counsel appearing for some of the students in the writ petition and the special leave petition.
Having heard learned counsel for the parties, we think it appropriate to pass an interim order to the extent that the Universities situate in the State of Gujarat shall have the institutional preference for 25% of their post-graduate seats in the subjects subject to the final adjudication of the writ petition and the special leave petition. Needless to say, the concept of institutional preference has no entry to the realm of all India quota because all India always means competition at the all India level.
The outer limit of admission shall be completed by end of May 3 2017 as has been directed in Ashish Ranjan & Ors. vs. Union of India & Ors. [(2016) 11 SCC 225]. The parties would be at liberty to adjust the intermediate dates to meet the deadline fixed in Ashish Ranjan (supra).
Let the matter be listed on 9.08.2017.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master