Supreme Court - Daily Orders
Kerala Private Medical College ... vs The State Of Kerala on 11 September, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.13 Court 1 (Video Conferencing) 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(s)(Civil) No(s). 380/2019
KERALA PRIVATE MEDICAL COLLEGE MANAGEMENTS ASSOCIATION & ANR.
Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(IA No. 51144/2019 - EX-PARTE STAY
IA No. 137359/2019 - INTERVENTION APPLICATION)
WITH
SLP(C) No. 6288/2019 (XI-A)
SLP(C) No. 10040/2019 (XI-A)
(IA No. 64996/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 64997/2019 - PERMISSION TO FILE LENGTHY LIST OF
DATES)
W.P.(C) No. 370/2020 (X)
Date : 11-09-2020 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Shyam Divan,Sr.Adv.
Mr. Santhosh Krishnan,Adv.
Mr. Zulfiker Ali P. S, AOR
For Respondent(s) Mr. Jaideep Gupta Sr. Adv.,
Mr. Jishnu M L Adv,
Ms. Priyanka Prakash,Adv
s. Beena Prakash Adv,
Mr. G. Prakash, AOR
Mr. Ramesh Babu M. R., AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by GULSHAN KUMAR ARORA Date: 2020.09.11 17:07:28 IST Reason: Heard learned counsel for the parties.
In the order dated 20.03.2020 passed in W.P.(C)No. 370 of 2020, the words “domicile upto 20th May, 2019” be read as “domicile upto 20th May, 2020”.
Mr. Shyam Divan, learned senior counsel appearing on behalf of the petitioners prays that this Court be pleased to pass an order similar to the order passed by this Court on 12.07.2019 in W.P. (C)No. 380 of 2019, for this year i.e. academic session 2020-21. We are informed that the Government has taken a decision not to insist on Bank Guarantee. Therefore, we direct that the students be notified that they may be required to furnish a bank guarantee, if any contrary decision is taken. As far as NRI students are concerned, we direct that in case of NRI quota is about to lapse due to want of students having domicile certificate, admissions be made without requiring domicile certificate.
Ordered accordingly.
List the matters for final disposal on 13th October, 2020.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR