Calcutta High Court (Appellete Side)
Dr. Ranabir Mazumdar & Anr vs The State Of West Bengal & Ors on 26 June, 2013
Author: Aniruddha Bose
Bench: Aniruddha Bose
1
07 26.06.13 W.P. 17058 (W)_of 2013.
nb
ab
Dr. Ranabir Mazumdar & Anr.
Vs
The State of West Bengal & Ors.
Mr. Supradip Roy
Mr. Siddhartha Roy
... For the Petitioners.
Mr. Lalit Mohan Mahata
Mr. Prasanta Behari Mahata
... For the State Respondents.
The petitioner has already been admitted in different postgraduate medical courses through second round of counselling of in service category candidates after participating in the Entrance Examination of 2012. It appears that the petitioners have also appeared in the entry examination for the year 2013 through the new admission procedure under which the State level examination has been discontinued and an All India Entry Test has been introduced for admission into postgraduate medical courses. The petitioners want sponsorship for this year's admission also as trainee reserve candidates. As per submissions of learned Counsel for the State, the counselling at the first instance lapses on 27th June, 2013.
I am of opinion that it would be for the appropriate authority, who, I am apprised, is the Director of Medical Education, West Bengal to examine the claim of the petitioners. In the event the subsisting law or regulation permits such sponsorship and the petitioners are eligible for such sponsorship under the law, then appropriate direction shall be issued by the said authority for participating in the 2 counselling. The petitioners claim to have already deposited the counselling fee. In the event the Director of Medical Education is not able to take final decision in this matter by today itself, then the petitioners shall be entitled to participate in counselling on 27th June, 2013 without prejudice to the rights and contentions of the parties. This Court would expect that the said authority shall take decision at the earliest as the merit list on the basis of counselling for the 2013 session is likely to be published shortly.
The writ petition shall be listed on 3rd July, 2013 under the same heading.
As a Special Case, let urgent photostat plain copy of the order duly countersigned by the Assistant Registrar (Court) be given to the learned Counsel for the parties on usual undertaking.
(Aniruddha Bose, J.)