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[Cites 1, Cited by 4]

Supreme Court - Daily Orders

Index Medical College Hospital And ... vs The State Of Madhya Pradesh on 3 February, 2021

Bench: L. Nageswara Rao, Indira Banerjee

                                                  1

     ITEM NO.14+7              Court 8 (Video Conferencing)            SECTION IV-C

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS
     ITEM 14
     Petition(s) for Special Leave to Appeal (C)               No(s).179/2021

     (Arising out of impugned final judgment and order dated 15-12-2020
     in WP No. 14274/2020 passed by the High Court Of M.P. At Indore)

     INDEX MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTER Petitioner(s)

                                                 VERSUS

     THE STATE OF MADHYA PRADESH & ORS.                 Respondent(s)
     (With appls.for exemption from filing c/c of the impugned judgment,
     exemption from filing O.T. and application for taking on record)

     WITH
     SLP(C) No. 1109/2021 (IV-C)
     (With appls.for exemption from filing c/c of the impugned judgment,
     exemption from filing O.T.)

     ITEM 7

     SLP (C) No.1274/2021
     (With appls.for exemption from filing c/c of the impugned judgment,
     exemption from filing O.T., exemption from filing affidavit)

     Date : 03-02-2021 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO
                         HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)             Mr.   Neeraj Kishan Kaul, Sr. Adv
                                   Mr.   Siddharth R. Gupta, Adv
                                   Mr.   Nishit Agrawal, AOR
                                   Mr.   Manu Maheshwari, Adv
                                   Mr.   Harsh Mishra, Adv
                                   Ms.   Namisha Chadha, Adv

     For Respondent(s)             Mr. Saurabh Mishra, AAG
                                   Mr. Sunny Choudhary, AOR
Signature Not Verified
                                   Mr. Amalpushp Shroti, AOR
Digitally signed by
GEETA AHUJA
Date: 2021.02.03
16:56:38 IST
Reason:




                          UPON hearing the counsel the Court made the following
                                  2

                            O R D E R

After hearing the learned counsel for the parties, we declare Rule 12 (8a) of the Madhya Pradesh Chikitsa Shiksha Pravesh Niyam 2018 as violative of Article 14 of the Constitution of India.

We direct the State of Madhya Pradesh to initiate the process of filling up the 7 unfilled seats of 1st year MBBS course in the mop-up round for the year 2020-21 by college level counselling within a period of 7 days from today.

Reasons to follow.





(Geeta Ahuja)                                      (Anand Prakash)
Court Master                                         Court Master