Bombay High Court
Ajay Ananda Nayakwadi And Others vs The Union Of India And Others on 11 June, 2019
Bench: S. V. Gangapurwala, Mangesh S. Patil
1 wp 594.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 594 OF 2018
Ajay Ananda Nayakwadi
and others .. Petitioners
Versus
The Union of India and others .. Respondents
Ms. P. S. Talekar, Advocate i/by Talekar and Associates,
Advocate for Petitioners.
Shri S. B. Deshpande, A.S.G. for the Respondent No. 1.
Shri S. B. Yawalkar, Addl. G.P. for Respondent Nos. 3 and 4.
Shri K. C. Sant, Advocate for the Respondent No. 5.
Shri Gajanan G. Kadam, Advocate for the Respondent No. 8.
CORAM : S. V. GANGAPURWALA AND
MANGESH S. PATIL, JJ.
DATE : 11TH JUNE, 2019.
ORDER :
. We had passed an order on 26 th April, 2019. Para Nos. 12 and 13 of the said order reads thus :
12. All the respondents i.e. Central Government, Medical Council of India and Maharashtra Medical Council are required to safeguard the admissions of the students. It is not the fault of the students in being admitted to ::: Uploaded on - 14/06/2019 ::: Downloaded on - 15/07/2019 06:37:55 :::
2 wp 594.18 the Post Graduate Courses in Anesthesia and Radiology. Name of respondent No.6 Medical College appeared in the list of Colleges that are permitted to admit the students for Post Graduate courses in Anesthesia and Radiology also. In case the Central Government does not grant recognition to the Post Graduate Courses run by respondent No.6 in Anesthesia and Radiology, more particularly in respect of the year 201718 onwards then, all these respondents are required to take steps to transfer these petitioners 2,6 and 10 to the recognized medical college, running the P.G. courses in Anesthesia and Radiology.
13. The respondents shall have to take care that academic year of the petitioners shall not be lost. The respondents shall be diligent in taking decision i.e. either granting recognition to the P.G. courses in Anesthesia and Radiology more particularly with regards to the students admitted for the years 201718 within a time frame i.e. the start of the coming academic year and if the decision is taken not to grant recognition for these courses, then ::: Uploaded on - 14/06/2019 ::: Downloaded on - 15/07/2019 06:37:55 ::: 3 wp 594.18 arrangement shall be made by all these respondents to transfer the petitioners in the recognized institution running P.G. courses in Anesthesia and Radiology.
2. The reference to Central Government, Medical Council of India and Maharashtra Medical Council in para No. 12 of the order is only illustrative. When we said all the respondents are required to safeguard the admission of the students, it would include all the respondents who are concerned with the process of admission and the same also would include the State Government.
3. The learned Additional Government Pleader and Mr. Karlekar, the learned counsel seek time. Stand over to 25.06.2019.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] bsb/June 19 ::: Uploaded on - 14/06/2019 ::: Downloaded on - 15/07/2019 06:37:55 :::