Supreme Court - Daily Orders
Akshita Singh vs Union Of India on 28 August, 2017
Bench: A.M. Khanwilkar, D.Y. Chandrachud
Revised
ITEM NO.70+11 COURT NO.1 SECTION XI
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). 30336/2016
(Arising out of impugned final judgment and order dated 15-09-2016
in MBN No. 20575/2016 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
AKSHITA SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(TAGGED MATTER OF THIS ITEM I.E. W.P.(C)NO.267/2017 MAY BE SHOWN
AGAINST THIS ITEM)
WITH
W.P.(C) No. 267/2017 (X)
I.A. No. 79074 and 79067/2017 in W.P.(C) No. 267/2017 (X)
(FOR EX-PARTE STAY FOR impleading party ON FOR
INTERVENTION/IMPLEADMENT FOR APPROPRIATE ORDERS/DIRECTIONS
FOR INTERVENTION APPLICATION FOR PERMISSION TO FILE APPLICATION FOR
DIRECTION and impleading party and APPROPRIATE ORDERS/DIRECTIONS
FOR APPROPRIATE ORDERS/DIRECTIONS FOR INTERVENTION/IMPLEADMENT ON
LIST THE MATTER ALONGWITH ALL THE I.AS.)
I.A. Nos.78432 and 78433/2017 in MA 660/2017 in WP (C) No.76/2017
I.A. Nos.79061, 79065, 79071 and 79073/2017 in WP (C) No.76/2017.
Date : 28-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE OF INDIA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Yogesh Raavi, Adv.
Mr. Vijay Kumar, AOR
Signature Not Verified
Dr. Vinod K. Tewari, Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.08.30
Mr. D.N. Dubey, Adv.
15:54:59 IST
Reason: Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Umesh Dubey, Adv.
Mr. Vivek Tiwari, Adv.
Ms. Asha Gopalan Nair, AOR
2
For Respondent(s) Mr. Fali S. Nariman, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. Piyush Dwivedi, Adv.
Ms. Ramandeep Kaur, Adv.
Mrs. C. Antony, Adv.
Mr. S.C. Sharma, Adv.
Mr. Mrityunjai Singh, Adv.
Ms. Swati Bhardwaj, Adv.
Mr. Ranjit Kumar, SG
Mr. Sanjai Kumar Pathak, Adv.
Ms. Binu Tamta, Adv.
Mr. P.K. Mullick, Adv
Mr. G.S. Makker, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Thakur, Adv.
Ms. Rarah Fathima, Adv.
Ms. Vipasha Singh, Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Ms. Surbhi Mehta, AOR
Mr. A. Kumar, Adv.
Mr. S. Udaya Kumar Sagar, AOR
Mr. Gaurav Sharma, AOR
Mr. Gopal Sankaranarayanan, Adv.
Mr. Balaji Srinivasan, AOR
Mr. Abhishek Bharti, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Ms. Pratiksha Mishra, Adv.
Mr. Arunava Mukherjee, Adv.
Mr. Rohit Kumar Singh, AOR
Mr. Mishra Saurabh, AOR
Mr. Ankit Kumar Lal, Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kumar Tyagi, Adv.
For Mr. M/s. Venkat Palwai Law Associates, AOR
Ms. Kiran Suri, Sr. Adv.
Mr. Mullapudi Rambabu, Adv.
Mr. C.V.R. Rudra Prasad, Adv.
Mr. N. Eswara Rao, Adv.
For M/s. M. Rambabu And Co.
Mr. Gaurav Dhingra, AOR
3
Mr. V. Krishnamurthy, Sr. Adv.
Mr. Prasanth P., AOR
Mr. Navneet Duyar, Adv.
Mr. V. Vasudevan, Adv.
Mr. Biju Thakappen, Adv.
Mr. Pinki Anand, ASG
Mr. Ajay Sharma, Adv.
Ms. Rekha Pandey, Adv.
Mr. R.K. Rathore, Adv.
Mr. Dinesh Minocha, Adv.
Mr. Rekha Pandey, adv.
Ms. Snidha Mehra, Adv.
Ms. Kirti Dua, Adv.
Mr. G.S. Makker, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv.
Ms. Diksha Rai, Adv.
Ms. Pragati Neekhra, Adv.
Mr. Suryanarayana Singh, Adv.
Mr. Debojit Barkakati, Adv.
Mr. M. Bala Simdu, Adv.
Mr. Vikas Singh, Adv.
Mr. Gaurav Sharma, Adv.
Mr. amandeep Kaur, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned counsel for the parties.
Having heard learned counsel for the parties at length, we pass the following directions :
a) Time for Mop up round counselling is extended till 7.9.2017.
b) This extension shall only be applicable to the deemed universities and none else.
4c) Any application by any other college or institution seeking extension shall not be entertained.
d) The competent authority, i.e., Director General of Health Services shall put up the list on the website and send it by e-mail to each of the deemed university by 8.00 p.m. today itself.
e) The candidates whose names shall feature in the list should be NEET qualified.
f) The ratio shall remain at 1:10.
At this juncture, it is urged on behalf of the deemed universities that if need be and in order to maintain the ratio of 1:10, in case of deficit in the list meant for deemed universities, the names from the larger NEET list may be provided. As long as for the seats which have fallen vacant, the ratio is maintained at 1:10, we do not perceive any difficulty. If 1:10 ratio is not sufficient, the Director General of Health Services is granted liberty to get into the larger NEET list. We order accordingly.
It is made clear that no extension shall be granted.
The Applications, the special leave petition and the writ petition stand disposed of accordingly. There shall be no order as to costs.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Assistant Registrar
5
ITEM NO.70+11 COURT NO.1 SECTION XI
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). 30336/2016
(Arising out of impugned final judgment and order dated 15-09-2016 in MBN No. 20575/2016 passed by the High Court Of Judicature At Allahabad, Lucknow Bench) AKSHITA SINGH Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (TAGGED MATTER OF THIS ITEM I.E. W.P.(C)NO.267/2017 MAY BE SHOWN AGAINST THIS ITEM) WITH W.P.(C) No. 267/2017 (X) I.A. No. 79074 and 79067/2017 in W.P.(C) No. 267/2017 (X) (FOR EX-PARTE STAY FOR impleading party ON FOR INTERVENTION/IMPLEADMENT FOR APPROPRIATE ORDERS/DIRECTIONS FOR INTERVENTION APPLICATION FOR PERMISSION TO FILE APPLICATION FOR DIRECTION and impleading party and APPROPRIATE ORDERS/DIRECTIONS FOR APPROPRIATE ORDERS/DIRECTIONS FOR INTERVENTION/IMPLEADMENT ON LIST THE MATTER ALONGWITH ALL THE I.AS.) I.A. Nos.78432 and 78433/2017 in MA 660/2017 in WP (C) No.76/2017 I.A. Nos.79061, 79065, 79071 and 79073/2017 in WP (C) No.76/2017.
Date : 28-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE OF INDIA HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Yogesh Raavi, Adv.
Mr. Vijay Kumar, AOR Dr. Vinod K. Tewari, Adv.
Mr. D.N. Dubey, Adv.
Mr. Sandeep Kumar Dwivedi, Adv. Mr. Umesh Dubey, Adv.
Mr. Vivek Tiwari, Adv.
Ms. Asha Gopalan Nair, AOR 6 For Respondent(s) Mr. Fali S. Nariman, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv. Ms. Bina Madhavan, Adv.
Mr. Piyush Dwivedi, Adv.
Ms. Ramandeep Kaur, Adv.
Mrs. C. Antony, Adv.
Mr. S.C. Sharma, Adv.
Mr. Mrityunjai Singh, Adv.
Ms. Swati Bhardwaj, Adv.
Mr. Ranjit Kumar, SG Mr. Sanjai Kumar Pathak, Adv. Ms. Binu Tamta, Adv.
Mr. P.K. Mullick, Adv Mr. G.S. Makker, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Thakur, Adv.
Ms. Rarah Fathima, Adv.
Ms. Vipasha Singh, Adv.
Mr. K.V. Vishwanathan, Sr. Adv. Ms. Surbhi Mehta, AOR Mr. A. Kumar, Adv.
Mr. S. Udaya Kumar Sagar, AOR Mr. Gaurav Sharma, AOR Mr. Gopal Sankaranarayanan, Adv. Mr. Balaji Srinivasan, AOR Mr. Abhishek Bharti, Adv.
Ms. Vaishnavi Subrahmanyam, Adv. Ms. Pratiksha Mishra, Adv.
Mr. Arunava Mukherjee, Adv.
Mr. Rohit Kumar Singh, AOR Mr. Mishra Saurabh, AOR Mr. Ankit Kumar Lal, Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kumar Tyagi, Adv. For Mr. M/s. Venkat Palwai Law Associates, AOR Ms. Kiran Suri, Sr. Adv.
Mr. Mullapudi Rambabu, Adv.
Mr. C.V.R. Rudra Prasad, Adv.
Mr. N. Eswara Rao, Adv.
For M/s. M. Rambabu And Co.
Mr. Gaurav Dhingra, AOR
7
Mr. V. Krishnamurthy, Sr. Adv. Mr. Prasanth P., AOR Mr. Navneet Duyar, Adv.
Mr. V. Vasudevan, Adv.
Mr. Biju Thakappen, Adv.
Mr. Pinki Anand, ASG Mr. Ajay Sharma, Adv.
Ms. Rekha Pandey, Adv.
Mr. R.K. Rathore, Adv.
Mr. Dinesh Minocha, Adv.
Mr. Rekha Pandey, adv.
Ms. Snidha Mehra, Adv.
Ms. Kirti Dua, Adv.
Mr. G.S. Makker, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv.
Ms. Diksha Rai, Adv.
Ms. Pragati Neekhra, Adv.
Mr. Suryanarayana Singh, Adv.
Mr. Debojit Barkakati, Adv.
Mr. M. Bala Simdu, Adv.
Mr. Vikas Singh, Adv.
Mr. Gaurav Sharma, Adv.
Mr. amandeep Kaur, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard Learned counsel for the parties.
Having heard learned counsel for the parties at length, we pass the following directions :
a) Time for Mop up round counselling is extended till 7.9.2017.
b) This extension shall only be applicable to the deemed universities and none else.
8c) Any application by any other college or institution seeking extension shall not be entertained.
d) The competent authority, i.e., Director General of Health Services shall put up the list on the website and send it by e-mail to each of the deemed university by 8.00 p.m. today itself.
e) The candidates whose names shall feature in the list should be NEET qualified.
f) The ratio shall remain at 1:10.
At this juncture, it is urged on behalf of the deemed universities that if need be and in order to maintain the ration of 1:10, in case of deficit in the list meant for deemed universities, the names from the larger NEET list may be provided. As long as for the seats which have fallen vacant, the ratio is maintained at 1:10, we do not perceive any difficulty. If 1:10 ratio is not sufficient, the Director General of Health Services is granted liberty to get into the larger NEET list. We order accordingly.
It is made clear that no extension shall be granted.
The Applications, the special leave petition and the writ petition stand disposed of accordingly. There shall be no order as to costs.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Assistant Registrar