Supreme Court - Daily Orders
Association Of Managements Of Unaided ... vs Union Of India on 9 May, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
CORRECTED REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
INTERLOCUTORY APPLICATION NO.2
(For directions)
IN
TRANSFER CASE (C) NO(S).7 OF 2013
ASSOCIATION OF MANAGEMENTS OF UNAIDED
PVT. MEDICAL & DENTAL COLLEGE & ANR. ... PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ... RESPONDENT(S)
&
INTERLOCUTORY APPLICATION NO.3
(For directions)
IN
TRANSFER CASE (C) NO(S).58 OF 2013
P.A. INAMDAR & ORS. ... PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ... RESPONDENT(S)
&
INTERLOCUTORY APPLICATION NOS.4-6
(For directions)
IN
TRANSFER CASE (C) NO(S).132-134 OF 2012
KARNATAKA PVT. MEDICAL DENTAL COLLEGE
& ANR. ... PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ... RESPONDENT(S)
&
INTERLOCUTORY APPLICATION NO.10
(For impladment)
IN
TRANSFER CASE (C) NO(S).98 OF 2012
CHRISTIAN MEDICAL COLLEGE VELLORE & ORS. ... PETITIONER(S)
Signature Not Verified
Digitally signed by
SARITA PUROHIT
VERSUS
Date: 2016.05.10
16:30:20 IST
Reason:
UNION OF INDIA & ORS. ... RESPONDENT(S)
&
1
INTERLOCUTORY APPLICATION NO.2
(For stay)
IN
TRANSFER CASE (C) NO(S).99 OF 2012
CHRISTIAN MEDICAL COLLEGE VELLORE ASSO. ... PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ... RESPONDENT(S)
&
WRIT PETITION (C) NO.275 OF 2016
SWAMI RAMA HIMALAYAN UNIVERSITY ... PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. ... RESPONDENT(S)
&
INTERLOCUTORY APPLICATION NO.1
(For stay)
IN
TRANSFER CASE (C) NO(S).11 OF 2013
DATTA MEGHE INSTITUTE OF MEDICAL
SCIENCES & ORS. ... PETITIONER(S)
VERSUS
THE UNION OF INDIA & ORS. ... RESPONDENT(S)
&
INTERLOCUTORY APPLICATION NOS.2 TO 30
(For impleadment, modification of Court's order
intervention and directions)
IN
WRIT PETITION (C) NO.261 OF 2016
SANKALP CHARITABLE TRUST & ANR. ….PETITIONER(S)
Vs.
UNION OF INDIA & ORS. ….RESPONDENT(S)
&
WRIT PETITION (C) NO.292 OF 2016
KOMAL TAPASVI THROUGH HER GUARDIAN & ORS. ... PETITIONER(S)
VERSUS
2
MEDICAL COUNCIL OF INDIA & ANR. ... RESPONDENT(S)
&
WRIT PETITION (C) NO.293 OF 2016
MIHIR ABHIJIT PATHAK & ORS. THROUGH
HIS GUARDIAN ... PETITIONER(S)
VERSUS
MEDICAL COUNCIL OF INDIA & ANR. ... RESPONDENT(S)
O R D E R
These applications have been filed by the private medical colleges and also by some of the States seeking modification of order dated 28th April, 2016 in W.P. (C)No.261 of 2016.
The Medical Council of India (MCI) and the Dental Council of India (DCI) issued notifications dated 21st December, 2010, amending the existing statutory regulations to provide for a single National Eligibility-cum-Entrance Test (NEET) for admission to the MBBS/BDS course.
The said notifications were struck down in Christian Medical College, Vellore Vs. Union of India, 2014 (2) SCC
305. The said judgment stands recalled vide order dated 11th April, 2016 in Review Petition (C) Nos.2159-2268 of 2013.
On 28th April, 2016, in W.P.(C)No.261/2016 a statement 3 was made by the learned counsel for MCI, CBSE and Union of India that for the academic year 2016-17, NEET would be held.
We have heard the learned counsel for the parties. In recent Constitution Bench judgment dated 2nd May, 2016, in Modern Dental College & Ors. Vs. State of M.P. & Ors. in Civil Appeal No.4060 of 2009 etc., the stand of the private medical colleges (including minorities) that conducting of entrance test by the State violated right of autonomy of the said colleges, has been rejected. The State law providing for conducting of entrance test was upheld, rejecting the contention that the State had no legislative competence on the subject. At the same time, it was held that the admission involved two aspects. First, the adoption of setting up of minimum standards of education and coordination of such standards which aspect was covered exclusively by Entry 66 of List I. The second aspect is with regard to implementation of the said standards which was covered by Entry 25 of List III. On the said aspect, the State could also legislate. The two entries overlap to some extent and to that extent Entry 66 of List I prevailed over the subject covered by Entry 25.
Prima facie, we do not find any infirmity in the NEET regulation on the ground that it affects the rights of the States or the private institutions. Special provisions for reservation of any category are not subject matter of the NEET nor rights of minority are in any manner affected by 4 NEET. NEET only provides for conducting entrance test for eligibility for admission to the MBBS/BDS course.
We thus, do not find any merit in the applications seeking modification of order dated 28th April, 2016.
Only other contention relates to perceived hardship to the students who have either applied for NEET-I but could not appear or who appeared but could not prepare fully thinking that the preparation was to be only for 15% All India seats and there will be further opportunity to appear in other examinations. To allay any such apprehension, we direct that all such eligible candidates who could not appear in NEET-I and those who had appeared but have apprehension that they had not prepared well, be permitted to appear in NEET-II, subject to seeking an option from the said candidates to give up their candidature for NEET-I. It would be open to the respondents to reschedule the date of holding NEET-II, if necessary. To this extent the earlier orders stand modified.
We may also add here that to ensure total credibility of the examination to be held by the CBSE, the Oversight Committee appointed by this Court vide the aforesaid judgment dated 2nd May, 2016 shall also oversee the NEET-II examination to be conducted by the CBSE.
In view of the above, it is also clarified that only NEET would enable students to get admission to MBBS or BDS studies.
5 In view of the above order, all the applications and writ petitions seeking modification of order passed on 11th April, 2016, stand disposed of.
W.P.(C)261/2016 :
In view of the above order, W.P.(C)No.261/2016 also does not survive and that is also disposed of.
............J. [ANIL R. DAVE] .................J. [SHIVA KIRTI SINGH] .................J. [ADARSH KUMAR GOEL] New Delhi;
9th May, 2016.
6
REVISED
ITEM NO.301-307 COURT NO.2 SECTION XVIA,X,PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.301 :
I.A.No.2 in Transfer Case (C) No(s).7/2013 ASSOCIATION OF MANAGEMENTS OF UNAIDED PRIVATE MEDICAL & DENTAL COLLEGE & ANR. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (For directions) Item No.302 :
I.A.No.3 in TC(C)No.58/2013 – (For directions) Item No.303 :
I.A.Nos.4-6 in TC(C)Nos.132-134/2012 - (For directions) Item No.304 :
I.A.No.10 in TC(C)No.98/2012 – (For impleadment as party respondent and office report) WITH I.A.No.2 in TC(C)No.99/2012 WP(C)No.275/2016-(With office report) Item No.305 :I.A.No.1 in TC(C)No.11/2013
Item No.306 :
I.A.2 to 30 in WP(C)No.261/2016-(For impleadment, modification of Court's order, intervention and directions and office report) Item No.307 :WP(C)No.292/2016
And WP(C)No.293/2016 – (With office report) I.A.No.1/2016 in T.C.Nos.115-116/2012, I.A.No.1/2016 in T.C.No.8/2013 I.A.No.1/2016 in T.C.Nos.4&5/2013 I.A.No.1/2016 in T.C.No.131/2012 I.A.No.1/2016 in T.C.No.59/2013 I.A.No.2/2016 in T.C.No.123-124/2012 I.A.No.2/2016 in T.C.Nos.117-118/2012 I.A.No.2/2016 in T.C.Nos.1&3/2013 7 I.A.No....../2016 in T.C.Nos.37&38/2013 I.A.No.1/2016 in W.P.(C)No.294/2016 I.A.No.1/2016 in W.P.(C)No.297/2016 I.A.No.1/2016 in W.P.(C)No.298/2016 I.A.Nos.31 to55 /2016 in W.P.(C)No.261/2016 Date : 09/05/2016 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For appearing parties :
UOI Mr. Ranjit Kumar,SG Ms. Pinky Anand,ASG Ms. Rekha Pandey,Adv. Mr. R.K. Rathore,Adv. Mr. M.P. Gupta,Adv.
Mr. R.S. Nagar,Adv.
Ms. Binu Tamta,Adv.
Mr. S.S. Rawat,Adv.
Mr. R.R. Rajesh,Adv.
Mr. Prabal Bagchi,Adv. Mr. Akash Jindal,Adv. Mr. Rishabh Jain,Adv. For Mr. D.S. Mahra,Adv.
Mr. Tushar Mehta,ASG Ms. H. Wahi,Adv.
MCI Mr. Vikas Singh,Sr.Adv.
Mr. Gaurav Sharma,Adv. Ms. Amandeep Kaur,Adv. Mr. Prateek Bhatia,Adv. Mr. Dhawal Mohan,Adv. Ms. Deepeika Kalia,Adv. Mr. Kapish Seth,Adv.
Ms. Vara Gaur,Adv.
CBSE Ms. Pinky Anand,ASG Mr. Tara Chandra Sharma,Adv. Mr. Ajay Sharma,Adv.
Mr. Rupesh Kumar,Adv. Mr. Rajeev Sharma,Adv. Ms. Neelam Sharma,Adv. Ms. Pankhuri Shrivastava,Adv.
Mr. Soli J. Sorabjee,Sr.Adv. Mr. V. Balaji,Adv.
Mr. M.S.M. Asaithambi,Adv.8
Mr. Atul Sharma,Adv.
Mr. C. Kannan,Adv.
Ms. Sripradha Krishnan,Adv.
Mr. P.P. Rao,Sr.Adv.
Mr. V. Giri,Sr.Adv.
Mr. S. Prasad,Sr.Adv. Mr. B. Balaji,Adv.
Mr. P.P. Rao,Sr.Adv.
Mr. G. Pramod Kumar,Adv. Ms. H. Wahi,Adv.
Mr. K.K. Venugopal,Sr.Adv. Mr. K. Shashikiran Shetty,Sr.Adv. Mr. Vijay Kumar Paradeshi,Adv. Ms. Fara Fathima,Adv. Mr. Ramesh Babu M.R.,Adv.
Mr. Gopal Subramanium,Sr.Adv. Mr. P.H. Parekh,Sr.Adv. Mr. E.R. Kumar,Adv.
Mr. Krishna Srinivasan,Adv. Ms. Geethi A.,Adv.
Mr. Abhinay,Adv.
Ms. S. Lakshmi Iyer,Adv. For M/s. Parekh & Co.,Advs.
Mr. Gopal Subramanium,Sr.Adv. Mr. Mahesh Agarwal,Adv. Mr. Shashank Manish,Adv. Mr. Himanshu Satija,Adv. Mr. E.C. Agrawala,Adv. Mr. Prateek Chadha,Adv. Mr. Ankur Kashyap,Adv. Mr. Raghav Chadha,Adv. Mr. Zulnoor Ali Ahmad,Adv.
Mr. Basava Prabhu Patil,Sr.Adv. Mr. G. Prabhakar,Adv. Ms. Prerna Singh,Adv.
Mr. V. Giri,Sr.Adv.
Ms. Liz Mathew,Adv.
Mr. Jayant Bhushan,Sr.Adv. Ms. Krishna Sarma,Adv. Mr. Avijit Roy,Adv.
Mr. Navnit Kumar,Adv. Ms. Deepika,Adv.
For M/s. Corporate Law Group,Advs.9
Dr. Rajeev Dhawan,Sr.Adv. Mr. Naveen R. Nath,Adv.
Dr. Rajeev Dhawan,Sr.Adv. Mr. Ranjit B Raut,Adv. Ms. Bina Gupta,Adv.
Mr. H.P. Raval,Sr.Adv. Mr. J. Ramachandra Rao,AAG Mr. P.V. Reddy,Adv.
Mr. Prashant Kr. Tyagi,Adv. For M/s. Venkat Palwai Law Ass.,Advs.
Mr. A.K. Ganguli,Sr.Adv. Mr. Ravindra Srivastava,Sr.Adv. Mr. V. Balaji,Adv.
Mr. Venkitasubramoniam T.R.,Adv. Ms. Sripradha Krishnan,Adv.
Mr. Ravindra Srivastava,Sr.Adv. Mr. V. Balaji,Adv.
Mr. Prasanth P.,Adv.
Ms. Sripradha Krishnan,Adv. Mr. C. Kannan,Adv.
Mr. Ajit Kumar Sinha,Sr.Adv. Mr. Yunus Malik,Adv.
Mr. Ekansh Agarwal,Adv. Ms. Rajeeta Raj,Adv.
Mr. Sanjeev Agarwal,Adv.
Mr. S. Ganesh,Sr.Adv. Mr. V.G. Pragasam,Adv. Mr. S.P. Ramasubramanian,Adv. Mr. Seshachari,Adv.
Dr. K.P. Kylasanatha Pillay,Sr.Adv. Mr. T.V. Lakshmanan,Adv. Mr. V.S. Lakshmi,Adv. Mr. A. Venayagam Balan,Adv.
Mr. Huzefa Ahmadi,Sr.Adv. Mr. Amol Chitale,Adv. Mr. G.B. Sathe,Adv.
Mr. J.C. Gupta,Sr.Adv. Mr. K.P. Narayanan,Adv. Mr. K. Mayil Samy,Adv. Mr. Ananda Selvam,Adv. For Mr. P. Somasundaram,Adv.
Mr. A. Mariarputham,Sr.Adv (AG,State of Sikkim) Ms. Aruna Mathur,Adv.10
Mr. Yusuf Khan,Adv.
Ms. Anuradha Arputham,Adv. For M/s. Arputham Aruna & Co.,Advs.
Mr. Mukul Talwar,Sr.Adv. Ms. Anita Sahani,Adv. Mr. Purnima Bhat,Adv.
Mr. Madhusudan Naik,Adv.(AG,State of Kar.) Ms. Anitha Shenoy,Adv. Ms. Nishruti Vijay,Adv.
Mr. A.N.S. Nadkarni,Adv.(AG,State of Goa) Mr. S. Bhatnagar,Adv. Mr. Anshumani Srivastava,Adv. Mr. S.S. Rebello,Adv. Mr. Jai Dehadrai,Adv. Mr. Amogh Prabhudesai,Adv.
Mr. Vikramjeet Banerjee,Adv.(AG,State of Mr. Edward Belho,Adv. Nagaland) Ms. K. Enatoli Sema,Adv. Mr. K.L. Mechael,Adv. Mr. Amit Kumar Singh,Adv. Mr. Elix Gangmei,Adv.
Mr. A. Ramesh,Adv.
Mr. Syed Ahmad Naqvi,Adv. Ms. Shilpi Gupta,Adv.
Mr. Rakesh K. Sharma,Adv. Ms. Shubharangini Iyengar,Adv. Ms. Sangita Chauhan,Adv.
Mr. Arun Bharadwaj,Adv. Mr. Jai Wadhwa,Adv.
Mr. Ronak Karan Gupta,Adv. Mr. Sriram,Adv.
Mr. Vishwapal Singh,Adv.
Mr. Srilok Nath Rath,Adv. Mr. Kulbir Singh Malik,Adv. Mr. J.M. Wadhwa,Adv.
Dr. Sushil Balwada,Adv.
Mr. R.K. Kapoor,Adv.
Ms. Shweta Kapoor,Adv. Ms. Kheyali Sarkar,Adv. Ms. Rekha Giri,Adv.
Mr. Anis Ahmed Khan,Adv.
Mr. A.P. Mayee,Adv.
Mr. Charudatta Mahindrakar,Adv.11
Mr. A. Selvin Raja,Adv.
Mr. Rauf Rahim,Adv.
Mr. Rajiv Kr. Jha,Adv. Mr. P. Das,Adv.
Mr. Amit Kumar,Adv.
Mr. Rekha Bakshi,Adv. Mr. Avijit Mani Tripathi,Adv. Mr. Shaurya Sahay,Adv. Mr. Manish,Adv.
Mr. Sunil Fernandes,Adv. Ms. Astha Sharma,Adv. Mr. Puneeth K.G.,Adv. Ms. Mithu Jain,Adv.
Mr. K.K. Trivedi,Adv. Mr. Rabin Majumdar,Adv.
Mr. O.P. Shukla,Adv.
Mr. Abdhesh Chaudhary,Adv. Mr. Alok Shukla,Adv.
Mr. Ajay Choudhary,Adv. Mr. Amit Sharma,Adv.
Mr. Amit Anand Tiwari,Adv.
Mr. Sandeep R. Limbani,Adv. Mr. N.K. Mishra,Adv.
Dr. Ajay Kumar,Adv.
Mr. R.K.S. Yadav,Adv.
Mr. Chimony Khaladkar,Adv. Mr. Amol Chitale,Adv. Ms. Pragya Baghel,Adv.
Mr. G.S. Mani,Adv.
Mr. A. Arockiaraj,Adv. Mr. R. Sathish,Adv.
Mr. D.N. Ray,Adv.
Mr. Lokesh K. Choudhary,Adv. Ms. Sumita Ray,Adv.
Mr. Mrinal Kanti Mandal,Adv. Mr. Parijat Sinha,Adv. Mr. Joydeep Mazumdar,Adv. Mr. Rohit Dutta,Adv.
Ms. Reshmi Rea Sinha,Adv.
Mr. Ravindra K. Adsure,Adv.12
Mr. V.N. Raghupathy,Adv.
Ms. Sushma Suri,Adv.
Ms. Pragati Neekhra,Adv. Mr. R. Chandrachud,Adv. Ms. Vaijayanthi Girish,Adv. Ms. Astha Tyagi,Adv.
M/s. Lawyer's Knit & Co.,Advs. Mr. Nirnimesh Dubey,Adv. Mr. N.R. Katneshwarkar,Adv. Mr. Prashant Bhushan,Adv. Mr. Sudhanshu S. Choudhari,Adv. Mr. Vikash Singh,Adv. Mr. Ram Kishor Singh Yadav,Adv.
UPON hearing the counsel the Court made the following O R D E R Taken on board.
All the applications and writ petitions seeking modification of order passed on 11th April, 2016, and WP(C)No.261/2016 stand disposed of in terms of signed reportable order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed Reportable order is placed on the file) 13 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION INTERLOCUTORY APPLICATION NO.2 (For directions) IN TRANSFER CASE (C) NO(S).7 OF 2013 MEDICAL & DENTAL COLLEGE & ANR. ... PETITIONER(S) VERSUS UNION OF INDIA & ORS. ... RESPONDENT(S) & INTERLOCUTORY APPLICATION NO.3 (For directions) IN TRANSFER CASE (C) NO(S).58 OF 2013 P.A. INAMDAR & ORS. ... PETITIONER(S) VERSUS UNION OF INDIA & ORS. ... RESPONDENT(S) & INTERLOCUTORY APPLICATION NOS.4-6 (For directions) IN TRANSFER CASE (C) NO(S).131-134 OF 2012 KARNATAKA PVT. MEDICAL DENTAL COLLEGE & ANR. ... PETITIONER(S) VERSUS UNION OF INDIA & ORS. ... RESPONDENT(S) & INTERLOCUTORY APPLICATION NO.10 (For impladment) IN TRANSFER CASE (C) NO(S).98 OF 2012 CHRISTIAN MEDICAL COLLEGE VELLORE & ORS. ... PETITIONER(S) VERSUS UNION OF INDIA & ORS. ... RESPONDENT(S) & 14 INTERLOCUTORY APPLICATION NO.2 (For stay) IN TRANSFER CASE (C) NO(S).99 OF 2012 CHRISTIAN MEDICAL COLLEGE VELLORE ASSO. ... PETITIONER(S) VERSUS UNION OF INDIA & ORS. ... RESPONDENT(S) & WRIT PETITION (C) NO.275 OF 2016 SWAMY RAMA HIMALAYAN UNIVERSITY ... PETITIONER(S) VERSUS UNION OF INDIA & ANR. ... RESPONDENT(S) & INTERLOCUTORY APPLICATION NO.1 (For stay) IN TRANSFER CASE (C) NO(S).11 OF 2013 DATTA MEGHE INSTITUTE OF MEDICAL SCIENCES & ORS. ... PETITIONER(S) VERSUS THE UNION OF INDIA & ORS. ... RESPONDENT(S) & INTERLOCUTORY APPLICATION NOS.2 TO 30 (For impleadment, modification of Court's order intervention and directions) IN WRIT PETITION (C) NO.261 OF 2016 SANKALP CHARITABLE TRUST & ANR. ….PETITIONER(S) Vs. UNION OF INDIA & ORS. ….RESPONDENT(S) & WRIT PETITION (C) NO.292 OF 2016 KAMAL TAPASVI THROUGH HER GUARDIAN & ORS. ... PETITIONER(S) VERSUS 15 UNION OF INDIA & ORS. ... RESPONDENT(S) & WRIT PETITION (C) NO.293 OF 2016 MIHIR ABHIJIT PATHAK & ORS. THROUGH HIS GUARDIAN ... PETITIONER(S) VERSUS MEDICAL COUNCIL OF INDIA & ANR. ... RESPONDENT(S) O R D E R These applications have been filed by the private medical colleges and also by some of the States seeking modification of order dated 28th April, 2016 in W.P. (C)No.261 of 2016.
The Medical Council of India (MCI) and the Dental Council of India (DCI) issued notifications dated 21st December, 2010, amending the existing statutory regulations to provide for a single National Eligibility-cum-Entrance Test (NEET) for admission to the MBBS/BDS course.
The said notifications were struck down in Christian Medical College, Vellore Vs. Union of India, 2014 (2) SCC
305. The said judgment stands recalled vide order dated 11th April, 2016 in Review Petition (C) Nos.2159-2268 of 2013.
On 28th April, 2016, in W.P.(C)No.261/2016 a statement 16 was made by the learned counsel for MCI, CBSE and Union of India that for the academic year 2016-17, NEET would be held.
We have heard the learned counsel for the parties. In recent Constitution Bench judgment dated 2nd May, 2016, in Modern Dental College & Ors. Vs. State of M.P. & Ors. in Civil Appeal No.4060 of 2009 etc., the stand of the private medical colleges (including minorities) that conducting of entrance test by the State violated right of autonomy of the said colleges, has been rejected. The State law providing for conducting of entrance test was upheld, rejecting the contention that the State had no legislative competence on the subject. At the same time, it was held that the admission involved two aspects. First, the adoption of setting up of minimum standards of education and coordination of such standards which aspect was covered exclusively by Entry 66 of List I. The second aspect is with regard to implementation of the said standards which was covered by Entry 25 of List III. On the said aspect, the State could also legislate. The two entries overlap to some extent and to that extent Entry 66 of List I prevailed over the subject covered by Entry 25.
Prima facie, we do not find any infirmity in the NEET regulation on the ground that it affects the rights of the States or the private institutions. Special provisions for reservation of any category are not subject matter of the NEET nor rights of minority are in any manner affected by 17 NEET. NEET only provides for conducting entrance test for eligibility for admission to the MBBS/BDS course.
We thus, do not find any merit in the applications seeking modification of order dated 28th April, 2016.
Only other contention relates to perceived hardship to the students who have either applied for NEET-I but could not appear or who appeared but could not prepare fully thinking that the preparation was to be only for 15% All India seats and there will be further opportunity to appear in other examinations. To allay any such apprehension, we direct that all such eligible candidates who could not appear in NEET-I and those who had appeared but have apprehension that they had not prepared well, be permitted to appear in NEET-II, subject to seeking an option from the said candidates to give up their candidature for NEET-I. It would be open to the respondents to reschedule the date of holding NEET-II, if necessary. To this extent the earlier orders stand modified.
We may also add here that to ensure total credibility of the examination to be held by the CBSE, the Oversight Committee appointed by this Court vide the aforesaid judgment dated 2nd May, 2016 shall also oversee the NEET-II examination to be conducted by the CBSE.
In view of the above, it is also clarified that only NEET would enable students to get admission to MBBS or BDS studies.
18 In view of the above order, all the applications and writ petitions seeking modification of order passed on 11th April, 2016, stand disposed of.
W.P.(C)261/2016 :
In view of the above order, W.P.(C)No.261/2016 also does not survive and that is also disposed of.
............J. [ANIL R. DAVE] .................J. [SHIVA KIRTI SINGH] .................J. [ADARSH KUMAR GOEL] New Delhi;
9th May, 2016.
19
ITEM NO.301-307 COURT NO.2 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.301 :
I.A.No.2 in Transfer Case (C) No(s).7/2013 ASSOCIATION OF MANAGEMENTS OF UNAIDED PRIVATE MEDICAL & DENTAL COLLEGE & ANR. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (For directions) Item No.302 :
I.A.No.3 in TC(C)No.58/2013 – (For directions) Item No.303 :
I.A.Nos.4-6 in TC(C)Nos.132-134/2012 - (For directions) Item No.304 :
I.A.No.10 in TC(C)No.98/2012 – (For impleadment as party respondent and office report) WITH I.A.No.2 in TC(C)No.99/2012 WP(C)No.275/2016-(With office report) Item No.305 :I.A.No.1 in TC(C)No.11/2013
Item No.306 :
I.A.2 to 30 in WP(C)No.261/2016-(For impleadment, modification of Court's order, intervention and directions and office report) Item No.307 :WP(C)No.292/2016
And WP(C)No.293/2016 – (With office report) I.A.No.1/2016 in T.C.Nos.115-116/2012, I.A.No.1/2016 in T.C.No.8/2013 I.A.No.1/2016 in T.C.Nos.4&5/2013 I.A.No.1/2016 in T.C.No.131/2012 I.A.No.1/2016 in T.C.No.59/2013 I.A.No.2/2016 in T.C.No.123-124/2012 I.A.No.2/2016 in T.C.Nos.117-118/2012 I.A.No.2/2016 in T.C.Nos.1&3/2013 I.A.No....../2016 in T.C.Nos.37&38/2013 20 I.A.No.1/2016 in W.P.(C)No.294/2016 I.A.No.1/2016 in W.P.(C)No.297/2016 I.A.No.1/2016 in W.P.(C)No.298/2016 I.A.Nos.31 to55 /2016 in W.P.(C)No.261/2016 Date : 09/05/2016 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For appearing parties :
UOI Mr. Ranjit Kumar,SG Ms. Pinky Anand,ASG Ms. Rekha Pandey,Adv. Mr. R.K. Rathore,Adv. Mr. M.P. Gupta,Adv.
Mr. R.S. Nagar,Adv.
Ms. Binu Tamta,Adv.
Mr. S.S. Rawat,Adv.
Mr. R.R. Rajesh,Adv.
Mr. Prabal Bagchi,Adv. Mr. Akash Jindal,Adv. Mr. Rishabh Jain,Adv. For Mr. D.S. Mahra,Adv.
Mr. Tushar Mehta,ASG Ms. H. Wahi,Adv.
MCI Mr. Vikas Singh,Sr.Adv.
Mr. Gaurav Sharma,Adv. Ms. Amandeep Kaur,Adv. Mr. Prateek Bhatia,Adv. Mr. Dhawal Mohan,Adv. Ms. Deepeika Kalia,Adv. Mr. Kapish Seth,Adv.
Ms. Vara Gaur,Adv.
CBSE Ms. Pinky Anand,ASG Mr. Tara Chandra Sharma,Adv. Mr. Ajay Sharma,Adv.
Mr. Rupesh Kumar,Adv. Mr. Rajeev Sharma,Adv. Ms. Neelam Sharma,Adv. Ms. Pankhuri Shrivastava,Adv.
Mr. Soli J. Sorabjee,Sr.Adv. Mr. V. Balaji,Adv.
Mr. M.S.M. Asaithambi,Adv. Mr. Atul Sharma,Adv.21
Mr. C. Kannan,Adv.
Ms. Sripradha Krishnan,Adv.
Mr. P.P. Rao,Sr.Adv.
Mr. V. Giri,Sr.Adv.
Mr. S. Prasad,Sr.Adv. Mr. B. Balaji,Adv.
Mr. P.P. Rao,Sr.Adv.
Mr. G. Pramod Kumar,Adv. Ms. H. Wahi,Adv.
Mr. K.K. Venugopal,Sr.Adv. Mr. K. Shashikiran Shetty,Sr.Adv. Mr. Vijay Kumar Paradeshi,Adv. Ms. Fara Fathima,Adv. Mr. Ramesh Babu M.R.,Adv.
Mr. Gopal Subramanium,Sr.Adv. Mr. P.H. Parekh,Sr.Adv. Mr. E.R. Kumar,Adv.
Mr. Krishna Srinivasan,Adv. Ms. Geethi A.,Adv.
Mr. Abhinay,Adv.
Ms. S. Lakshmi Iyer,Adv. For M/s. Parekh & Co.,Advs.
Mr. Gopal Subramanium,Sr.Adv. Mr. Mahesh Agarwal,Adv. Mr. Shashank Manish,Adv. Mr. Himanshu Satija,Adv. Mr. E.C. Agrawala,Adv. Mr. Prateek Chadha,Adv. Mr. Ankur Kashyap,Adv. Mr. Raghav Chadha,Adv. Mr. Zulnoor Ali Ahmad,Adv.
Mr. Basava Prabhu Patil,Sr.Adv. Mr. G. Prabhakar,Adv. Ms. Prerna Singh,Adv.
Mr. V. Giri,Sr.Adv.
Ms. Liz Mathew,Adv.
Mr. Jayant Bhushan,Sr.Adv. Ms. Krishna Sarma,Adv. Mr. Avijit roy,Adv.
Mr. Navnit Kumar,Adv. Ms. Deepika,Adv.
For M/s. Corporate Law Group,Advs.
Dr. Rajeev Dhawan,Sr.Adv. Mr. Naveen R. Nath,Adv.22
Dr. Rajeev Dhawan,Sr.Adv. Mr. Ranjit B Raut,Adv. Ms. Bina Gupta,Adv.
Mr. H.P. Raval,SrAdv. Mr. J. Ramachandra Rao,AAG Mr. P.V. Reddy,Adv.
Mr. Prashant Kr. Tyagi,Adv. For M/s. Venkat Palwai Law Ass.,Advs.
Mr. A.K. Ganguli,Sr.Adv. Mr. Ravindra Srivastava,Sr.Adv. Mr. V. Balaji,Adv.
Mr. Venkitasubramoniam T.R.,Adv. Ms. Sripradha Krishnan,Adv.
Mr. Ravindra Srivastava,Sr.Adv. Mr. V. Balaji,Adv.
Mr. Prasanth P.,Adv.
Ms. Sripradha Krishnan,Adv. Mr. C. Kannan,Adv.
Mr. Ajit Kumar Sinha,Sr.Adv. Mr. Yunus Malik,Adv.
Mr. Ekansh Agarwal,Adv. Ms. Rajeeta Raj,Adv.
Mr. Sanjeev Agarwal,Adv.
Mr. S. Ganesh,Sr.Adv. Mr. V.G. Pragasam,Adv. Mr. S.P. Ramasubramanian,Adv. Mr. Seshachari,Adv.
Dr. K.P. Kylasanatha Pillay,Sr.Adv. Mr. T.V. Lakshmanan,Adv. Mr. V.S. Lakshmi,Adv. Mr. A. Venayagam Balan,Adv.
Mr. Huzefa Ahmadi,Sr.Adv. Mr. Amol Chitale,Adv. Mr. G.B. Sathe,Adv.
Mr. J.C. Gupta,Sr.Adv. Mr. K.P. Narayanan,Adv. Mr. K. Mayil Samy,Adv. Mr. Ananda Selvam,Adv. For Mr. P. Somasundaram,Adv.
Mr. A. Mariarputham,AG (State of Sikkim) Ms. Aruna Mathur,Adv. Mr. Yusuf Khan,adv.
Ms. Anuradha Arputham,Adv.23
For M/s. Arputham Aruna & Co.,Advs.
Mr. Mukul Talwar,Sr.Adv. Ms. Anita Sahani,Adv. Mr. Purnima Bhat,Adv.
Mr. Madhusudan Naik,AG (State of Kar.) Ms. Anitha Shenoy,Adv. Ms. Nishruti Vijay,Adv.
Mr. A.N.S. Nadkarni,AG (State of Goa) Mr. S. Bhatnagar,Adv. Mr. Anshumani Srivastava,Adv. Mr. S.S. Rebello,Adv. Mr. Jai Dehadrai,Adv. Mr. Amogh Prabhudesai,Adv.
Mr. Vikramjeet Bonerjee,AG (State of Nagaland) Mr. Edward Belho,Adv. Ms. K. Enatoli Sema,Adv. Mr. K.L. Mechael,Adv. Mr. Amit Kumar Singh,Adv. Mr. Elix Gang0mei,Adv.
Mr. A. Ramesh,Adv.
Mr. Syed Ahmad Naqvi,Adv. Ms. Shilpi Gupta,Adv.
Mr. Rakesh K. Sharma,Adv. Ms. Shubharangini Iyengar,Adv. Ms. Sangita Chauhan,Adv.
Mr. Arun Bharadwaj,Adv. Mr. Jai Wadhwa,Adv.
Mr. Ronak Karan Gupta,Adv. Mr. Sriram,Adv.
Mr. Vishwapal Singh,Adv.
Mr. Srilok Nath Rath,Adv. Mr. Kulbir Singh Malik,Adv. Mr. J.M. Wadhwa,Adv.
Dr. Sushil Balwada,Adv.
Mr. R.K. Kapoor,Adv.
Ms. Shweta Kapoor,Adv. Ms. Kheyali Sarkar,Adv. Ms. Rekha Giri,Adv.
Mr. Anis Ahmed Khan,Adv.
Mr. A.P. Mayee,Adv.
Mr. Charudatta Mahindrakar,Adv. Mr. A. Selvin Raja,Adv.24
Mr. Rauf Rahim,Adv.
Mr. Rajiv Kr. Jha,Adv. Mr. P. Das,Adv.
Mr. Amit Kumar,Adv.
Mr. Rekha Bakshi,Adv. Mr. Avijit Mani Tripathi,Adv. Mr. Shaurya Sahay,Adv. Mr. Manish,Adv.
Mr. Sunil Fernandes,Adv. Ms. Astha Sharma,Adv. Mr. Puneeth K.G.,Adv. Ms. Mithu Jain,Adv.
Mr. K.K. Trivedi,Adv. Mr. Rabin Majumdar,Adv.
Mr. O.P. Shukla,Adv.
Mr. Abdhesh Chaudhary,Adv. Mr. Alok Shukla,Adv.
Mr. Ajay Choudhary,Adv. Mr. Amit Sharma,Adv.
Mr. Amit Anand Tiwari,Adv.
Mr. Sandeep R. Limbani,Adv. Mr. N.K. Mishra,Adv.
Dr. Ajay Kumar,Adv.
Mr. R.K.S. Yadav,Adv.
Mr. Chimony Khaladkar,Adv. Mr. Amol Chitale,Adv. Ms. Pragya Baghel,Adv.
Mr. G.S. Mani,Adv.
Mr. A. Arockiaraj,Adv. Mr. R. Sathish,Adv.
Mr. D.N. Ray,Adv.
Mr. Lokesh K. Choudhary,Adv. Ms. Sumita Ray,Adv.
Mr. Mrinal Kanti Mandal,Adv. Mr. Parijat Sinha,Adv. Mr. Joydeep Mazumdar,Adv. Mr. Rohit Dutta,Adv.
Ms. Reshmi Rea Sinha,Adv.
UPON hearing the counsel the Court made the following O R D E R 25 Taken on board.
All the applications and writ petitions seeking modification of order passed on 11th April, 2016, and WP(C)No.261/2016 stand disposed of in terms of signed reportable order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed Reportable order is placed on the file) 26