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[Cites 2, Cited by 1]

Orissa High Court

Dr. Sunanda Priyadarshini Mohanty vs State Of Orissa And Others on 7 August, 2014

Author: I. Mahanty

Bench: I. Mahanty

                              HIGH COURT OF ORISSA: CUTTACK

                                     W.P.(C) No. 12476 of 2014

       In the matter of an application under Articles 226 and 227 of the
       Constitution of India.

                                                    --------

       Dr.Sunanda Priyadarshini Mohanty,
       aged about 28 years,
       D/o. Biswa Mohan Mohanty,
       "Priyadarshini", At: Laxminarayan Nagar,
       Ankuli, Berhampur, Dist: Ganjam                                           ...       Petitioner

                                                       -Versus-

       State of Orissa and others                                              ...       Opp. parties


                       For Petitioner                   :        M/s. Chandrakanta Nayak &
                                                                 S.Samal

                       For opp. party                   :        Mr. R.C.Mohanty &
                                                                 K.C.Swain
                                                                       (O.Ps. 2 & 3)
                                                    ----------

P R E S E N T:
                      THE HONOURABLE SHRI JUSTICE I. MAHANTY
                                                    AND
                   THE HONOURABLE SHRI JUSTICE B.N.MAHAPATRA
        -------------------------------------------------------------------------------------------------
                            Date of Judgment : 07.08.2014
        -------------------------------------------------------------------------------------------------

B.N.Mahapatra, J               This Writ Petition has been filed with a prayer to

       declare the action of opposite party No.2-Chairman, PG Medical Selection

       Committee-cum-Principal, SCB Medical College, Cuttack and opposite

       party No. 3-Convenor, PG (Medical) Selection Committee-cum-Principal,

       SCB Dental College, Cuttack in not allowing the petitioner to participate

       in   4th    and     final    round      of     counseling       for   admission        to    P.G.
                                      2


(Medical/Dental) Course, 2014 held on 07.07.2014 as illegal and bad in

law. The further prayer of the petitioner is for a direction to opposite

parties to permit the petitioner to take admission in P.G. Medical Course,

2014-15 in the State of Odisha.

2.          Petitioner's case in a nut shell is that the petitioner is a

permanent resident of Ganjam district in the State of Odisha and

completed her MBBS course successfully in the State of Karnataka. She

appeared in All India PG Medical Entrance Examination (AIPGMEE),

2014 in which she was qualified to participate in online All India 50%

quota counseling. Her rank was 2073 under the category-UR. She was

allotted a seat during first round counseling for study of PG (Medical) in

Nilratnam Sircar Medical College, Kolkata. On 24.04.2014, the petitioner

reported before the allotted institution and the aforesaid institution

retained original documents such as MBBS degree certificate, Orissa

Counsel (2) certificate original, MBBS final year mark sheet, internship

completion certificate. Petitioner joined the Nilratnam Sircar Medical

College, Kolkata on 30.06.2014. The petitioner as direct candidate had

made an application to the Convenor, P.G. Medical               Counseling

Committee, SCB Dental College and Hospital, Cuttack for admission into

P.G. Medical courses for the session 2014-15 in the State of Odisha. The

revised provisional merit list of direct candidates for P.G. Medical Course,

2014-15 for the State of Odisha was issued where the petitioner's name

found place in rank 61. The revised provisional seat matrix was flashed

on 05.07.2014 for spot counseling to be held on 07.07.2014 during
                                     3


evening hour mentioning total vacancies for direct candidates as 61. On

07.07.2014, the petitioner appeared before the Counseling Committee.

By the time, her name was called she was eligible for a Medicine seat at

MKCG Medical College, Berhampur against the available vacancy. Being

asked by the Committee to submit CLC from Nilratnam Sircar Medical

College, Kolkata, the petitioner gave an undertaking to produce the CLC

within seven days. In spite of the same, she was denied allotment of such

seat by the Counseling Committee for non-production of CLC. Hence, the

present writ petition.

3.          Mr.C.Nayak, learned counsel for the petitioner submitted that

the Counseling Committee has refused to allot a seat in favour of the

petitioner in order to accommodate candidates who are below the rank of the

present petitioner. Since the petitioner had taken admission in Nilratnam

Sircar Medical College, Kolkata as an All India candidate she produced

all the original documents there and the Counseling Committee acted

unreasonably in not affording reasonable opportunity to the petitioner for

submission of CLC. Students who took admission in different Medical

Colleges were allotted time to produce CLC. The conditions stipulated in

the notice under Annexure-1 for production of CLC are applicable to

fresh students who have not taken admission. It is not applicable to the

petitioner who has already taken admission in Nilratnam Sircar Medical

College, Kolkata. CLC is required to be produced before the allotted

College at the time of admission. Therefore, it was submitted that the

action of the opposite party-Medical Council in not allotting a seat to the
                                        4


petitioner for non-production of CLC is illegal and the petitioner is

entitled to the relief sought for in the writ petition.

4.           Mr. R.C. Mohanty, learned counsel appearing for opposite

party Nos.2 and 3-P.G. (Medical) Selection Committee submitted that the

fourth and final round counseling for admission to P.G. (Medical/Dental)

Courses for the year 2014 was scheduled to be held on 07.07.2014 at the

Institute of Engineers, Schibalaya Marg, Unit-IX, Bhubaneswar. The

notice was floated in the website of the Director, Medical Education and

Training, Odisha on 03.07.2014 for information of all concerned. In the

said notice, it was categorically mentioned that "under no circumstances

a candidate can be admitted without College Leaving Certificate (CLC)".

The seat matrix was floated in the website on 06.07.2014 after the All

India seats were surrendered to the State. In case of spot admission, the

seat matrix was supposed to be notified at the spot, i.e., at the

counseling place but for the candidates benefit, it was given in the

website on 06.07.2014.

             It was submitted that two candidates, namely, Dr. Rajesh

Pattnaik and Dr. Susanta Kumar Khuntia, who had taken admission in

Medical Colleges outside the State, also attended the spot counseling on

07.07.2014 and submitted all the necessary certificates including CLCs.

The petitioner had never locked her choice in any of the counseling but

attended the spot counseling without any original documents which was

required to be produced at the time of counseling. Therefore, Mr.
                                       5


Mohanty, learned counsel for the P.G. (Medical/Dental) Selection

Committee makes a prayer for dismissal of the writ petition.

5.          On the rival contentions of the parties, the following

questions fall for consideration by this Court:

            (i)    Whether opposite party Nos.2 and 3 are justified
            in not allowing the petitioner to participate in the
            fourth and final round counseling for admission to
            P.G.   (Medical/Dental)       Course   2014-15   held   on
            07.07.2014 for non-production of CLC?

            (ii)   Whether the petitioner is entitled to a direction
            to opposite party Nos.2 and 3 to permit her to take
            admission in P.G. (Medical/Dental) Course 2014-15 in
            the State of Odisha?

6.          Since both the questions are interlinked, they are dealt with

together.

7.          The undisputed facts of the case are that the petitioner

appeared in the All India Post Graduate Medical Entrance Examination,

2014 (for short, "AIPGMEE, 2014") and she was allotted Rank No.2073

under category 'UR'. According to her rank, she took admission in

Nilratnam Sircar Medical College, Kolkata and joined in the course on

30.06.2014. As a direct candidate, she made an application to the

Convenor, P.G. (Medical) Selection Committee, S.C.B. Medical College &

Hospital for participating in the counseling for P.G. Medical Course for

the session 2014-15 in the State of Odisha. In the revised provisional

merit list of direct candidates for P.G. Medical Course 2014-15, petitioner
                                      6


ranked   61. In the notice floated on 03.07.2014, all candidates were

requested to attend the counseling along with relevant documents

including CLC. In the said notice, it was specifically mentioned as under:

              "under no circumstances a candidate can be
              admitted without College Leaving Certificate
              (CLC)".

              The seat matrix was floated in the website on 05.07.2014,

after all India seats were surrendered to the State. The petitioner

attended the spot counseling without CLC and requested for seven days'

time to produce the same which was not granted by opposite party No.2,

as a result, she has been deprived of taking admission in SCB Medical

College, Cuttack.

8.            Now, the question which arises for consideration by this

Court is whether any reasonable opportunity has been afforded to the

petitioner to produce her CLC at the time of attending the spot

counseling.

9.            It was submitted on behalf of petitioner that as the date for

counseling was fixed to 07.07.2014 and seat matrix was uploaded on

05.07.2014 in the evening hour, the petitioner could not obtain CLC from

Nilratnam Sircar Medical College, Kolkata in order to produce the same

at the time of spot counseling held on 07.07.2014. This contention of the

petitioner is not acceptable because in the notice dated 03.07.2014

(Annexure-B/3) to the affidavit filed by opposite party-Convenor, it has

been categorically mentioned that "under no circumstances, a candidate

can be admitted without CLC". Further, two other candidates, namely,
                                       7


Dr. Rajesh Pattnaik and Dr. Susanta Kumar Khuntia, who had taken

admission earlier in Pt. B.D. Sharma PGIMS, Rohtak and U.P. Rural

Institute of Medical Science and Research, Saifai, Etawah, Uttarpradesh

respectively attended the spot counseling on 07.07.2014 and produced

their CLCs along with other necessary certificates. It is not understood, if

two similarly situated candidates, who took admission outside the State

Medical Colleges, could be able to obtain CLCs from their respective

colleges within the time allowed by the opposite parties and produced the

same    at   the   time   of   spot   counseling,   how    said   time    is

unreasonable/inadequate for the petitioner.

10.          As it appears there is some valid reason for asking the

candidates who had already taken admission in Medical Colleges outside

the State of Odisha to produce CLC at the time of counseling. If a

candidate, who had taken admission outside the State Medical Colleges,

is allowed a seat in spot counseling in the State without producing CLC

and he or she does not take admission thereafter and continues her

study in the previous College situated outside the State of Odisha where

he/she had taken admission then the seat allotted to him/her remains

vacant in the State of Odisha, which would be a national waste.

             It may be further noted that the spot counseling is usually

made just before the cutoff date; if a candidate is allowed time to obtain

CLC after the cutoff date from the College where he/she had taken

admission, one seat will go waste in that College if he/she takes CLC
                                     8


beyond the cutoff date. Only if a candidate takes CLC before the cutoff

date, the above problem of any seat going waste does not arise.

            Undoubtedly, a P.G. (Medical) seat is very valuable. No

candidate should be allowed to act in a manner resulting wastage of a

P.G. Medical Seat.

11.         Learned counsel for the petitioner placing reliance on the

judgment of this Court in the case of Snehalata Jagati Vs. Convenor, PG

(Medical/Dental) Selection Committee, Odisha and others, reported in

2014(I) ILR-CUT 89 submitted that the present case is squarely covered

by the above judgment and therefore she is entitled to the relief prayed in

the writ petition. The principle decided in the case of Snehalata Jagati

(supra) has no application to the present case as the facts involved in

both the cases are different. In Snehalata Jagati (supra) adequate time

was not allowed to produce CLC. The petitioner in that case was asked to

submit the CLC at the time of 2nd round counseling within 24 hours

despite the fact that such CLC was not required at the time of 1st round

of counseling. In the present case, four days time was allowed to procure

the CLC.

12.         In Snehalata Jagati (supra), those who were selected in the

first counseling were required to produce the CLC at the time of taking

admission in respective Colleges whereas in the 2nd counseling petitioner

was required to produce CLC at the time of attending counseling.

However, in the present case, no such discrimination is noticed.
                                          9


13.           In view of the above, opposite party Nos.2 and 3 are justified

in not allowing the petitioner to participate in the fourth and final round

counseling      held     on     07.07.2014   for   non-production   of   CLC.

Consequentially, no direction can be given to the opposite parties to

permit the petitioner to take admission in P.G. (Medical) Course 2014-15

in the State of Odisha.

14.           In the result, the writ petition is dismissed.



                                                      ...............................
                                                      B.N. Mahapatra, J.

I. Mahanty, J.

I agree.

............................. I. Mahanty, J.

Orissa High Court, Cuttack Dated 7th August, 2014/ss/skj