Full Judgment Text
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL/APPELLATE JURISDICTION
I.A. Nos. 4 & 5
IN
WRIT PETITION (CIVIL) NO. 469 OF 2014
HIND CHARITABLE TRUST SHEKHAR HOSPITAL
PVT. LTD. PETITIOINER(s)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(s)
WITH
I.A. No. 3 in W.P.(C) No. 705/2014
I.A. No. 6 in SLP(C) No. 21765/2014
I.A. 2 in SLP(C) No. 22755/2014
I.A. 2 in SLP(C) No. 22756/2014
I.A. No.1-2 in SLP(C) No. 22758-22759/2014
I.A. No. 2 in SLP(C) No. 23777/2014
I.A. 2 in SLP(C) No. 25763/2014
I.A..... in SLP(C) No. 23476/2014
SLP(C) No. 24154/2014
SLP(C) No. 23561/2014
I.A. Nos. 3-4, 5-6 & 7-8 in SLP(C) No. 23528-23529/2014
I.A. Nos. 3,4,5 & 6 in W.P.(C) No. 799/2014
W.P.(C) No. 836/2014
W.P.(C) No. 523/2014
I.A. Nos. 2 & 3 in W.P.(C) No. 883/2013
I.A. No. 3 in SLP(C) No. 21517/2014
I.A. No. 3 in W.P.(C) No. 757/2014
O R D E R
After hearing the learned counsel for the parties
we deem it appropriate to issue following
clarifications with regard to our earlier order dated
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.10.08
14:56:17 IST
Reason:
th
18 September, 2014. These clarifications shall be
read into the said order as if they were always part
thereof : -
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1. The order dated 18 September, 2014 shall also
apply to cases where colleges or institutions were
seeking increase in intake capacity and in the current
year have been denied permission to admit students
after first or second or third or forth
renewal/inspection. In our view such institutions
where Renewal/Inspection with respect to increase in
capacity were conducted in the present academic year
are also entitled to the benefit under the order dated
th
18 September, 2014.
2. We also clarify that fees chargeable from the
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students admitted pursuant to our order dated 18
September, 2014 shall be at the same rates as
applicable to the students in Government medical
colleges in respective States and such fees shall be at
the same levels as that of the Government medical
colleges till the students so admitted pass out from
the private medical colleges or institutions.
3. Our order shall also apply to all similarly
situated institutions irrespective of the fact whether
any petitions were or are pending in this Court or in
any of the High Courts or even if they had not
approached any court at all. This order shall also
apply even in cases where there were orders of stay in
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favour of the Medical Council of India restraining the
colleges from admitting students for the current
academic session.
4. The order shall not apply to colleges or
institutions which have been disqualified by the
Medical Council of India and/or the Central Government
and have been prohibited from making any admissions for
the current academic year 2014-15.
5. In cases where two separate lists are prepared and
sent by the State agencies one relating to State quota
and the other relating to management quota in private
institutions, we clarify that for the current academic
year there shall be only one list and that shall be the
“State quota” alone. There shall not be any management
quota list to be sent to the private colleges or
institutions taking the benefit under our order dated
th
18 September, 2014. The Management quota shall also
be be filled through the State list and the fees
chargeable for the management quota shall also be
charged at the same levels and rates as applicable to
State quota list.
6. We further clarify that private institutions taking
th
benefit under our order dated 18 September, 2014 shall
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have to take students only from the State agencies and
at fees chargeable for students in Government medical
colleges as stated above, regardless of their status or
claim as Minority Institutions or Deemed Universities.
W.P. (C) 836/2014
Learned counsel for the petitioner seeks permission
to withdraw the petition. Permission is granted to
withdraw the same.
The Writ Petition is, accordingly, dismissed as
withdrawn.
.......................J.
[ANIL R. DAVE ]
.......................J.
[VIKRAMAJIT SEN]
.......................J.
[UDAY UMESH LALIT]
New Delhi;
September 25, 2014.
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CORRECTED
ITEM NO.301 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 4 & 5 in Writ Petition(s)(Civil) No(s). 469/2014
HIND CHARITABLE TRUST SHEKHAR HOSPITAL PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(for impleadment and office report)
WITH
I.A. No. 3 in W.P.(C) No. 705/2014
(for directions and Office Report)
I.A. No. 6 in SLP(C) No. 21765/2014
(for clarification/modification of court's order and Office
report)
I.A. 2 in SLP(C) No. 22755/2014
(for clarification and Office Report)
I.A. 2 in SLP(C) No. 22756/2014
(for clarification and Office Report)
I.A. No. 1-2 in SLP(C) No. 22758-22759/2014
(for directions and Office Report)
I.A. No. 2 in SLP(C) No. 23777/2014
(for directions and Office Report)
I.A. 2 in SLP(C) No. 25763/2014
(for modification of court's order and Office Report)
I.A..... in SLP(C) No. 23476/2014
(for clarification and Office Report)
SLP(C) No. 24154/2014
(With Interim Relief and Office Report)
SLP(C) No. 23561/2014
(With Interim Relief and Office Report)
I.A. Nos. 3-4, 5-6 & 7-8 in SLP(C) No. 23528-23529/2014
(for modification of Court's order dated 18.09.2014 and
impleadment and Office Report)
I.A. Nos. 3,4,5 & 6 in W.P.(C) No. 799/2014
(for modification of court's order dated 18.09.2014 and
impleadment and Office Report)
W.P.(C) No. 836/2014
(With Office Report)
W.P.(C) No. 523/2014
(for permission to place addl. documents on record and directions)
I.A. Nos. 2 & 3 in W.P.(C) No. 883/2013
(for impleadment as party respondent and directions and Office
Report)
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I.A. No. 3 in SLP(C) No. 21517/2014
(for vacating stay and Office Report)
I.A. No. 3 in W.P.(C) No. 757/2014
(for directions and Office Report)
Date : 25/09/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. S. Udaya Kumar Sagar,Sr. Adv.
WP(C)469, 705/2014 Ms. Bina Madhavan,Adv.
& WP(C) 799/2014 Ms. Praseena Elizabeth Joseph,Adv.
Ms. Akanksha Mehra,Adv.
Mr. Ravindra Keshavarao, Adv.
For M/s. Lawyer's Knit & Co,Advs.
Mr. R.P. Bhat, Sr. Adv.
Mr. D.K. Chidananda, Adv.
Mr. V. Giri, Sr. Adv.
Mr. Rakesh K. Sharma, Adv.
SLP(C)21765 Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. M. Gireesh Kumar,Adv.
Mr. Ankur S. Kulkarni,Adv.
Mr. Sriram P.,Adv.
Mr. Vijay Kumar,Adv.
WP (C) 836/2014 Mr. Krishnamoorthy Ramamoorthy, Sr. Adv.
Mr. Koka Raghava Rao, Sr. Adv.
Mr. K.L. Sastry, Adv.
Mr. Amit Kumar Srivastava, Adv.
WP (C) 883/2013 Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. Hireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, Adv.
Mr. Sriram P., Adv.
SLP(C)22755 Mr. Amit Kumar,Adv.
Mr. Ramesh Alanki,Adv.
Ms. Rekha Bakshi,Adv.
Mr. Ankit Rajgarhia,Adv.
SLP(C)22756 Mr. A. Sharan,Sr.Adv.
Mr. A. K. Kaul, Adv.
Mr. Amit Kumar,Adv.
Mr. Naresh Sharma,Adv.
Mr. K.P. Gautam,Adv.
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Nr. K.K. Sharma, Adv.
SLP(C)22757 Mr. Nidhesh Gupta,Sr.Adv.
Mr. Amit Kumar,Adv.
Mr. Ankit Rajgaria, Adv.
Mr. Avijit Mani Tripathi,Adv.
Mr. Atul Kumar,Adv.
Mr. R. D. Upadhyay, Adv.
Mr. Giridhar G. Upadhyay, Adv.
Mr. Awadesh Kumar Singh, Adv.
Ms. Asha Upadhyay, Adv.
SLP(C)22758-59 Mr. Kapil Sibal,Sr.Adv.
Mr. Nidhesh Gupta,Sr.Adv.
Mr. Sanjay Bhatt,Adv.
Mr. Rudra Prasad,Adv.
Mr. Dushyant Kumar,Adv.
Mr. Amit Kumar, Adv.
Mr. Rabin Majumder,Adv.
SLP(C)23777 Mr. Ashish Kumar,Adv.
Mr. Ravinder Kumar Katna, Adv.
Mr. Neeraj Shekhar,Adv.
WP(C)757 Mr. Prasanth P.,Adv.
SLP(C)23476 Mr. Amit Kumar,Adv.
Mr. Ankit Rajgarhia,Adv.
Ms. Avijit Mani Tripathi,Adv.
SLP(C)24154 Mr. Amit Jaiswal,Adv.
Mr. Ankit Rajgarhia, Adv.
Ms. Avijit Mani Tripathi,Adv.
SLP(C)22757 Mr. Amit Kumar,Adv.
IA 2 in SLP(C)25763/2014 Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Neeraj Shekhar,Adv.
Nr. Ashutosh Thakur, Adv.
Mr. Rana Prashant, Adv.
For Respondent(s) Mr. Vikas Singh,Sr.Adv.
MCI Nr. P.S. Patwalia, Sr. Adv.
Mr. Gaurav Sharma,Adv.
Mr. Prateek Bhatia,Adv.
Mr. Amandeep Kaur,Adv.
Nr. Archit Upadhyay, Adv.
UOI & Min. of Ms. Pinky Anand,ASG
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Health Mr. R.K. Rathore,Adv.
Ms. Rekha Pandey,Adv.
Mr. R. S. Nagar, Adv.
Ms. Sunita Sharma, Adv.
Mr. M. Khairati,Adv.
Mr. D.S. Mahra,Adv.
SLP (C) 21517/2014 Mr. Harin P. Rawal, Sr. Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Raghavendra S. Srivastav
Mr. Amit Pai, Adv.
Mr. Rahat Bansal, Adv.
Mr. Irshad Ahmed, AAG
Mr. Abhisht Kumar, Adv.
Mr. Sameer Singh, Adv.
Mr. Som Raj Chaudhary, Adv.,
SLP(C)21765 Mr. Nidhesh Gupta,Sr.Adv.
Mr. Aditya Singla,Adv.
Ms. Supriya Juneja,Adv.
Ms. Priya Puri,Adv.
Mr. P. Vishwanatha Shetty,Sr.Adv.
Mr. Sharan Thakur,Adv.
Mr. Tara,Adv.
Mr. Vijay Kumar Paradesi,Adv.
Mr. Ramesh Babu M.R.,Adv.
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Kunal Verma, Adv.
Mr. Sudhanshu S. Chaudhari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Looking at the urgency of the matter, this group of petitions
may be listed on 14.10.2014 at 02.00 PM as part heard.
Signed reportable order is placed on the file.
WP (C) 836/2014
The Writ Petition is dismissed as withdrawn in terms of the
signed order.
(Sneh Bala Mehra) (Anil Kumar)
Asstt. Registrar AR-cum-PS
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(Signed reportable order is placed on the file)