ASHISH RANJAN AND ORS.· versus UNION OF INDIA AND OTHERS

Citation: [2017] 4 S.C.R. 78 · Decided: 09-06-2017 · Supreme Court of India · Bench: ASHOK BHUSHAN · Disposal: Rejected
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Judgment (excerpt)

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[2017] 4 S.C.R. 78 
ASHISH RANJAN AND ORS.· 
v ... 
UNION OF INDIA AND OTHERS 
(I.A. Nos, 45538, 45540 and 45542 of2017) 
PEOPLE'S UNIVERSITY· 
... APPLICANT . 
with 
(LA. Nos. 45855, 45856 and '45859 of 2017) 
MALWANCHAL UNIVERSITY INDORE 
... APPLICANT 
Ill 
(Writ Petition (Civil) No. 76.of2015) 
JUNE 09, 2017 
[ASHOK BHUSHAN AND DEEPAKGU.PTA, JJ,] 
Education/ Educational Institutions: · 
Admission to Medical Colleges - Counselling for admission 
in Post-Graduate Courses - Applications seeking extension of time 
for completing the counselling in accordance with the order of this 
Court dated 09.05.2017 such that unfilled seats in the Applicants' 
Units be filled up - Submissions by the State that the first and second 
counsellings were completed within time, MOP-up counselling was 
. also conducted and completed on 31.05:2017 and admissions have 
been completed and some seats could not be filled up because no 
student opted for those seats, thus, no growid to grant any extension 
of time beyond 31.05.2017 - Held: Order dated 09.05.2017 is 
confined to admission to Under-Graduate Courses only and not 
related to PG Courses - In order dated 09. 05.2017, the State 
Government was directed to determine the number of seats that are 
still vacant and thereafter, to forward a list of students in order of 
merit, equalling to ten times the number of vacant seals to the Medical 
College such that in case of any stray vacancy arising in any 
College, the said seat may be filled up from the said list- Jn admission 
to the PG Courses both merit and preference of candidates are 
looked into - Had the Court by issuance of direction in order dated 
09.05.2017 intended the sending often times the number of vacancies 
78 
ASHISH RANJAN v. UNION OF INDIA AND OTHERS 
of each PG Courses,· there would have been further elaboration 
pertaining to discipline and drawing of inter se merit - Furthermore, 
when the order dated 09. 05.2017 is itself not applicable to PG . 
Courses, the Government Circular dated 26.05.2017 issued in 
misconception that order dated 09.05.2017 iS applicable to PG · 
Courses, is also not effective - Thus, the applications are unfounded 
and applicants not entitled to any relief . 
· 
CIVIL ORIGINAL JURISDICTION: l.A. Nos. 45538, 45540 
and 45542of2017 
WITH 
I.A. Nos. 45855, 45856 and 45859 of20 I 7 in Writ Petition (Civil) 
No. 76 of2015. 
Under Article 32 of the Constitution oflndia. 
Venkateswara Rao Anumolu, Adv. for the·Petition'ers. 
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S. S. Shamshery, AAG., Ajit Sinha, Salman Khurshid, Sr. Advs., 
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Ajay Sharma, Ms. Rekha Pandey, R. K. Rathore, G. S. Makker, Ravi 
Kant, Ran jay Kumar Pandey, Amit Sharma, Ms. Ruchi Kohli, Advs. for 
the ,Respondents. 
The Order of the Court was delivered by 
ASHOK BHUSHAN, J. I. These applications have been filed 
by two private Universities, namely, People's University and Malwanchal 
University Indore. In both the applications Applicants have made identical 
prayers which are to the following effect: 
"In view of the above it is most respectfully prayed that this 
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Hon 'ble Court may be pleased to: 
a) Allow the present application for intervention; 
b) Permit the applicant to intervene in the presellf Petition; 
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c) Pass such other and further orders as this Hon 'ble Court 
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may deem fit and proper in the facts and circumstances of 
the present case. " 
2. The case of the Applicants is that the State ofMadhya Pradesh 
conducted counselling for admission in Postgraduate Medical Courses 
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. SUPREME COURT REPORTS 
[2017] 4 S.C.R.' 
as per·schedule dated 03.05.2017. It is stated that there was delay in 
··holding first and second counselling. Two counsellings were completed, 
first between 11.05.2017 to 20.05.2017 and second between 23.05.2017 
to 29.05.2017. 
3. Reliance has been placed by the Applicants on orc!er dated 
· 09.05.2017 passed in Writ Petition (C) No.267 of20l 7 and the circular 
dated 26'h May, 2017 issued by the Government of India, Ministry of 
Health and Welfare consequent to the aforesaid order of this Court dated 
09.05.2017. It is contended thatthere was an order of Madhya Pradesh 
High Court in Writ Petition No.7900 of2017 dated 29.05.2017. Before 
the High Comt the State.·Government has submitted that cou11sell ing will 
be completed on 31.05.2017 as per directions of this Court. 
4. Learned counsel submits that as per order dated 09.05.2017 
for manual admission process
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