LexASSOCIATION OF MANAGEMENTS OF UNAIDED PRIVATE MEDICAL & DENTAL COLLEGE & ANR. NTAL COLLEGE & ANR. versus UNION OF INDIA & ORS. (INTERLOCUTORY APPLICATION NO. 2) (FOR DIRECTIONS)
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[2016] 3 S.C.R. 542 A ASSOCIATION OF MANAGEMENTS OF UNAIDED PRIVATE B c D E F G MEDICAL & DENTAL COLLEGE & ANR. v. UNION OF INDIA & ORS. (Interlocutory Application No. 2) (For directions) Ill (Transfer Case (C) No.(s).7 of2013 etc.) MAY9, 2016 [ANIL R. DAVE, SHIVA KIRT! SINGH AND ADARSH KUMAR GOEL, JJ]. Education/Educational Institutions - Admission for MBBSI BDS course - Notification dated 21.12.2010 introducing National Eligibility-cum-Entrance Test (NEETJ - For admission to MBBSIBDS courses - Notification struck down in Christian Medical College case~ However, that order recalled by order dated 11.4.2016 - Writ.petition No. 26112016 filed seeking direction to conduct NEET for the academic session 2016-17 - Assurance by the parties concerned that NEET would be conducted for the academic session 2016-17 giving schedule for the same - Court by order dated 28.4.2016 directed to hold the NEET as assured - Present applications seeking modification of the orders dated 11.4.2016 and 28.4.2016 - Held: There is no infirmity in NEET regulation on the ground that it affects the rights of the States or the private institutions as the same provides only for conducting entrance test for eligibility for admission - It is further directed 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-Jl, subject to seeking an option from the candidates to give up their candidature for NEET-1 - All the applications and writ petitions disposed of. Modern Dental College & Ors. v. State of MP. & Ors. 2016(4) JT 476 - relied on. Christian Medical College, Vellore v. Union of India H 2013 (7) SCR 908 = 2014 (2) SCC 305 - referred to. 542 ASSOCIATION OF MANAGEMENTS OF UNAIDED PRIVATE MEDICAL& 543 DENTAL COLLEGE &ANR. v. UNION OF INDIA& ORS. Case Law Reference 2013 (7) SCR 908 2016(4) JT 476 referred to relied on para 4 para 7 CIVIL ORIGINAL JURISDICTION : Interlocutory Application A No. 2 in Transfer Case (C) No. 7 of 2013 B WITH Interlocutory Application No. 3 in Transfer Case (C) No(s). 58 of 2013 Interlocutory Application Nos.4-6 in Transfer Case (C) No(s). 132-134of2012 Interlocutory Application No. I 0 in Transfer Case (C) No(s). 98 of2012 Interlocutory Application No. 2 in Transfer Case (C) No(s). 99 of 2012 Writ Petition (C) No. 275 of2016 Interlocutory Application No. I in Transfer Case (C) No(S). 11 of 2013 c D Interlocutory Application Nos. 2 to 30 in Writ petition (C) No(s). E 26lof2016 Writ Petition (C) No. 292of2016 & Writ petition (C) No. 293 of 2016. Ranjit Kumar, SG, Ms. Pinky Anand, Tushar Mehta, ASGs, Vikas Singh, Soli J. Sorabjee, P.P. Rao, V. Giri, S. Prasad, K.K. Venugopal, K. Shashikiran Shetty, Gopal Subramanium, P.H. Parekh, Basava Prabhu Patil, Jayant Bhushan, Dr. Rajeev Dhawan, H.P. Raval, A.K. Ganguli, Ravindra Srivastava,Ajit Kumar Sinha, S. Ganesh, Dr. K.P. Kylasanatha Pillay, Huzefa Ahmadi, J.C. Gupta, Mukul Talwar, Sr. Advs. J. Ramachandra Rao, AAG, A. Mariarputham, Madhusudan Naik, A.N.S. Nadkarni, Vikramjeet Banerjee, A Gs, Ms. Rekha Pandey, R.K. Rathore, M.P. Gupta, R.S. Nagar, Ms. Binu Tamta, S.S. Rawat, R.R. Rajesh, Prabal Bagchi, Akash Jindal, Rishabh Jain, (For D.S. Mahra), Ms. H. Wahi, Gaurav Sharma, Ms. Amandeep Kaur, Prateek Bhatia, Dhawal Mohan, Ms. Deepeika Kalia, Kapish Seth, Ms. Vara Gaur, Tara Chandra Sharma, Ajay Sharma, Rupesh Kumar, Rajeev Sharma, Ms. Neelam F G H 544 A B c D E F G H SUPREME COURT REPORTS [2016] 3 S.C.R. Sharma, Ms. Pankhuri Shrivastava, V. Balaji, M.S.M. Asaithambi, Atul Sharma, C. Kannan, Ms. Sripradha Krishnan, B. Balaji, G. Pramod Kumar, Vijay Kumar Paradeshi, Ms. Fara Fathima, Ramesh Babu M.R., E.R. Kumar, Krishna Srinivasan, Ms. Geethi A., Abhinay, Ms. S. Lakshmi Iyer, (For Mis. Parekh & Co.), Mahesh Agarwal, Shashank Manish, Himanshu Satija, E.C. Agrawala, Prateek Chadha, Ankur Kashyap, Raghav Chadha, Zulnoor Ali Ahmad, G. Prabhakar, Ms. Prerna Singh, Ms. Liz Mathew, Ms. Krishna Sarma, Avijit Roy, Navnit Kumar, Ms. Deepika, (For Mis. Corporate Law: Group), Naveen R. Nath, Ranjit B Raut, Ms. Bina Gupta, P.V. Reddy, Prashant Kr. Tyagi, (For Mis. Venkat Palwai Law Ass.), Venkitasubramoniam T.R., Prasanth P., C. Kannan, Yunus Malik, Ekansh Agarwal, Ms. Rajeeta Raj, Sanjeev Agarwal; V.G. Pragasam, S.P. Ramasubramanian, Seshachari, T.V. Lakshman
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