LexCHRISTIAN MEDICAL COLLEGE VELLORE & ORS versus UNION OF INDIA AND ORS.
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[2013] 5 S.C.R. 573 CHRISTIAN MEDICAL COLLEGE VELLORE & ORS A v. UNION OF INDIA AND ORS. (T.C.(C) N0.98 OF 2012) MAY 13, 2013 [ALTAMAS KABIR, CJI, ANIL R. DAVE AND VIKRAMAJIT SEN. JJ.] B Education - Admission - Medical Courses - Notification published on 27th December, 2010, being No. MCl-81(1)/ C 2010-MED/49070 dated 21st December, 2010, issued by the Medical Council of India (MCI), notifying a National Eligibility Entrance Test (NEET) - Competence of the MCI to introduce- such a test which denudes different medical colleges from having any control over their entrance examinations and D admissions on the basis thereof - On 13th December, 2012, Supreme Court posted the matters for final hearing on 15th, 16th and 17th January, 2013, and allowed the respective entrance examinations, which had already been notified, to be held, while the hearing progressed but directed that results E of the examinations were not to be declared until further orders F of the Court- However, hearing could not be concluded within 17th January, 2013 - Held: On account of the. delay in completion of the hearing and the prospect of the students losing a year on account thereof, students hoping to gain admission on the strength of the results of the examinations, which have already been held and for which they had appeared, should not be denied such opportunity, at least for this year - Without fresh entrants into the Post-Graduate courses, even for a year, the hospitals are likely to be adversely affected - Besides, the students have been caught G in the legal tangle for no fault of th!Jirs and are the victims of policy decisions - In order to safeguard their interests, as also the interest of the hospitals, the bar imposed on 13th 573 H .. .. - 574 SUPREME COURT REPORTS [2013] 5 S.C.R. A December, 2012, for this year's entrance examinations is lifted and, to that extent, order of 13th December, 2012 modified - Results of the examinations aiready conducted allowed to be declared to enable the students to take adva~tage of the same for the current year - Indian Medical Council Act, 1956 B -s.3. c CIVIL ORIGINAL J_URlSDICTION : Transfer Case (Civil) No. 98 of 2012 etc. Under Article 139 of the Constitution of India. WITI-1 WITH T.C.(C) N0.99, 101, 100, 102, 103, 104, 105, 105, 108, 110, 132-134, 117-118, 115-116, 125-127, 113-114, 128-130, D 121-122, 131, 123-124, 111, 120, 119, 135-137, 138-139, 142 144 and 145 of 2012. T.C.(C) Nos. 1, 14-15, 76, 12-13, 4, 11, 21-22, 5, 60, 2, 8, 3, 9, 17, 10, 7, 18, 75, 19, 20, 59,53,25, 23-24,58, 72, 16, 61, 73, 62, 28-29, 30, 31-32, 33-36, 37-38, 39, 40, 41, 42, 43, 44, E 45, 46, 47, 48, 63-65, 66-69, 70-71 of 2013. W.P.(C) N0.480, 468, 467, 478, 481, 464, 495, 511, 512, 514, 516, 519, 535, 544, 546, 547, 483, 501, 502, 504 and 507-of 2012. F W.P.(C) Nos. 2, 1, 13, 15, 16, 20, 24, 26, 47, 66, 76, 74, 41 and 228 of 2013 T.P. (C) Nos. 31 and 79 of 2013. Sidharth Luthra, ASG, L. Nageshwara Rao, A.K. Panda, Harish N. Salve, K. Parasaran, P. Vishwanatha Shetty, R. G Venkataramani, Anoop George, Chaudhuri, June Chaudhuri, Nidhesh Gupta, T.R. Andhiyarujina, Mukul Gupta, K.K. Venugopal, Madhu R. Naik, S. Gurukrishna Kumar, V. Giri, Ajit Kumar Sinha, K. Radhakrishna, Uday U. Lalit, Subramonium Prasad, Dr. Manish Singhvi, AAg, Allanki Ramesh, G. Madhavi, H Y. Rajesh Kumar, D. Geetha, Manju, C.S.N. Mohan Rao, CHRISTIAN MEDICAL COLLEGE VELLORE v. UNION 575 OF INDIA Lingaraj Sarangi, Satyajit Bahera, Pravin H. Parekh, E.R. A Kumar, Aparajita Singh Gayatri Goswami, Geethi Ara, Chetna, R. Bobde, Ritika Sethi, Vishal Prasad (for Parekh & Co.), G.N. Reddy, Sanjay Misra, Sangita Chauhan, Rakesh K. Sharma, Senthil Jagadeesan, K.K. Mani, Neeraj Shekhar, Ashutosh Thakur, Sadique Mohd., Sanjay R. Hegde, S. Nithin, Amit B Kumar Mishra, G. Umapathy, Satish Parasaran, M.A. Venkatasubranian, R. Mekhale, Amit Kumar, Meenakshi Arora, A. Ramesh, Y. Rajesh Kumar, Manju Jana, Shilpi, Lokesh Kumar Sharma, B. Balaji, Dr. Sushil Balwada, Shashi Kiran Shetty, Sharan Thakur, S. Udaya Kumar Sagar, Bina c Madhavan, Pra.seena E. Joseph, Shivendra Singh (for Lawywer's Knit & Co.), R. Jagannath G., E.R. Sumathy, Naveen R. Nath, L.M. Bhat, Hetu Arora, Amrita Sharma, Darpan K.M., Rameshwar Prasad Goyal, Dharmendra Kumar Sinha, Jayanth Muth Raj, Malavika J.,Sureshan P., Radha Shyam Jena, Rajiv D Yadav, Amit Anand Tiwari, Ashwarya Sinha, Jayesh Gaurav, Ambhoj
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