LexHIND CHARITABLE TRUST SHEKHAR HOSPITAL PVT. LTD. versus UNION OF INDIA & ORS.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
[2014] 14 S.C.R. 1361
HIND CHARITABLE TRUST SHEKHAR HOSPITAL PVT.
A
LTD.
v.
UNION OF INDIA & ORS.
(Writ Petition (Civil) No. 469 of 2014)
SEPTEMBER 18, 2014
[ANIL R. DAVE VIKRAMAJIT SEN AND
UDAY UMESH LAUT, JJ]
Education/Educational Institutions:
Medical admissions - Medical Colleges - Academic
session 2014-15- Non-renewal of recognition - Seats likely
B
c
to remain vacant- Interim directions - Keeping in view the
shortage of physicians in the country, medical colleges, on D
furnishing the required undertaking, permitted to admit
students from the merit list prepared by States and the fees
charged shall be that prescribed by Government Colleges
of respective States - These interim directions are given
under provision of Art. 142 of the Constitution - This order . E
shall also apply to all institutions which had filed petitions for
renewal of recognition for academic session 2014-15 but their
· petitions were rejected or withdrawn - Constitution of India,
1950-Art. 142- Interim orders.
Priya Gupta v. State of Chhattisgarh 2012
., F
(5) SCR 768 : (2012) 7 SCC 433 - referred to.
Case Law Reference
2012 (5) SCR 768
referred to
.Para 4 ·
CIVIL ORIGINAL JURISDICTION: Writ Petition (Civil) No .. G
· 469of2014 .
. Under Article 32 of the Constitution of India.
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S. Patil, A. Sharan, Kapil Sibal, Nidhesh Gupta, Vikas Singh,
K. Shashi Kiran Shetty, P. Vishwaoatha Shetty, Rajeev Dhawan,
· Shyam Divan, Sr.Advs., S.U.K. Sagar,_ Ms. Bina Madhavan,
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Akanksha Mehra (For M/s Lawyer's Knit & Co.), V. Balaji, Asai
Thambi, Rakesh K. Sharma, M. Gireesh Kumar, Ankur S.
Kulkarni, Sriram P., Vijay Kumar, Amit Kurnai, K.P. Gautam,
Ramesh Alanki', rvis. Rekha Bakshi, AnkitRajgarhia, A.K. Kaul,
_ ' E · Avijit Mani Tripathi, Atul Kumar: R.D. Upadhya'y, Giridhar G.
Upadhyay, Awai:Jesh Kumar Singh, Ms.Asha Upadhyay, Si!njay
Bhatt, Rudra Prasad, Dushyant Kumar, Rabin Mjuriider,
Jaimon Andrews, Sivaramakrishnan, Zulfiker Ali P.S., Ashish
Kumar, Ravinder Kumar Katna, Neeraj Shekhar, Prasanth P.,
- F Shaurya Sahay, Yogesh Raavi, Tatini Basu, Avadesh
Choudhary, Amit Jaiswal, Jalin Zaveri,Amit Mehta, Neel Kamal
Mishra; V. Balaji, C. Kannan, Rakesh K. Sharma, Manish
Singhvi, Gaurav Sharma, Prateek Bhatia, Amandeep Kaur,
Ms. Deepeika Kalia, Kapish Shetty,.R.K~Rathore, Ms. Rekha
G· Pandey, R.S. Nagar, Ms. SunitaSharma, Rohitash Nagar, M .
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HIND CHARITABLE TRUST SHEKHAR HOSPITAL PVT. .. 1363
LTD. v. UNION OF INDIA& ORS.
Babu M.R., Jatin Zaveri, Amit Mehta, Neel Kamal Mishra, Tarun
A
Gupta, Guntur Prabhakar, Advs. for the appearing parties.
The following Order of the Court was passed :
ORDER
Heard the learned senior counsel appearing for both the · B
sides.
Looking at the peculiar facts and circumstances of the
case and, especially, when several seats for medical
admission are likely to remain vacant for the academic year C
2014-15, we are of the view that these matters require urgent
· . consideration and we are giving these interim directions under
the provisions of Article 142 of the Constitution of India.
There is one more reason for passing this interim order.
We are conscious of the fact that number of physicians in our D
country is much less than what is required and because of
non-renewal of recognition of several medical colleges, our
citizens would be deprived of a good number of physicians
and therefore, we are constrained to pass this order, whereby
·at least there would be some increase in the number of . E
physicians after five years. We are running against time
because the last date for giving admissions to MBBS Course
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