LexHIND CHARITABLE TRUST SHEKHAR HOSPITAL PVT., LTD. versus UNION OF INDIA & ORS.
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(2014) 14.S.C.R. 1367 .· '.·· 1: 0 ~.J2
HIND CHARITABLE TRUST SHEKHAR.HOSPITAL PVT. ·.,,A
LTD.
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v.
UNION OF INDIA & ORS.
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(I.A. Nos. 4 and .5)
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(Writ Petition (Civil) No. 469 of 2014) , .
SEPTEMBER 25, 2014
[ANIL R. DAVE, VIKRAMAJIT SEN AND
UDAY UMESH LALIT, JJ.]
Education/Educational Institutions:
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Medical admissions -
Interim directions dated o
18.9.2014 by Supreme Court regarding medical colleges
facing non-removal of recognition - Clarifications - Held:
Order 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 E
first or second or third or fourth renewal /inspection - Such
institutions where renewal/inspection with respect to increase
in capacity were conducted in the current academic year are
also entitled to the benefit under the order date 18.9.2014-
The order shall also apply to all similarly situated institutions F
irrespective of the fact whether any petitions were or are
pending in Supreme Court or in any of the High Courts or
even if they had not approached any court at all- The order
shall not apply to. colleges or institutions which have been
disqualified by the Medical Council of India and/or the Central G
Government and have been prohibited from making any
admissions for the current academic year 2014-15- There
shall not be any management quota list to be sent to private
colleges or institutions taking benefit under order dated
18.9.2014 -
The management quota shall also be filled
H·
1367
. 1368
SUPREME COURT REPORTS
[2014] 14 S.C.R.
A
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.
B
CIVIL ORIGINAL JURISDICTION: I.A. Nos. 4 & 5 in Writ
Petition (Civil) No. 469 of2014.
Under Article 32 of the Constitution of India.
(
WITH
I.A. No. 3 in W.P.(C) No. 705 of 2014
C
I.A. No. 6 in SLP (C) No. 21765 of 2014
D
E
.
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I .A. No. 2 in SLP (C) No. 22755 and 22756 of 2014
I.A. No 1-2 in SLP (C) No. 22758-22159 of 2014
I.A. No 2 in SLP (C) No. 23777 and 25763 of 2014
I.A. No....... in SLP (C) No. 23476 of 2014
SLP (C) No. 24154 and 23561 of 2014
I.A. No 3-4, 5-6 & 7-8 in SLP (C) No. 23528-23529 of
2014 .
LA. No. 3,4,5, & 6 in W.P.(C) No . .799 of 2014
W.P.(C) No, 836 and 523 of 2014
LA. No. 2 & 3 in W.~.(C) No. 883 of 2013
F
LA. No. 3 in SLP (C)No. 21517 of 2014
I.A. No. 3 in W.P.(C) No. 757 of 2014 .
Ms. Pinky Anand, ASG, S. Udaya Kumar Sagar, R.P. Bhat,
V. Giril, Basava Prabhu S. Patil, Krishnamoorthy Ramamoorthy,
Koka Raghava Rao, A. Sharan, Nidhesh Gupta, Kapil .Sibal,
G K.V. Vishvanathan, Vikas Singh, P.S. Patwalia, Harin P. Rawal,
Guru Krishna Kumar, P. Vishwanatha Shetty, Sr.Advs., lrshad
Ahmed, AAG, Bina Madhavan; Ms. Praseena Elizabeth
Joseph, Ms. Akanksha Mehra, Ravindra .Keshavarao
(For M/s Lawyer's Knit & Co.), D.K. Chidananda, Rakesh K.
H
HIND CHARITABLE TRUST SHEKHAR HOSPITAL PVT.
1369
LTD. v. UNION OF INDIA& ORS.
Sharma, M. Gireesh Kumar,Ankur S. Kulkarni, Sriram P., Vijay A
Kumar, K.L. Sastry, Amit Kumar Srivastava, Hireesh Kumar,
Amit Kumar, Ramesh Alanki, Ms. Rekha Bakshi, Ankit
Rajgarhia, A.K. Kaul, Naresh Sharma, K.P. Gautam, K.K.
Sharma, Avijit Mani Tripathi, Atul Kumar, R.D. Upadhyay,
Giridhar G. Upadhya'{, Awadesh Kumar Singh, Ms. Asha
B
Upadhyay, Sanjay Bhatt, Rudra Prasad, Dushyant Kumar,
Rabin Majumder, Ashish Kumar, Ravinder Kumar Katna,
Neeraj Shekhar, Prasanth P., Amit Jaiswal, Neeraj Shekhar,
Ashutosh Thakur, Rana Prashant, Gaurav Sharma, Prateek
Bhatia, Amandeep Kaur, Arch it Upadhyay, R. K. Rathore, Ms. C
Rekha Pandey, R. S. Nagar, Ms. Sunita Sharma, M. Khairati,
D. S. Mahra, Rc:ighavendra S. Srivastav, Amit Pal, Rahat
Bansal, Abhisht Kumar, Sumer Singh, Som Raj Chaudhary,
Aditya Singla, Ms. Supriya Juneja, Ms. Priya Puri, Sharan
Thakur, Tara, Vijay Kumar Paradesi, Ramesh Babu M. R., . D
Kuna! Verma, Si.ldhanshu S. Chaudhari, Advs. for the
appearing parties.
The following Order of the Court was passed:
ORDER
After hearing the learned counsel for the parties we deem
it appropriate to issue following clarifications with regard to
our earlier order dated 181h September, 2014. These
clarifications shall be read into the said order as if they were
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always part thereof : -
F
1. The order dated 1 ath September, 20Excerpt shown. Read the full judgment & AI analysis in Lexace.