MODERN DENTAL COLLEGE & RESEARCH CENTER & ANR. versus STATE OF MADHYA PRADESH AND ORS. INTERLOCUTORY APPLICATION NO. 83 OF 2015

Citation: [2016] 3 S.C.R. 575 · Decided: 17-03-2016 · Supreme Court of India · Bench: ANIL R. DAVE, A.K. SIKRI, R.K. AGRAWAL, ADARSH KUMAR GOEL, R. BANUMATHI · Disposal: Disposed off

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Judgment (excerpt)

[2016] 3 S.C.R. 575 
MODERN DENTAL COLLEGE & RESEARCH CENTER & ANR. 
A 
v. 
STATE OF MADHYA PRADESH AND ORS. 
Interlocutory Application No. 83of2015 
In 
(Civil Appeal No. 4060 of2009) 
MARCH 17, 2016 
[ANIL R. DAVE, A.K. SIKRI, R.K. AGRAWAL, ADARSH 
KUMAR GOEL AND R. BANUMATHI, JJ.) 
. 
. 
Education/Educational Institutions - Medical College -
Admission and examination - Direction sought that the admission 
for academic session 2016-17, to under graduate and post gradtiate 
courses in the private colleges to be given only on the basis of the 
Common Entrance Test - Held: As peF the provisions of the 2000 
Regulations. examination for admitting studems for post graduate 
studies should have been concluded before 15.02.2016 and the 
first round of counseling/admission was to be concluded between 
4th to 15.04.2016 - However, no examination was conducted -
Plea to extend the date of conducting the examination till 31.03.2014 
cannot be accepted since it would not be possible for the applicants 
to hold the examination in a fair and transparent manner in such a 
short period and to start the first round of counselling/admission 
by the stipulated period - As per the interim arrangement, the All 
India Examination has been held, the result has been declared and 
· the list of successful candidates is available -Applicants to select 
candidates, on the basis of their inter-se me_rit, for admission to 
2016-17 batch of post-graduate course fiwn the list ojs11ccessful 
candidates - State to do counseling and collect the fee!; from the 
students - In view thereof IA disposed of - Post-Graduate Medical 
Education Regulations, 2000. 
CIVIL APPELLATE JURISDICTION: I. A. No. 83 of 2015 
IN 
Civil Appeal No. 4060 of2009. 
From the Judgment and Order dated 15.05.2009 of the High Court 
575 ·--
B 
c 
D 
E 
F 
G 
H 
576 
SUPREME COURT REPORTS 
[2016] 3 S.C.R. 
A 
of Madhya Pradesh, Principal Seat atJabalpur in Writ Petition No. 2732 
of2009. 
B 
c 
D 
E 
F 
G 
lf 
K. K. Venugopal, Dr. Rajeev Dhawan, Sr. Advs. Puneet Jain, Ms. 
Pragati Neekhra, Ms. Pratibha Jain, Advs. for the Appellants. 
Ms. Pinky Anand, ASG, Vikas Singh, Ms. Vibha Datta Makhija, Sr. 
Advs., Amit Sharma, Ms. Rekha Pandey, R. K. Rathor, R. S. Nagar, S. 
S. Rawat, M. P. Gupta, Sanchit Kumar, Ajay Sharma, Ms. Sunita Sharma, 
Ajay Kr. Singh, R. R. Rajesh (For D. S. Mahra), Gaurav Sharma, Ms. 
Deepeika Kalia, Dhawal Mohan, Prateek Bhatia, Kapeesh Seth, Ms. 
Vara Gaur, Mishra Saurabh, Ankit Kr. Lal, Advs. for the Respondents. 
The following Order of the Court was delivered 
ORDER 
He-ard the learned counsel. 
The following prayer is made in this application : 
"a) Direct that for the academic session 2016-17, the admission 
for all the seats in the private colleges in Under Graduate & Post 
Graduate Courses would be given only on the basis of the Common 
Entrance Test conducted by the APDMC i.e. SSET, DMAT 
and Pre PGDMAT." 
1. It would be pertinent to note that a similar prayer was made in 
l.A.No.74 of2014 and the said application had been dismissed by an 
order dated 12th February, 2015. The said IA had been filed with 
respect to admission of students for the academic year 2015-16 whereas 
the present application is in respect of admission of students for the 
academic year 2016-1 7. 
2. It has been brought to our notice by the learned counsel 
appearing for State of Madhya Pradesh that no averment has been 
made with regard to the earlier application, i.e., I.A.No. 74/2014, which 
had been filed by the present applicants and was dismissed rni 12th 
February, 2015. 
3. There is no prayer in the present application for holding an 
examination for giving admission to students for the Academic Year 
2016-1 7 in consonance with the arrangement which had been made in 
the interim order dated 27th May, 2009. ~ -
MODERN DENTAL COLLEGE & RESEARCH CENTER v. 
STATE OF MADHYA PRADESH 
4. That apart, we also find that as per the provisions of Post-
Graduate Medical Education Regulations, 2000, as amended from 
time to time, examination for admitting students for post graduate 
studies should have been concluded before 15th February, 2016. It is 
an admitted fact that no examination had been conducted by the 
applicants for the said purpose till date, though the last date of 
examination, i.e., 15th February, 2016, lapsed much earlier. Allowing 
the applicants to conduct the examination at this stage will disturb the 
entire schedule of admission stipulated in the afoesaid Regula

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