[2011] 13 (ADDL.) S.C.R. 107
ORJSSA PRIVATE MEDICAL & DENTAL COLLEGES
A
ASSOCIATION, THROUGH ITS CHAIRMAN
v.
CHAIRMAN, ORISSA JOINT ENTRANCE EXAMINATION-
2011 AND ORS.
(Civil Appeal No. 9690 of 2011)
B
NOVEMBER 11, 2011
[H.L. DATTU AND CHANDRAMAULI KR. PRASAD, JJ.]
Education/Educational Institutions:
Medical and Dental Colleges - Orissa Joint Entrance
Examination-2011(0JEE-11) - Chairman, OJEE-11 directed
c
to conduct further counseling for the 624 OJEE-11 qualified
candidates in the waiting list to fill up the eight seats, that are
D
still vacant in the Private Medical College/Colleges, which are
the members of the appellant Association on or before
24.11.2011, subject to the rules and regulations applicable
for admissions - The appellant shall also furnish the list of
candidates admitted to the appropriate authority on or before
30.11.2011.
E
CIVIL APPELLATE JURISDICTION : Civil Appeal No.
9690 of 2011.
From the Judgment & Order dated 07.09.2011 of the High
F
Court of Judicature for Orissa at Cuttack in Writ Appeal No.
429 of 2011.
L. Nageswara Rao, Amitabh Bagchi, S.K. Das (for Ajay
Choudhary) for the Appellant.
G
Milind Kumar for the Respondents.
The Order of the Court was delivered by
107
H
108 SUPREME COURT REPORTS [2011] 13 (ADDL.) S.C.R.
A
ORDER
H. L. DATTU, J. 1. Leave granted.
2. The appellant - Orissa Private Medical and Dental
Colleges Association in this appeal is impugning the Judgment
B and Order passed by Orissa High Court in W.A. No. 429 of
2011 dated 07.09.2011.
3. Fcir the purpose of disposal of this appeal, we need not
notice in detail the facts and issues raised in this appeal, since
C the submission made by the learned counsel at the time of
hearing lie in a narrow compass.
4. Sri. L. Nageshwara Rao, learned senior counsel,
submits that in view of the Reply Affidavit filed by Chairman,
Orissa Joint Entrance Examination - 2011 (for short, "OJEE-
D 11 ") - Respondent No. 1, a direction may be issued to them
to conduct further counseling from among 624 OJEE-11
qualified candidates, who are in the waiting list to fill up eight
vacant seats in the Private Medical Colleges, which are
E
members of the appellant Association.
5. The learned counsel for the respondent OJEE-11 does
not object to the reasonable request made by the learned senior
counsel for the appellant.
6. In the result, we order that Respondent No. 1 will conduct
F further counseling for the 624 OJEE-11 qualified candidates in
the waiting list to fill up the eight seats, that are still vacant in
the Private Medical College/Colleges, which are the members
of the appellant Association on or before 24.11.2011, subject
to the rules and regulations applicable for admissions. The
. G appellant shall also furnish the list of candidates admitted to the
appropriate authority on or before 30.11.2011 .
•
·t
1"
7. The appeal is disposed of accordingly.
H D.G.
Appeal disposed of.
Lex