Dr. Ashish Ranjan And Ors. vs Union Of India And Ors

Heard Mr. Gaurav Sharma, learned counsel for the Medical Counsel of India as well as the Dental Council of India.

It is submitted by Mr. Sharma that because of the order of stay granted by the Madurai Bench of Madras High Court, regarding publication of the result of NEET examination, delay has been caused in counselling. It is further stated by him that this Court has stayed the order passed by the Madurai Bench and, therefore, permission may be granted to allow counselling as prayed for by the Medical Council of India in the present application. Be it noted, a table has been submitted by the Medical Council of India, which is to the following effect:-

Schedule for Admission

Seats filled up by DGHS for All India Quota (15%)

/ Deemed / Central Universities

Seats filled up by the State Govt. / Institutions

Conduct of Examination (NEET 2017)

7th MAY, 2017

7th MAY, 2017

Declaration of Result of Qualifying Examination/ Entrance Examination

26th JUNE, 2017

26th JUNE, 2017

1st Round of counseling / Admission

3rd JULY TO 15th JULY 2017

16th JULY to 24th JULY, 2017

Last date for Joining the allotted college and course

22nd JULY, 2017

By 31st JULY, 2017

2nd Round of counseling / Admission

1st to 7th AUGUST, 2017

8th AUGUST to 19th AUGUST, 2017

Last date for joining for the candidates allotted seats in 2nd Round of counseling

By 16th AUGUST, 2017

By 25th AUGUST, 2017

Mop up round by DGHs for Deemed University/

Central Universities seats

18th AUGUST to 27th AUGUST, 2017

Mop round by States

Not applicable

26th to 28th AUGUST, 2017

Commencement of academic session

1st AUGUST, 2017

Last date up to which students can be admitted against vacancies arising due to any reason by Deemed Universities/ Medical Institutions

Not applicable

31st August, 2017

A note has been appended to the table. It reads as follows:-

“Note:

All India Quota Seats (15%) remaining vacant after last date for joining, i.e. 16th August, 2017, will be deemed to be converted into State quota.

Institue/college/courses permitted after 31st May will not be considered for admission/allotment of seats for current academic year.

In any circumstances, last date for admission/joining will not be extended afer 31st August.

For the purpose of ensuring faithful obedience to the above time-schedule, Saturday, Sunday or Holidays (except National Holiday on account of Independence Day on Tuesday, 15th August) shall be treated as working days.”

Regard being had to the aforesaid, we allow the prayer in terms of the table and the note appended thereto. Be it clarified, we have passed this order keeping in view the interdiction made by the Madurai Bench of Madras High Court, which has been ultimately stayed by this Court vide order dated 12th June, 2017. The Medical Council of India is granted liberty to circulate this order to the State Governments and the Union Territories. As the present scenario depicts a different situation, we are compelled to extend the time for medical admision. Time is also extended for admission in B.D.S. courses till 10th September, 2017.

The interlocutory application is, accordingly, disposed of.