EDUCATION PROMOTION SOCIETY FOR INDIA Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: W.P.(C) No.-000747 / 2019
Diary number: 20626 / 2019
Advocates: DEVASHISH BHARUKA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 747 OF 2019
EDUCATION PROMOTION SOCIETY FOR INDIA AND ANOTHER …PETITIONER(S)
Versus
UNION OF INDIA AND OTHERS …RESPONDENT(S)
J U D G M E N T
Deepak Gupta, J.
1. By means of this writ petition the petitioner no.1 Society
which claims to represent a large number of educational
institutions including medical colleges running postgraduate
(P.G.) medical courses, has prayed that this Court may grant
extension of time to respective medical colleges/deemed
universities for carrying out counselling for P.G. courses since
large number of seats in these colleges are lying vacant.
2. Shri Maninder Singh, learned senior counsel for the
petitioners urges that these colleges have spent a huge amount of
money on the infrastructure of the colleges. He submits that
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there is an acute shortage of doctors in India and, in fact, the
Union of India has permitted increase of seats in government
medical colleges without increase of infrastructure. According to
him, this shows that the intention of the State is to ensure that
more and more doctors pass out and treat the patients. He also
relied upon a large number of orders wherein extension has been
granted in granting admission in medical colleges in graduate
course, P.G. courses and superspeciality courses. He has
specifically drawn our attention to the orders passed by this
Court on 11.10.2017 in Miscellaneous Application (M.A.) No.1043
of 2017 in Interlocutory Application (I.A.) No.96448 of 2017 in
W.P.(C) No.743 of 2017, wherein on the request of the Central
Government the Director General of Health Services (DGHS) was
permitted to hold mopup counselling for 553 unfilled super
speciality seats lying vacant. He submits that a similar order
may be passed in this case.
3. Shri Vikramjit Banerjee, learned ASG appearing for the
Union of India has opposed the said application and submits that
the sanctity of the earlier orders passed by this Court in Mridul
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Dhar and Ors. vs. Union of India (UOI) and Ors1 ; Priya
Gupta vs. State of Chhattisgarh and Ors.2 and Ashish
Ranjan and Ors. vs. Union of India (UOI) and Ors.3, will be
set at naught if the petition is allowed.
4. This Court in Mridul Dhar’s case (supra) noted that there
was no consistency in fixing the time schedule for admissions to
medical colleges and discrepancies and irregularities in
maintaining a prescribed schedule were being exploited by many
private medical colleges by admitting undeserved students and
charging high fees. This Court referred to the schedules notified
by the Medical Council of India and directed strict adherence of
those schedules. This was reiterated in Priya Gupta’s case
(supra). In Ashish Ranjan’s case (supra), this Court specifically
gave its approval to the time schedule. The schedule as approved
by this Court provides that the declaration of result has to be
done by the end of January and the first round of counselling for
All India quota seats, deemed and central institutes has to be
completed by 24th March and state counselling should be
1 (2005) 2 SCC 65 2 (2012) 7SCC 433 3 2016 (11) SCC 225
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completed by 5th April, second round of counselling by 12th and
26th April respectively and mopup round by 8th May for state and
the 22nd May for Deemed Universities and Central Institutes.
Last date of joining should be 31st May for deemed and central
institutes and 18th May for the states. We have been informed
that this date has been extended to 31st May for states also. The
date was extended to 17.06.2019 for the State of Maharashtra,
vide order of this Court, due to certain issues specific to the State
of Maharashtra.
5. We have carefully gone through the orders relied upon by
the petitioners. Except the orders in M.A. No.1043 of 2017 in
I.A.No.96448 of 2017 in W.P.(C) No.743 of 2017, all the orders
are either state specific or college/university specific. They have
been passed in the peculiar facts and circumstances of each
particular case and in most of the orders it is clearly mentioned
that the orders shall not be treated as precedent. As far as the
order dated 11.10.2017 is concerned it related to superspeciality
seats and this Court on the request of the Central Government
extended the date for counselling by 10 days from the date of the
order and further granted 4 days for the candidates to join. The
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order also clearly states that it is only applicable to the said
academic year.
6. In this case the petitioners want a general extension of time
not on account of any particular difficulty faced by any individual
college or university but generally on the ground that a large
number of seats for the P.G. courses are lying vacant. It is stated
that more than 1000 seats are lying vacant. In the affidavit filed
by the UOI it is mentioned that as far as deemed universities are
concerned there are 603 seats lying vacant. However, it is
important to note that out of 603 seats lying vacant only 31 are
in clinical subjects and the vast majority (572) that is almost 95%
of the seats are lying vacant in nonclinical subjects. There is no
material on record to show as to what is the situation with regard
to the remaining 400500 seats. This Court however can take
judicial notice of the fact that every year large number of non
clinical seats remain vacant because many graduate doctors do
not want to do postgraduation in nonclinical subjects. Merely
because the seats are lying vacant, in our view, is not a ground to
grant extension of time and grant further opportunity to fill up
vacant seats. The schedule must be followed. If we permit
violation of schedule and grant extension, we shall be opening a
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Pandora’s box and the whole purpose of fixing a time schedule
and laying down a regime which strictly adheres to time schedule
will be defeated.
7. We may note that in the schedule prescribed, there are
three rounds of counselling, the first round, the second round
and the mopup round. The mopup round was to be completed
by 31.5.2019 and if some seats remain vacant even after the
mopup round it cannot be helped. Extension cannot be granted
just because some seats are lying vacant without there being any
other justification.
8. We find no merit in this petition and the same is accordingly
dismissed. Pending application(s), if any, stand(s) disposed of.
………………………………….J. (Deepak Gupta)
…………………………………J. (Surya Kant)
New Delhi June 21, 2019
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