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REPORTABLE  IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL/APPELLATE JURISDICTION I.A. Nos. 4 & 5

IN WRIT PETITION (CIVIL)  NO.  469 OF 2014

HIND CHARITABLE TRUST SHEKHAR HOSPITAL  PVT. LTD.   PETITIOINER(s)

                               VERSUS UNION OF INDIA & ORS.                       RESPONDENT(s)

WITH I.A. No. 3 in W.P.(C) No. 705/2014 I.A. No. 6 in SLP(C) No. 21765/2014 I.A. 2 in SLP(C) No. 22755/2014 I.A. 2 in SLP(C) No. 22756/2014 I.A. No.1-2 in SLP(C) No. 22758-22759/2014 I.A. No. 2 in SLP(C) No. 23777/2014 I.A. 2 in SLP(C) No. 25763/2014 I.A..... in SLP(C) No. 23476/2014 SLP(C) No. 24154/2014 SLP(C) No. 23561/2014 I.A. Nos. 3-4, 5-6 & 7-8 in SLP(C) No. 23528-23529/2014 I.A. Nos. 3,4,5 & 6 in W.P.(C) No. 799/2014 W.P.(C) No. 836/2014 W.P.(C) No. 523/2014 I.A. Nos. 2 & 3 in W.P.(C) No. 883/2013 I.A. No. 3 in SLP(C) No. 21517/2014 I.A. No. 3 in W.P.(C) No. 757/2014

O R D E R

After hearing the learned counsel for the parties  we  deem  it  appropriate  to  issue  following  clarifications with regard to our earlier order dated  18th September,  2014.   These  clarifications  shall  be  read into the said order as if they were always part  thereof : -

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1. The  order  dated  18th September,  2014  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  first  or  second  or  third  or  forth  renewal/inspection.   In  our  view  such  institutions  where  Renewal/Inspection with  respect to  increase in  capacity were conducted in the present academic year  are also entitled to the benefit under the order dated  18th September, 2014.

2. We  also  clarify  that  fees  chargeable  from  the  students  admitted  pursuant  to  our  order  dated  18th  

September,  2014  shall  be  at  the  same  rates  as  applicable  to  the  students  in  Government  medical  colleges in respective States and such fees shall be at  the  same  levels  as  that  of  the  Government  medical  colleges till the students so admitted pass out from  the private medical colleges or institutions.   3. Our  order  shall  also  apply  to  all  similarly  situated institutions irrespective of the fact whether  any petitions were or are pending in this Court or in  any  of  the  High  Courts  or  even  if  they  had  not  approached any court at all.  This order shall also  apply even in cases where there were orders of stay in

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favour of the Medical Council of India restraining the  colleges  from  admitting  students  for  the  current  academic session.

4. The  order  shall  not  apply  to  colleges  or  institutions  which  have  been  disqualified  by  the  Medical Council of India and/or the Central Government  and have been prohibited from making any admissions for  the current academic year 2014-15.

5. In cases where two separate lists are prepared and  sent by the State agencies one relating to State quota  and the other relating to management quota in private  institutions, we clarify that for the current academic  year there shall be only one list and that shall be the  “State quota” alone.  There shall not be any management  quota  list  to  be  sent  to  the  private  colleges  or  institutions taking the benefit under our order dated  18th September, 2014.  The Management quota shall also  be  be  filled  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.

6. We further clarify that private institutions taking  benefit under our order dated 18th September, 2014 shall

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have to take students only from the State agencies and  at fees chargeable for students in Government medical  colleges as stated above, regardless of their status or  claim as Minority Institutions or Deemed Universities. W.P. (C) 836/2014

Learned counsel for the petitioner seeks permission  to withdraw the petition.  Permission is granted to  withdraw the same.

The  Writ  Petition  is,  accordingly,  dismissed  as  withdrawn.   

.......................J.               [ANIL R. DAVE ]  

.......................J.               [VIKRAMAJIT SEN]  

.......................J.               [UDAY UMESH LALIT]

New Delhi; September 25, 2014.