REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 9690 OF 2011 (Arising out of SLP (C) No.27690 of 2011)

Orissa Private Medical & Dental Colleges Association, through its Chairman     ………….. Appellant

versus

Chairman, Orissa Joint Entrance  Examination-2011 & Ors.          .................Respondents

O R D E R  

H. L. Dattu, J.

1) Leave granted.   

2) The appellant – Orissa Private Medical and Dental Colleges  

Association in this appeal  is  impugning the Judgment and  

Order passed by Orissa High Court in W.A. No. 429 of 2011  

dated 07.09.2011.   

3) For  the  purpose  of  disposal  of  this  appeal,  we  need  not  

notice  in  detail  the  facts  and issues  raised  in  this  appeal,  

since 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-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  

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  

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 appellant shall also furnish the list of  

candidates admitted to the appropriate authority on or before  

30.11.2011.

7) The appeal is disposed of accordingly.    

........................……………………J.                                                                                  [H.L. DATTU]

.....…..............……..………………J.                                                  [ CHANDRAMAULI  KR. PRASAD]

New Delhi, November 11, 2011.