RACHIT SINHA Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE L. NAGESWARA RAO
Judgment by: HON'BLE MR. JUSTICE S.A. BOBDE
Case number: W.P.(C) No.-000357 / 2018
Diary number: 14546 / 2018
Advocates: AMIT KUMAR Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
Writ Petition (C) No. 357 of 2018
RACHIT SINHA & ORS. ………PETITIONER (S)
Versus
UNION OF INDIA & ORS. ……..RESPONDENT (S)
With
Writ Petition (C) No. 361 of 2018 Writ Petition (C) No.366 of 2018 Writ Petition (C) No.424 of 2018
O R D E R
1. By a Notification dated 20.02.2018, the Medical Council of India
(MCI) issued the Postgraduate Medical Education (Amendment)
Regulations, 2018. The admission schedule for the year
2018-2019 as per the said Regulations is as follows:-
Sr. No. Schedule for Admission
Central Counselling
State Counselling
All India Quota Deemed + Central Institute
1 Conduct of Exam
By 10th January
2 Declaration of Result
By end of January
3 1st Round of Counselling
12th March – 24th March,
12th March – 24th March,
25th March – 5th April
4 Last date of joining
3rd April, 3rd April 12th April
5 2nd round of counselling
6th April – 12 April
6th April – 12th April
15th April – 26th April
6 Last date of joining
22nd April 22nd April 3rd May
7 Mop up Round 12th May – 4th May –
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22nd May 8th May 8 Late date of
joining 26th May 12th May
9 Forwarding the list of students in order of merit equalling to ten times the number of vacant seats to the Medical Colleges by the Counselling Authority.
27th May 13th May
10 Last date of joining
31st May 18th May
2. The first round of Counselling of All India Quota was completed on
07.04.2018. We are informed that the first round of Counselling
for the State quota was also completed in the first week of April,
2018. The process for the second round of Counselling for the All
India Quota commenced on 13.04.2018 and the last date for
reporting was 23.04.2018. Admission to Postgraduate Courses,
according to the Regulations, is on the basis of the merit of the
candidates in the National Eligibility-cum-Entrance Test (NEET-PG)
conducted every year. 50 per cent of the seats are earmarked for
All India Quota and the remaining 50 per cent for the State Quota.
3. On 05.04.2018, a Notification was issued by the Medical Council
of India by which Clause 9A(4) was added to the Postgraduate
Medical Education Regulations, 2000 which is in the following
terms:-
“9A(4) In order to prevent seat blocking in common Counselling for admission to Postgraduate Courses and permissibility to exercise fresh choice during Counselling, forfeiture of fee shall be in accordance with the matrix contained in appendix-III.”
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4. A notice dated 09.04.2018 was issued by Medical Counselling
Committee (MCC) which conducts the Counselling for the All India
Quota in which it was clarified that a candidate who had
participated in the first round of Counselling and was allotted a
seat but did not report can participate for the second round of
Counselling as per their earlier registered details. It was also
mentioned in the said notice that the candidates who reported
after the first round of Counselling but resigned from the allotted
Institutions were also eligible to participate in the second round of
Counselling without any fresh registration/payment. The
candidates were further informed that candidates who joined in
the allotted seats after the first round of Counselling but could not
get up-gradation in the second round of Counselling shall be
allowed to resign from the first round seat within two days from
the publication of the second round results of the All India Quota
with forfeiture of fees.
5. The Petitioners in the above Writ Petitions who participated in the
first round of Counselling for the All India Quota seats for
admission to the Postgraduate Courses in medicine are aggrieved
by the changes that are made in the method of Counselling by the
notice dated 09.04.2018. The grievance of the Petitioners is that
candidates who were ineligible for the second round of
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Counselling according to the earlier procedure were made eligible
as per the notice dated 09.04.2018. Another complaint of the
Petitioners pertains to permission granted to the allottees in the
first round of Counselling to retain their seats for two days after
the announcement of results of the second round of Counselling.
The Petitioners’ complained of their being forced to resign from
their allotted seats in the first round of Counselling.
6. By an order dated 20.04.2018, we permitted the Petitioners to
retain the seats allotted to them in the first round of Counselling.
We also stayed the reversion of the seats from the All India Quota
to the State Quota. The procedure followed for admission to
Postgraduate Courses is that there will be two rounds of
Counselling for the All India Quota. At the end of second round of
Counselling, the seats that are unfilled will be reverted to the
State Quota. The first round of the All India Quota is conducted
on the basis of merit of the candidates in the NEET-PG exam.
Doubts are expressed by several candidates regarding the
eligibility of candidates to participate in the second round of
Counselling for the All India Quota. Such doubts are cleared by
the Medical Council of India by providing answers to the
frequently asked questions. Candidates who could not secure any
seat in the first round as well as those who have secured
admission in the first round, reported/joined in the allotted
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Institutions and submitted their willingness for participating in the
second round were eligible for the second round of Counselling.
Candidates who did not report at the allotted Institutions after the
seat allotment in the first round and those who reported and
withdrew (resigned) from Counselling at the allotted Institutions
were not eligible for the second round of Counselling. In addition,
candidates who did not opt for up-gradation and those who
became ineligible due to change of category were also not
permitted to participate in the second round of Counselling. This
was the practice followed at the time of issuance of the
Notification for admission to the Postgraduate Courses for
2018-2019. The change made by the notice dated 09.04.2018
are to the effect that even if a candidate is allotted a seat in the
first round but did not report, he would be entitled to participate
in the second round of Counselling. A candidate who had
reported but resigned was also made eligible to participate in the
second round of Counselling, contrary to the position that existed
prior to 09.04.2018. According to the Petitioners, the competition
for the second round of Counselling would increase as the above
two categories of candidates who were not eligible to participate
in the second round of Counselling earlier were permitted to
compete for admissions in the second round of Counselling. They
contend that this change should not have been made after the
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commencement of admissions for this year.
7. It is clear from the record that the Medical Council of India
decided to make certain changes to the method of admissions to
the Postgraduate Courses to arrest the blocking of seats by
certain candidates which was detrimental to the interest of
meritorious candidates in the All India Quota. There is material
on record to suggest that devious methods were adopted by
certain candidates to block the seats in the All India Quota and
resign thereafter from those seats later which resulted in
reversion of the All India Quota seats to the State Quota. The
Medical Counselling Committee identified about thousand
candidates who were indulging in such illegal practice and
proposes to take action against them after a thorough inquiry.
8. There is no infringement of any legal right of the Petitioners in the
change of the method of Counselling made by the notice dated
09.04.2018. Reduction of chances of admission does not entail in
violation of any right. If the change in the method of Counselling
was due to the circumstances mentioned above, we see no
reason to interfere. Further, the Petitioners have participated in
the second round of Counselling for up-gradation. We are
informed that the second round of Counselling for All India Quota
is completed. No interference is warranted at this stage in
respect of the All India Quota.
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9. In view of the completion of the second round of Counselling of
the All India Quota, we see no reason to entertain the Writ
Petitions. The order dated 20.04.2018, staying the reversion of
seats from the All India Quota to the State Quota is vacated.
According to the schedule for online Counselling, the second
round of Counselling of the State Quota should be completed by
26.04.2018. The second round of State Counselling has to be
conducted after taking into account the reverted seats on
completion of the second round of the All India Quota. We are
informed that some States and Deemed/Central Institutions
completed the second round of Counselling without waiting for
the reversion of the unfilled seats in the second round of
Counselling of the All India Quota. As this could not have been
done, we direct that such States and Deemed/Central Institutions
shall conduct the second round of Counselling again after
reversion of the unfilled seats in the second round of Counselling
of the All India Quota. As we have vacated the order dated
20.04.2018, the concerned authority will report the unfilled seats
in the second round of the All India Counselling to the respective
States by 05.05.2018. The second round of Counselling for the
State Quota shall be conducted and completed by 10.05.2018.
The Mop-up-round for the State Quota which is scheduled to be
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completed by 08.05.2018 is extended to 15.05.2018.
Writ Petition (C) No.424 of 2018
In I.A. No.62831 of 2018 in W.P. (C) No.357 of 2018, no order is
required to be passed in view of fact that some of the Applicants
have filed Writ Petition (C) No.424 of 2018 for the same relief. Writ
Petition (C) No.424 of 2018 is disposed off in terms of the order in
Writ Petition (C) No.357 of 2018.
........................................J. [S.A. BOBDE]
........................................J. [L. NAGESWARA RAO]
New Delhi, 3rd May, 2018.
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