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PETITIONER: MS. BHAWANA NARUAL AND OTHERS

       Vs.

RESPONDENT: MS. MANJU CHAUDHRY AND OTHERS

DATE OF JUDGMENT:       23/01/1996

BENCH: SEN, S.C. (J) BENCH: SEN, S.C. (J) AHMADI A.M. (CJ) PARIPOORNAN, K.S.(J)

CITATION:  1996 AIR 1563            1996 SCC  (2) 155  JT 1996 (1)   673        1996 SCALE  (1)591

ACT:

HEADNOTE:

JUDGMENT:                       J U D G M E N T SEN J.      Special leave granted.      These  appeals   relate  to  admission  to  the  Second Professional MBBS course in Maharishi Dayanand University by migration  from   other  universities.   The  case   of  the appellants, Ms.  Bhawana  Narula,  Manish  Jain  and  Anjali Hooda,  is   that  they   have  satisfied  the  requirements stipulated  by   the  Medical  Council  of  India  and  also Maharishi Dayanand  University and  were  granted  migration from the  colleges where they were pursuing the MBBS course. They joined Maharishi Dayanand University on the strength of migration granted  by the University. On 4th June, 1994, the appellants received  communication from  Maharishi  Dayanand University that  their applications  for  migration  to  the Second  Professional   MBBS  course  in  Maharishi  Dayanand University had  been granted. On receipt of this intimation, they left  the colleges  in  which  they  were  studying  in Karnataka and  joined Maharishi Dayanand University, Rohtak, since  June,  1994  they  were  pursuing  their  studies  in Maharishi Dayanand University.      Some of  the persons, who could not obtain migration to Maharishi Dayanand University from other universities, field writ petitions  challenging the  validity of  the  migration granted to  the appellants.  These writ petitions were heard along  with  the  batch  of  other  cases  relating  to  the migration  to   the  BDS   course  of   Maharishi   Dayanand University. It  appears from  the  affidavit  filed  by  the Registrar on  behalf of  the University  that there  is  one fundamental  difference   in  the   principle  followed   by Maharishi Dayanand  University for  considering the cases of migration of  candidates of  MBBS course  from the manner in which  migration   was  allowed   in  the  BDS  course.  For considering the  case  of  migration  to  MBBS  course,  the

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Maharishi Dayanand  University set up a Committee to examine the cases  of various  students who  were seeking migration. The Committee comprised of :-           (a) Professor Ravi Parkash, Head of the Department of Bio-Science, M.D. University, Rohtak.           (b) Professor  R.K. Tuteja, Head of the Department of Statistics, M.D. University,. Rohtak.           (c) Dr.  S.B. Siwach, Professor & Head, Department of Medicine, Medical College, Rohtak.           (d)  Asstt.   Registrar  (R&S),  H.D.  University, Rohtak. The recommendations  made by  the Committee were accepted by the University without making any change at all. There is no allegation of  bias  against  any  of  the  members  of  the Committee. It  has been  stated in the affidavit of Devender Singh, IAS,  Registrar, Maharishi  Dayanand University, that out of  20 eligible students seeking migration, 7 of the top 14 students  in merit were granted migration. Since there is no question of bias of personal animus against any member of the Committee,  it will  not be  fair at  this stage  to set aside the selection made by the Committee.      The judgment  of the  High Court  dated 23rd  February, 1995 is  set aside.  It  is  directed  that  the  candidates selected by  the Committee  set up by the Maharishi Dayanand University for  migration  to  the  MBBS    course  will  be entitled  to   pursue  their  studies  in  the  MBBS  course conducted by the Maharishi Dayanand University in accordance with the rules of the University.      The appeals are disposed of as above.