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PETITIONER: DR. DINESH KUMAR & ORS.

       Vs.

RESPONDENT: MOTILAL NEHRU MEDICAL COLLEGE

DATE OF JUDGMENT08/07/1985

BENCH: BHAGWATI, P.N. BENCH: BHAGWATI, P.N. SEN, AMARENDRA NATH (J) MISRA RANGNATH

CITATION:  1985 AIR 1415            1985 SCR  Supl. (2)   1  1985 SCC  (3) 542        1985 SCALE  (2)69

ACT:      Constitution of  India, Articles  12 and  32 -  Medical Colleges Admission - Writ Petition - Allowed - Difficulty in implementing judgment  - Directions  sought -  Whether to be given Municipal  Corporation -  Whether  ’State’  -  Medical Colleges run  by Municipal  Corporations -  Whether bound by directions.

HEADNOTE:      In the Civil Miscellaneous Petitions it was pointed out that neither the Government of India nor the Medical Council of India  was in  a position  to hold  an All India Entrance Examination for  the purpose  of filling in 30% seats of the open category in the 1st year M.B.B.S. Course and 50% of the open seats  in the Post-Graduate Course until the year 1986. The implementation  of the  directions given  by this  Court earlier should  not be,  therefore, insisted  upon  for  the current academic  year 1985,  because otherwise  each  State Government will have to hold an entrance examination causing hardship and  inconvenience to  the students. Moreover, many State  Governments   are  not   yet  ready   to  hold   such examinations.      Allowing the petitions, ^      HELD: 1.  Save and except in those cases where entrance examination has already been held by any State Government or Government of any Union Territory or any University pursuant to the  directions given  earlier, such  directions shall be implemented only  from the  academic year 1986 and shall not be effective  for the  current academic  year  1985.  Where, however, the  entrance examination  has already been held or was being held even before the delivery of the main judgment on 22.6.84, this order shall not affect the validity of such examination which  might have already been held or which may be held hereafter. [3 A-B]      2.  If   any  admissions   have  been   made   in   the implementation of  the directions they shall not be affected nor shall they be invalidated.[3 E] 2      3. Every Municipal Corporation is a local authority and hence a  State within  the meaning  of  Article  12  of  the

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Constitution  and,   therefore,  Medical   Colleges  run  by Municipal Corporations are bound by these directions. [3F]

JUDGMENT:      ORIGINAL JURISDICTION  : CMP. Nos. 23448-52 & 24719A of 1985.                (In W.P. Nos. 348-52 of 1985)                             WITH             CMP. Nos. 24472-73 & 24473A of 1985               (In W.P. No. 6091 etc. of 1983)       (Under Article 32 of the Constitution of India)      Anil B. Divan, L. M. Singhvi, T. R. Andhyarajina, S. S. Ray, G.  Vishwanatha Iyer,  A.  V.  Sawant,  P.  H.  Parekh, Dalveer Bhandari,  M. F.  Saldhana, M. N. Shroff, Mrs. & Mr. Karanjawala, Ashok  Mahajan, Sunita Kriplani, S. K. Gambhir, P. K.  Pillai, F. D. Damania, F. N. P. D’Mello, D. N. Misra, B. R. Agarwala, Miss Vijayalakshmi Menon, Girish Chandra, R. N. Poddar,  G. A.  Shah, Ravi  Wadhwani, S.  K. Beri,  B. D. Sharma, D.  K. Sinha,  J.  R.  Das,  S.  K.  Nandi  for  the appearing parties  and Miss A. Subhashini for State of H. P. & A. P.      The Order of the Court was delivered by      BHAGWATI, J. All intervention applications are allowed.      There are  several civil miscellaneous petitions before us arising  out of the main Judgment delivered by us on June 22, 1984 and the supplementary judgment given on May 1, 1985 and the  order passed  on July 26, 1984. It has been pointed out to  us by  the applicants  in these  civil miscellaneous petitions  that  in  view  of  the  fact  that  neither  the Government of India nor the Medical Council of India is in a position to  hold an  All India Entrance Examination for the purpose of  filling in 30% seats of the open category in the 1st year  M.B.B.S. Course  and 50%  of the open seats in the Post-Graduate Course  until the  year 1986,  it is necessary that the  implementation  of  the  directions  given  by  us earlier should not be insisted upon for the current academic year 1985, because otherwise each State Government will have to hold  an entrance  examination and it will cause hardship and inconvenience  to the students to go from place to place at these  examinations held by various State Governments and moreover, many of the State Governments are not yet ready to hold such  examinations and  there is not only confusion but almost a chaotic 3 situation prevailing  in the  matter. We,  therefore, direct that,  save   and  except  in  those  cases  where  entrance examination has already been held by any State Government or any Government of Union Territory or any University pursuant to  the  directions  given  by  us  in  our  judgment,  such directions shall  be implemented only from the academic year 1986 and shall not be effected for the current academic year 1985. Where,  however, the  entrance examination has already been held  or was being held even before the delivery of our main judgment  on June  22, 1984 this order made by us shall not affect the validity of such examination which might have already been  held or  which may  be held here after. We may again  make   it  clear   that  the  implementation  of  our directions shall  not be  effective for the current academic year 1985  in regard  to those  Universities where  entrance examination has  not already been held or was not being held prior to the delivery of our main judgment on June 22, 1984. We are  making this order so that hardship and inconvenience to the  students  may  be  avoided,  because  primarily  our

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concern is  to ensure  protection of  the  interest  of  the students. While  making  this  order  we  would  once  again emphasis that  the directions given by us shall be effective from the  next academic  year 1986  and not from the current academic year  1985 and  the modalities  of holding  of  All India Entrance  Examinations by the Medical Council of India or by any other appropriate authority shall be discussed and finalised and  appropriate directions given at the time when these matters  are heard  on July  22, 1985. We may also add that if  any admissions  have been made in implementation of the directions  given by  us, they shall not be affected nor shall they be invalidated.      Mr. Damania  appearing on  behalf of  the applicants in CMP. No.  24472/85 has  sought clarification  from the Court whether the  directions given  by us earlier in our judgment are  also  binding  on  the  Medical  Colleges  run  by  the Municipal Corporations.  Every Municipal  Corporation  is  a local authority  and hence  a State  within the  meaning  of Article  12   of  the  Constitution  and  therefore  Medical Colleges run  by Municipal  Corporations are  bound  by  the directions given by us.      We would  direct that  copies of  this order  shall  be forwarded  immediately   to  all   the  State   Governments, Governments of all Union Territories, Central Government and also to the Medical Council of India. A.P.J.                                     Petition allowed. 4