I.A.NO.86345/2019 IN WP (C) NO. 596/2019
Heard Shri Sanjay R. Hedge learned senior counsel appearing on behalf of the applicants/original intervenors and Shri Nishant R. Katneshwarkar
learned counsel appearing on behalf of the State of Maharashtra. A very serious grievance is made by Shri Hegde, learned senior counsel that the
subsequent Notice No.41 -NEET-PG/MDS-2019 dated 30th May, 2019 issued by the Commissioner and Competent Authority, State CET Cell,
Maharashtra State, Mumbai, more particularly Clause (c), namely, “The admissions of all the candidates (except those admitted under EWS
Category) from the previous admission process are not disturbed†is passed in the teeth of the interim order dated 30.05.2019 passed by this Court in
Writ Petition (Civil) No.55/2019 etc. and/or virtually over reaching the interim order passed by this Court. It is vehemently submitted by Shri Hegde,
learned senior counsel appearing on behalf of the Applicants/original intervenors representing the students belonging to general category, that once by
a detailed interim order, this Court, specifically observed and directed that the Notifications dated 12.02.2019 and 07.03.2019 extending the benefit of
reservation to the extent of 10% to economically weaker sections, inter alia, in post graduate medical courses, shall not be applicable for the Academic
Year 2019-20 unless the number of seats are increased by the MCI, in that case, thereafter, the appropriate authority is bound to reshuffle the list.
It is submitted that in the present case, though in effect, vide Notice No.41 dated 30.05.2019, it is directed that the admission of all candidates allotted
seats during the previous rounds under EWS category are cancelled and the category of all EWS candidates are converted into open category and
that the seats allotted under the previous rounds under EWS category will now be treated under open category, there is a further rider that the
admissions of all the candidates “except those admitted under the EWS category from the previous admission process are not disturbedâ€. It is
submitted that in effect clause (c) of the Notice No.41 dated 30.05.2019 would virtually nullify the interim order passed by this Court.
Shri Nishant R. Katneshwarkar learned counsel appearing on behalf of the State of Maharashtra has tried to justify Clause (c) of the Notice No.41
dated 30.05.2019 solely on the ground that there is a little time now as the last date of counselling would be 31.05.2019 and therefore, it will not be
possible for the Government to reshuffle the entire admissions. He further submitted that as such there was no other mala fide intention on the part of
the State Government providing Clause (c) of Notice No.41 dated 30.05.2019. He has requested that if some further time is granted to the authority to
complete the entire admission process on the basis of the interim order passed by this Court including reshuffling, then authority will be in a position to
carry out the interim order passed by this Court in its true spirit.
Having heard learned counsel for the respective parties and considering the reasoned interim order passed by this Court on 30.05.2019 in Writ Petition
(Civil) No.55/2019 etc. when this Court specifically directed that the Notifications dated 12.02.2019 and 07.03.2019 extending the benefit of
reservation to the extent of 10% to economically weaker sections, inter alia, in post graduate medical courses shall not be applicable for admission for
the Academic Year 2019-20 unless the MCI increases the number of seats (which has not taken place) and once the admission of all candidates
allotted seats during the previous rounds under EWS category are cancelled and the category of all EWS candidates are converted into open category,
necessary consequences of reshuffling must follow. Clause (c) of the Notice No.41 Dated 30.05.2019 therefore, can be said to be in the teeth of the
interim order passed by this Court and/or virtually it may tantamount not giving full effect to the interim order passed by this Court. Therefore, Clause
(c) of the Notice No.41 dated 30.05.2019 (Annexure P-2) is hereby stayed.
The authorities are hereby directed to complete the process of admission including reshuffling on implementation of Notice No.41 dated 30.05.2019
and considering the interim order passed by this Court on 30.05.2019 in Writ Petition (Civil) No.55/2019 etc.
In the peculiar facts and circumstances of the case, we extend the time to complete the counselling and to complete the admission process in post
graduate medical and dental courses for the Academic Year 2019-20 as directed above upto 04th June, 2019 failing which a very serious view shall be
taken for not complying the interim order passed by this Court in its true spirit.
Learned counsel appearing for the State of Maharashtra is directed to communicate this order to the competent authority today itself.
The present application stands disposed of.
