SAURABH MATHUR Vs. DIRECTOR GENERAL OF HEALTH SERVICES

JUDGEMENT

(1.) In pursuance of the directions given by this court in its order of 19/05/1993 , communications have been received from the authorities in the States of Bihar, Punjab, Assam, Rajasthan, Kerala and the Union Territory of Goa. From the said communications, it appears that a number of seats for the MBBS/bds Courses, falling within the 15% All India quota, have been appropriated towards State quota and admissions have been made against those seats in the following States/union Territories:

(2.) These seats have been appropriated towards the State quota by the state authorities without obtaining the concurrence of the Director general of Health Services which is impermissible. The respective State authorities are obliged to make available the aforementioned number of seats in the institutions for the purpose of enabling the Director General of Health Services to nominate candidates for admission against these seats and the authorities of the respective States are directed to take the necessary steps in this regard.

(3.) It appears that no nomination was made for the All India Quota in the BDS Course in the Dental College in the State of Assam. Shri Subba rao, learned counsel for the respondents, submits that since the authorities did not have information about the Dental College in Assam having been recognised by the Medical council of India, nominations were not made against the seats in BDS Course in the said college. He further states that the Director General of Health Services will make an enquiry as to whether the said Dental College is recognised by the medical council of India and would seek further directions in that regard by this court after making such enquiries.