SAILENDRA SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In all the three writ applications, the decision dated 06.062018 communicated by Directorate of Medical Education (DME), State of Chhattisgarh to the respective Dental Colleges directing them to cancel the admissions granted to the petitioners in the respective Post Graduate Courses are subject matter of challenge in the three writ applications. The colleges in question are Maitri College of Dentistry and Research Centre, Anjora, Durg, where admission granted to two persons namely, Sailendra Sharma and Moumita Khatua has been ordered to be cancelled which has been assailed in Writ Petition (C) No. 1649 of 2018 and the communication addressed to Rungta College of Dental Sciences and Research, Kurud Road, Bhilai, where admission of two students namely, Aanchal Pradhan and Payal Ramesh Borkar are subject matter of challenge in Writ Petition(C) No.1650 of 2018. The third Writ Petition of Rajlaxmi Ashok Agrawal and others relates to New Horizon Dental College and Research Institute, Mungeli Road, Sakri, Bilaspur, where admission of three namely, Rajlaxmi Ashok Agrawal, Sanghamitra Ghosh and Shefali Kadam also stands cancelled.

(2.) From a perusal of Annexure P/1 which is common in all the three writ applications dated 06.06.2018, it is evident that the reason for such cancellation stated therein is that these medical colleges for the session 2018 in the after mop-up round granted admissions to these students on the last day of admission ie 31.05.2018 after 4.30 pm on the left over seats without any counselling having been held. Since these admissions were not done on the basis of allotment made by the DME, therefore, they were ordered to be cancelled.

(3.) In the three writ applications, since a common question and a common decision are matter of challenge before this Court, all the three writ applications have been listed together, heard finally and are required to be disposed of together.