LAWS(MPH)-2018-3-353

SAISHREE SOORI Vs. STATE OF M P

Decided On March 23, 2018
Saishree Soori Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) These bunch of petitions raise similar and interrelated questions for adjudication and are, therefore, heard and decided concomitantly by this common order.

(2.) By way of these petitions, the petitioners have assailed the procedure adopted and the manner in which admissions have been made by the respondent authorities in the MBBS/BDS Course in the State of M. P. in various Private Medical Colleges in the left out round and mop-up round. It is alleged that the authorities, in connivance with the management of Private Medical Colleges, have committed several illegalities and irregularities with a view to facilitate the private colleges to grant admission to ineligible non-domicile candidates contrary to law after taking huge amounts of money. It is alleged that the private medical colleges have practically auctioned each and every MBBS Seat for a sum of Rupees 80 to 90 lacs to ineligible, non-meritorious, non domicile candidates and granted them admission contrary to law by ignoring the statutorily conferred prior claim of more meritorious domicile candidates of the State of M. P. It is alleged that though eligible and meritorious, the petitioners could not obtain admission on account of the totally unworkable counselling schedule notified by the authorities. The petitioners have sought for cancellation of the admission made in the left out and mop up round and claimed admission for themselves.

(3.) Though we have considered each aspect in detail in the judgment for the sake of brevity and clarity, it is at the very outset stated that after analysing the facts and the law in detail from paragraph 104 onwards of this judgment and summarizing most of the conclusions in paragraphs 131, 132 & 133, these petitions are partly allowed to the extent stated in paragraph 147. We hereinafter proceed to consider the issues in detail.