SUBHALAXMI DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) HEARD Mr. Asim Amitav Das, learned Senior Counsel for the petitioners; Mr. Jyoti Pattnayak, learned Addl. Government Advocate for the State; Mr. Rajani Chandra Mohanty, learned counsel for the Medical Council of India; Mr. Pradipta Kumar Mohanty, learned Senior Counsel for the Medical College Opposite Parties 5 & 6); Mr. Anup Kumar Bose, learned Asst. Solicitor General on behalf of the Union of India, Ministry of Health & Family Welfare and Mr. Pitambar Acharya, learned Senior Counsel for the intervenor -student (Sai Smruti).

(2.) AN affidavit has come to be filed by the Principal Secretary to Government of Odisha, Health and Family Welfare Department. The same is taken on record.

(3.) THIS Court by Order No. 11 dated 14.09.2015 dealt with various issues raised in course of the writ application and insofar as the students of Sardar Rajas Medical College and Research Centre, Kalahandi is concerned, since the future of 124 students was in jeopardy, we directed the State Government as well as the Medical Council of India to take necessary steps for the purpose of their transfer to any other medical college so that, their education will not be in jeopardized as a one time measure.