Orissa Private
Medical & Dental Colleges Association, Through Its Chairman Vs. Chairman, Orissa
Joint Entrance Examination - 2011 & Ors.
OR D E R
H. L. Dattu, J.
1.
Leave
granted.
2.
The
appellant - Orissa Private Medical and Dental Colleges Association in this appeal
is impugning the Judgment and Order passed by Orissa High Court in W.A. No. 429
of 2011 dated 07.09.2011.
3.
For
the purpose of disposal of this appeal, we need not notice in detail the facts and
issues raised in this appeal, since the submission made by the learned counsel
at the time of hearing lie in a narrow compass.
4.
Sri.
L. Nageshwara Rao, learned senior counsel, submits that in view of the Reply Affidavit
filed by Chairman, Orissa Joint Entrance Examination - 2011 (for short,
"OJEE-11") - Respondent No. 1, a direction may be issued to them to conduct
further counseling from among 624 OJEE-11 qualified candidates, who are in the waiting
list to fill up eight vacant seats in the Private Medical Colleges, which are members
of the appellant Association.
5.
The
learned counsel for the respondent OJEE-11 does not object to the reasonable
request made by the learned senior counsel for the appellant.
6.
In
the result, we order that Respondent No. 1 will conduct further counseling for
the 624 OJEE-11 qualified candidates in the waiting list to fill up the eight seats
that are still vacant in the Private Medical College/Colleges, which are the members
of the appellant Association on or before 24.11.2011, subject to the rules and regulations
applicable for admissions. The appellant shall also furnish the list of candidates
admitted to the appropriate authority on or before 30.11.2011.
7.
The
appeal is disposed of accordingly.
................................................J.
[H.L. DATTU]
................................................J.
[ CHANDRAMAULI KR. PRASAD]
New
Delhi,
November
11, 2011.
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