Order
1. Leave granted. The Medical Council of India has challenged the order passed by the Division Bench of the High Court of Orissa directing the admission of twelve students after the cut-off date of 30th September of the year concerned.
2. It may be noticed in Mridul Dhar v. Union of India (2005) 2 SCC 65 this Court directed that all the parties shall comply with the directions issued by this Court as regards admission of students in the medical and dental colleges. In Direction 15 of para 35 of the judgment, we had also indicated,
“Time schedule provided in the Regulations shall be strictly adhered to by all concerned failing which the defaulting party would be liable to be personally proceeded with.”
In view of these directions, the High Court should not have passed the impugned order.
3. However, we have noticed that these twelve students were eligible and because of unprecedented situation, they could not secure admission within the prescribed time-limit. We condone the delay in giving admission to them as a one-time measure. However, we clarify that the time schedule prescribed by this Court should be followed strictly.
4. The appeals are disposed of accordingly.