Rajendra Chandra Singh Samant, V.J:— With the consent of learned counsel for the parties the matter is heard finally at the motion stage itself.
2. This petition under Article 226 of the Constitution of India has been filed claiming following reliefs:—
“I. That this Hon'ble Court may kindly be pleased allow the respondent no. 2 along with the petitioner association to make wide publicity of the letter issued by the respondent no. 4 dated 11.05.2017 granting relaxation in qualifying percentile (Annexure P/2) so that larger number of students can be attracted to come and participate in mop up counselling to fill the vacant seats of MDS course in private unaided dental colleges of state of Chhattisgarh.
II. That this Hon'ble Court may kindly be pleased to direct the respondent authorities to extend the last date of admission by two weeks in MDS course for the seats laying vacant in the private unaided dental colleges of state of Chhattisgarh.
III. Any other relief, which this Hon'ble Court deems, fit in the facts and circumstances may also be granted in favour of the petitioner.”
3. In Mridul Dhar (Minor) v. Union of India 2005 2 SCC 65, the Supreme Court in para 31 has fixed the time schedule for PG and superspeciality course. As per this time schedule the last date for admission of students against the vacancy arising in the medical colleges is fixed as 31st May of the current year. Today is 31 May of the current year. The time schedule has been fixed by the Apex Court for the reason of judicial propriety, this Court has no jurisdiction to entertain this petition to pass any order as per the reliefs claimed. Hence this petition is dismissed at the motion stage itself.
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