The relief sought by the petitioner in the instant writ petition is to shift her from BDS Course to MBBS
1 Whether reporters of the local papers may be allowed to see the judgment? rt o Course as a candidate higher in merit than her, who was admitted to MBBS Course, has statedly left the College and resultant seat has fallen vacant.
2. It is not in dispute that the seat in question fell vacant after the last date up to which candidates are permitted to be admitted/join against the vacancies which may have arisen due to any reason, i.e. 31st August of the year, as prescribed by the Hon'ble Supreme Court in Ashish Ranjan and others versus Union of India and others, reported in (2016) 11 Supreme Court Cases 225.
3. In our considered view, once a specific Schedule has been prescribed by the Hon'ble Supreme Court, this Court would not deviate from such Schedule to accord admission to the petitioner to MBBS Course after such prescribed cutoff date.
4. The petitioner's reliance in this regard on an earlier judgment of the Hon'ble Supreme Court in Asha versus Pt. B.D. Sharma University of Health Sciences rt o and others, reported in (2012) 7 Supreme Court Cases
389 is misplaced, for para 32 thereof cannot be pressed into aid in view of the Time Schedule laid down in the latter decision cited above, directing that no admission shall be granted for whatever reason after 31st August of the year.
5. The writ petition is thus dismissed. Pending miscellaneous applications, if any, also stand disposed of. (Surya Kant) Chief Justice (Ajay Mohan Goel) Judge November 16, 2018 ( rajni )