R.V. Raveendran, J. - (1.) Leave granted.
(2.) In Mridul Dhar v. Union of India (2005) 2 SCC 64 this Court approved the following time-schedule for admission to medical courses (first MBBS course): Schedule for admission Seats filled up by State Governments/institutions Conduct of entrance Examination Month of May Declaration of result of qualifying By 15th June exam/entrance exam First round of counseling/admission To be over by 17th July Last date for joining the allotted 29th July college and course Second round of counseling for 25th to 28th August allotment of seats from waiting list Last date for joining for candidates 30th August allotted seats in second round of counseling from the waiting list Commencement of academic Session 1st of August to 31st August Last date up to which students can be 30th September admitted against vacancies arising due to any reason
(3.) The appellant (Christian Medical College, Ludhiana) is a minority institution running a medical college with an intake capacity of 50. As per the order dated 1.6.2005 of this Court in W.P. [C] No. 357/2004, 75% of the seats were to be filled according to the choice of the Appellant college from the members of the minority community and balance 25% seats to be filled by the candidates allotted by the State on the basis of the merit list prepared by it. Thus it is not in dispute that for the academic year 2005-06, out of the 50 seats, 38 seats were to be filled by the college with minority students and 12 seats were to be filled by the candidates allotted by the State.;