Dalveer Bhandari, J. - (1.) This order would dispose of I.A. Nos. 51-52 of 2011 in Civil Appeal No. 4060 of 2009.
(2.) The Appellants, Modern Dental College and Research Centre and others in I.A. Nos. 51-52 of 2011 have filed these applications for modification of the scheme contained in the order dated 27.5.2009. It is prayed that the Appellants be permitted to fill the Non-Resident Indian (for short NRI) seats at their discretion and in case sufficient students are not available, the Appellants should be at liberty to admit other students within the NRI quota as per the discretion of the management, subject to maintaining inter se merit, amongst the students admitted against the said quota as has been permitted in the past.
(3.) The main question which has been articulated by the learned Counsel for the parties is regarding the method and procedure for filling the unfilled NRI seats in medical and dental colleges. The Appellants in these appeals are private un-aided medical and dental colleges or associations of such colleges in the State of Madhya Pradesh.;