- (1.)This Court on 14.03.2014, after hearing the learned counsel for the parties, passed the following order:
'For the time being we fix the following schedule for the admissions to the Post Graduate Medical Courses for the academic session 2014-2015:-

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(2.)The Medical Council of India will notify the aforesaid schedule'.
(3.)The time schedule as is clear relates to post- graduate admission. When the matter was listed again on 11.4.2014, the following order came to be passed:
'We have already passed an order on 14th March, 2014 fixing up the schedule for counselling in Post Graduate Medical and Dental Courses for States as well as All India Medical Quota. If any of the authorities of the States or the Union of India do not comply with the schedule, they will suffer the risk of contempt as also the risk of this Court not altering the time schedule for any round of counselling'.