- (1.) In all these Petitions we have heard the learned Counsel appearing for the parties at length. Three issues are raised by the learned Counsel for the Petitioners which are: 1. All India Quota Seats for admission to MBBS/BDS courses are 15% while admitting the students the said quota should not be reduced. 2.The information bulletin for All India Pre -Medical/Pre -Dental Entrance Test, 2015 prescribes the procedure for admission of the students in the aforesaid courses which inter alia lays down that admission has to be strictly in accordance with merit based on the score obtained in the examination. Our attention is drawn to para 15 in this behalf. 3.It is also pointed out that the manner and procedure which is to be followed for making these admissions is stipulated in para 19 of the judgment of this Court in Mridul Dhar (Minor) and Anr. v/s. Union of India and Ors. : (2005) 2 SCC 65.
(2.) It is submitted on behalf of the learned Counsel appearing on behalf of the Medical Council of India as well as Medical Counseling Committee, on the other hand, that the last date for admission is 30th September, 2015 and further that many students have already undergone the counseling which is maximum in number. Subject to the aforesaid, learned Counsel for the Respondents also have no objection in accepting the aforesaid three submissions of the Petitioner(s).
(3.) Thus, making it clear that the last date for admission shall remain 30th September, 2015, we dispose of these Petitions with the following directions: 1. All India Quota shall remain 15%. 2. The admissions shall be strictly in accordance with merit as stipulated in para 15 of the Information Bulletin/Rules. 3. While making the admissions the directions contained in para 19 of Mridul Dhar (Minor) and Anr. v/s. Union of India and Ors. : (2005) 2 SCC 65 shall be borne in mind.;