JUDGEMENT
ASHOK BHUSHAN,J. -
(1.) We have heard learned counsel for the applicants, Shri Gaurav Sharma, learned counsel appearing for the Medical Council of
India. Shri Ajit Kumar Sinha, learned senior counsel appearing for the
Union of India and learned counsel for the State of Bihar.
(2.) I.A. No. 44513 of 2017 has been filed by Katihar Medical College whereas I.A. No. 44508 of 2017 has been filed by another private Medical
College, namely, Mata Gujri Memorial Medical College and Lions Seva
Kendra Hospital Kishanganj. Both the applications have been filed on 29th
May, 2017 praying for direction to State of Bihar via the BCECE Board to
hold a fresh counselling for the seats available in the Applicants'
Colleges which are lying vacant and could not be filled up due to
haphazard and arbitrary counsellings conducted by the Board. The
Applicants pray that the last date for PG Course in Medical Colleges i.e.
31.05.2017 may be relaxed and extended in respect of the vacant seats in the Applicants' Institutions.
(3.) The State of Bihar filed a reply in the aforesaid two Applications and has also filed I.A. No. 45886 of 2017 praying for the following
directions:
"A. Allow the present application for direction permitting the State Authorities an extension of 2 weeks time from the date of the order to conduct counselling or any other period that this Hon'ble Court may deem appropriate for completing the counselling and admission procedure of above mentioned vacant seats in PG Courses as well as in Diploma Courses across the State of Bihar.
B. Pass such other order(s) as this Hon'ble Court may deem fit in the facts and circumstances of the present case." ;
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