S.SODHI, J. - (1.) The matter here concerns admissions to Government Medical Colleges in the State of Uttar Pradesh by migration or transfer from various recognised and unrecognised Medical Colleges outside the State. It arises in the context of a bunch of 139 petitions, which came up before the Supreme Court for special leave to appeal against interlocutory orders, of this Court directing admissions to Government Medical Colleges in the State by migration/transfer, which as the Supreme Court observed, "prima facie indicate too liberal a judicial attitude to matters which should have required the application of settled principles of interlocutory relief" and further that the submissions during arguments "embarrassingly indicated a widely shared apprehension as to the bona fides of the transfers and possible abuse of the process of Court" and that "the present interlocutory orders do lack visible legal support."
(2.) Most of the writ petitions now before us comprise the said bunch of 139 petitions besides several others too. Save just a few, in all these matters there were interlocutory orders directing admission by migration transfer from Medical Colleges, recognised and unrecognised, outside the State, to recognised Government Medical Colleges in the State of Uttar Pradesh. For dealing with them the Supreme Court classified such interlocutory orders into three broad categories, namely, migration from- 1. unrecognised Medical Colleges, 2. recognised private Medical Colleges, and 3. recognised Government Medical Colleges. As mentioned earlier admissions in all these three categories were to be recognised Government Medical Colleges. The interlocutory orders passed in all these categories were vacated but as regards the third, namely, migration/transfer from recognised Government Medical Colleges, it was, however, directed that if the petitioners were already pursuing their studies in the transferee colleges they may be permitted to continue their studies till the disposal of the writ petitions subject to the ultimate outcome of the writ petitions and further that if there were any purported cancellations of such admissions, in relation to this class of transfers, such orders shall not affect the continuance of their studies till the disposal of the main matters. It was, however, added that if ultimately the writ petitions fail such cancellations would take effect from the date of their original orders. It was, at the same time, also observed:- "In this category of cases it as a result of our earlier stay order any of the candidates has missed any examination and if ultimately the High Court finally allows the writ petitions on the merits, whatever they may have been deprived of shall be made good by appropriate direction for holding, if necessary, special examination."
(3.) Having said this and set aside the impugned interlocutor orders, the Supreme Court desired that all the writ petitions before it and other similar writ petitions be heard and finally disposed of as expeditiously as possible. It is in this background that these matters have now come up before us.;