Ct. 238 Sweta Agrahari vs The State Of West Bengal & Ors
2022 Latest Caselaw 7975 Cal

6 01-12-2022

AKG WPA 26559 of 2022 Ct. 238 Sweta Agrahari Vs.

The State of West Bengal & Ors.

Mr. Biswaroop Bhattacharya, Mr. Dipayan Kundu ...for the Petitioner Mr. Swapan Kr. Datta, Mr. Tapas Kr. Mondal ...for the State Mr. Indranil Roy, Mr. Sunit Kumar Roy ...for National Medical Commission

Let the affidavit of service filed by the petitioner

be kept with the records.

The petitioner seeks conversion from management

quota to NRI quota for admission in MBBS Course,

2022.

Mr. Bhattacharya places reliance upon a circular

issued by the Central Government appearing at pages

57-58 of the writ petition in support of the case.

Mr. Indranil Roy, learned advocate appearing for

National Medical Commission has drawn attention of

this Court to a judgment delivered in WPA 25722 of

2022 (Smita Som Vs. The State of West Bengal & Ors.)

by a Co-ordinate Bench of this Court, wherein such

conversion has not been allowed in State counseling.

It has also been intimated that an appeal is

pending against the said judgement. The fact remains

that the said judgement of the Co-ordinate Bench of this

Court has not been interfered with by the Appeal Court

as on date.

In that view of the matter, hearing of this case is

adjourned for two weeks. The parties will intimate this

Court as to the outcome of the appeal on the next date

of hearing.

List this matter after two weeks under the same

heading.

(Kausik Chanda, J.)