Agm Binayak Saha vs Union Of India & Ors
2022 Latest Caselaw 4061 Cal

5     07.07                     W.P.A. 9352 of 2022
Ct    2022
21
AGM                                Binayak Saha
                                      Versus
                                Union of India & Ors

              Mr. Uttam Banerjee,
              Mr. Arunesh Pathak,
              Mr. Aniruddha Singha Roy
                                          ... For the petitioner.


                    Despite service none appears for the respondents.

Let the affidavit-of-service filed by the petitioner in

Court today be kept with the record.

The petitioner seeks admission in M.B.B.S. Course

on the strength of his performance in National Eligibility

cum Entrance Test (UG)-2021 against the available

vacancies.

In terms of the judgment, reported at (2016) 11 SCC

225 (Ashish Ranjan v. Union of India), the last date for

admission in the medical course has been fixed on 31 st

August of that particular academic year. However, by a

subsequent order dated May 9, 2022 passed in that case,

the Hon'ble Supreme Court had extended the time till

April 28, 2022, keeping in mind the pandemic situation.

The petitioner seeks admission beyond the

scheduled time fixed by the Hon'ble Supreme Court. The

petitioner cannot be admitted to a medical course at this

juncture.

I do not find any merit in this writ petition.

Accordingly, WPA 9352 of 2022 is dismissed.

Let urgent photostat certified copies of this order, if

applied for be supplied to the parties upon compliance

with all necessary formalities.

( Kausik Chanda, J.)