Sakshi Srivastava vs Union Of India
2021 Latest Caselaw 2517 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet
                                   WPC No. 2888 of 2019
                         Shailza Raj Jayaswal Versus Union Of India

  WPC/3369/2019,WPC/3592/2019,WPC/3627/2019,WPC/3830/2019,WPC/3834/201
              9,WPC/4042/2019,WPC/4122/2019,WPC/4205/2019,

23.09.2021          Mr. Pankaj Singh & Mr. Faiz Kazi, counsel for the respective

             petitioners.

                    Mr. Amrito Das, Addl. AG for the State.

                    Mr. R. S. Marhas & Mr. Aman Tamboli, counsel for the respective

             respondents.

This Court on the previous date of hearing i.e. 16.09.2021 taking into

consideration the subsequent development so far as the ordinance passed by

the State Government as also the specific Acquisition Act of 2021 whereby the

State Government having acquired the Chandulal Chandrakar Memorial

Medical College had directed the National Medical Council to take an

appropriate decision keeping in view the judgment of the Hon'ble Supreme

Court in the case of Sourabh Brala and others V. Union of India" reported

in (2019) 17 SCC 123.

Today, Mr. R. S. Marhas, counsel for the National Medical Council

enters appearance and submits that the decision could not be arrived for

administrative reasons and he further seeks for more time for an appropriate

decision.

Considering the urgency of the matter, particularly taking note of the

fact that there is an observation made by the Hon'ble Supreme Court for early disposal of the present writ petitions, we had given a short duration of time for

the National Medical Council to take a decision which they have not been able

to arrive at. Reluctantly though, this Court further directs that the NMC should

positively on priority basis take an appropriate decision on the proposal put

forth by the State Government which had already been forwarded to the

National Medical Council in respect of accommodating the students

undergoing the medical course from the Chandulal Chandrakar Memorial

Medical College in the different Government medical colleges under the State

Government in the State of Chhattisgarh at the earliest preferably within a

period of fortnight.

Let these matters now be listed for hearing on 18.10.2021.

Sd/-

(P. Sam Koshy) JUDGE

Rohit