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Sibasish Kumar Jena vs State Of Odisha .... Opposite Parties
2024 Latest Caselaw 17020 Ori

Citation : 2024 Latest Caselaw 17020 Ori
Judgement Date : 22 November, 2024

Orissa High Court

Sibasish Kumar Jena vs State Of Odisha .... Opposite Parties on 22 November, 2024

  IN THE HIGH COURT OF ORISSA AT CUTTACK
          W.P.(C) Nos. 26430 and 27118 of 2024

W.P.(C) No.26430 of 2024
1. Sibasish Kumar Jena                 ....          Petitioners
2. Utirna Kumar Jena
                      Mr. Budhadev Routray, Senior Advocate
                           along with Mr. S. Sekhar, Advocate
                          -versus-
1. State of Odisha                     .... Opposite Parties
2. Director, Directorate of Medical
Education and Training (DMET),
BBSR.
3. The Director, Health and Family
Welfare Department, Bhubaneswar
4. The Convenor, P.G. Medical
Counseling Committee, Sambalpur
5. National Board of Examination in
Medical Science, New Delhi
                         Mr. K.C. Kar, Government Advocate,
                   Mr. R.C. Mohanty, Advocate for DMET and

                                 Mr. Devasis Panda, Advocate
                                      Mr. T. Meher, Advocate
                                Mr. B.B. Choudhury, Advocate
                                    Mr. P.K. Nayak, Advocate
                                             (for Intervenors)

W.P.(C) No.27118 of 2024
1. Dr. J.D. Shree Shoumya               ....         Petitioners
2. Dr. Shaswata Sarangi
                         Mr. Gautam Misra, Senior Advocate
                                with Mr. S. Sekhar, Advocate
                         -versus-
1. State of Odisha                    .... Opposite Parties
2. Director, Directorate of Medical
Education and Training (DMET),
                                                      Page 1 of 3
             BBSR.
            3. The Director, Health and Family
            Welfare Department, Bhubaneswar
            4. The Convenor, P.G. Medical
            Counseling Committee, Odisha
            5. National Board of Examination in
            Medical Science, New Delhi
                                     Mr. K.C. Kar, Government Advocate,
                               Mr. R.C. Mohanty, Advocate for DMET and

                                               Mr. Devasis Panda, Advocate
                                              Mr. B.B. Choudhury, Advocate
                                                  Mr. P.K. Nayak, Advocate
                                                           (for Intervenors)

                                   CORAM:
                         HON'BLE THE CHIEF JUSTICE
                     HON'BLE MISS JUSTICE SAVITRI RATHO

                                        ORDER

Order No. 22.11.2024

07. These matters are taken up through Hybrid mode.

2. These cases had been heard at length on 21.11.2024.

3. Considering the urgency of the matter, as it relates to admission to Medical P.G. Course based on NEET P.G. 2024, we have considered it apt to dictate the operative part of the detailed judgment, which we propose to deliver later, which is as under:-

"(i) The Director of Medical Education and Training (DMET), Odisha, Bhubaneswar is directed to take a decision in the light of the NB below Clause G (2) of the Post Graduate (Medical

Selection), Odisha guidelines for counseling and admission of candidates for Post Graduate/Diploma (Medical Course) in Medical Colleges of Odisha for 2024-25. As has been noticed, 31st March of current year of admission was prescribed as the cut-off date for considering the eligibility criteria of in-service candidates.

(ii) The DMET is required to take a decision accordingly, as stipulated in the NB below Clause G (2), that the said cut-off date of 31st March is subject to change, to be notified, as per any change in the schedule of NEET P.G. and/or All India Council.

(iii) We make it clear that this order shall not be construed as a direction to the DMET, Odisha to change the cut-off date of 31st March. The decision must be taken by 25.11.2024."

4. The writ petitions are accordingly disposed of.

(Chakradhari Sharan Singh) Chief Justice

(Savitri Ratho) Judge SK Jena/Secy.

Location: High Court of Orissa, Cuttack.

 
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