Amarendra Nath Sen, J.@mdashIn view of our judgment in Civil Appeals Nos. 554 to 555 of 1981-State of M.P. and Am. v. Kumari Nivedita Jain and Ors-we allow the appeal and dismiss all the petitions in which the very same question comes up for consideration. We, however, direct that the students who have already been admitted to a Medical College on the basis of any order passed by this Court or the High Court will be allowed to continue their studies as regular students of the College and the order of dismissal of the petitions will not entitle the authorities to remove their names from the rolls of the Colleges where they are studying. There will be no order as to costs in any of these petitions.
State of Madhya Pradesh and others Vs Indian Medical Association, Madhya Pradesh and others
Bench: Full Bench
Result Published
Judgement Snapshot
Case Number
Civil Appeal No. 553 Of 1981 [With Special Leave Petitions (Civil) Nos. 3995, 4499, 4500 &4501 Of 1981 And Writ Petitions Nos. 4255, 2967, 2751, 2764 & 2816 Of 1981]
Hon'ble Bench
Y. V. Chandrachud, C.J; A. Varadarajan, J; A. N. Sen, J
Final Decision
Disposed Of
Judgement Text
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