Supreme Court: In order to make the admission process to the Medical Institutions a composite process, the Court directed that admission to all medical seats shall be conducted by centralised counselling only by the State Government of Madhya Pradesh and none else. The 5-judge bench of Anir R. Dave, Dr. A.K. Sikri, R.K. Agrawal, A.K. Goel and R. Banumathi, JJ said that if any counselling has been done by any College or University and any admission to any medical seat has been given so far, such admission shall stand cancelled forthwith and admission shall be given only as per centralised counselling done by the State Government.

The Additional Solicitor General had submitted that the State Government is ready to undertake the entire process afresh and assures that it would be completed by 30th September, 2016 which is the last date for admission. The Court, hence, said that it is a proper course of action inasmuch as it will enable the private institutions to send their representatives at the place of counselling as per the information which may be displayed by the counselling authority forthwith at its website. The Additional Solicitor General had assured the Court that all seats, whether of Government Colleges or the private institutions, shall be filled up and no seat shall remain vacant. [State of Madhya Pradesh v. Jainarayan Chouksey, 2016 SCC Online SC 974,  decided on 22.09.2016]

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