Delhi High Court: Dismissing a writ petition, the Delhi High Court reiterated that applications to the Medical Council of India (MCI), inter alia, for approval of new courses and increase of seats are liable to be dismissed if they are filed after the cut-off date. The High Court followed the decision of the Supreme Court in Educare Charitable Trust v. Union of India, (2013) 16 SCC 474, that hat in the given circumstances (where application is filed after the cut-off date) mandamus could not be issued to the Government to exercise its discretionary powers in a particular manner to modify the time-schedule. Sanctity to the time-schedule has to be attached.
The Court had further held that directions for consideration of applications which were incomplete on the cut-off date would result in granting benefit to some institutes, while similarly situated other institutes would be denied such benefit. U.P. Rural Institute of Medical Science & Research v. Union of India, 2015 SCC OnLine Del 10296, decided on
