DINESHKUMAR Vs. MOTILAL NEHRU MEDICAL COLLEGE ALLAHABAD

JUDGEMENT

(1.) This is an interlocutory application at the instance of the respondents in the Writ Petitions where the following directions of this Court have been asked for:

(2.) The main judgment of this Court was delivered on 22nd June, 1984, in Dr. Pradeep Jain v. Union of India, (1984) 3 SCR 942. By a subsequent order made on 21st July, 1986, this Court directed that the total number of seats for admission to post-graduate courses in each medical college or institution on the basis of All India Entrance Examination shall be limited to 25% and such examination would be held by the All India Institute of Medical Sciences at New Delhi.

(3.) By order dated September 25, 1967, this Court made clear directions for the sake of bringing about uniformity in post-graduate medical teaching by requiring post-graduate courses to be structured on uniform basis; directing that diploma prevailing Tamil Nadu may not be available for admission to a postgraduate decree course; and ordering that provision in regard to super specialities like MD and other higher degrees need not be court controlled. For doing so this Court allowed a five year period up to 1992 inclusive. With a view to bringing all the medical colleges and institutions subject to the scheme to one common discipline and for admissions beginning from 1993, the Court indicated that there should be only one pattern, namely, the three year degree course without any housemanship, After having done so the Court proceeded to fix uniform schedule for inviting applications for having the selection examination, declaration of the result, admission of students to the postgraduate courses and commencement of the sessional teaching. The Court then desired that the discipline regarding holding of the selection examination, admission and commencement of courses should be effective from 1988. In the penultimate paragraph of that order, it was said: