MEDICAL COUNCIL OF INDIA Vs. RITWIK

JUDGEMENT

(1.) Leave granted.

(2.) The Medical Council of India (now The National Medical Commission) has filed this appeal challenging the judgment of the High Court by which a direction was given to admit respondent No.1 in the first year MBBS course. The first respondent applied for admission to the first year MBBS course for the academic year 2018-2019. Though he had been selected in the counselling, he was not granted admission due to his inability to pay the fee before the last date i.e. 31.08.2018. By way of implementation of the judgment of the High Court, the 1st respondent was admitted to the first year MBBS course. The learned counsel for the 1st respondent informed this Court that he was also permitted to appear in the second semester examinations of the first year MBBS course pursuant to the interim order passed by this Court on 13.05.2019.

(3.) Learned senior counsel for the first respondent submits that he has completed second year MBBS course.