STATE OF MADHYA PRADESH Vs. INDIAN MEDICAL ASSOCIATION M P:ALIMUDDIN SIDDIQUE:ALIMUDDIN:STATE OF UTTAR PRADESH:STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In view of our judgment in Civil Nos. 554 to555 of 1981 - State of M. P. v. Kumari Nivedita Jain - 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.