NANDJEE SINGH Vs. P O MEDICAL STUDENTS ASSOCIATION

JUDGEMENT

(1.) - Special leave granted.

(2.) The controversy in the present case is whether the appellant was qualified to appear for the M.D. (General Medicine) Examination as a teacher candidate. The High Court by the impugned order has taken the view that he was not, on the ground that he had not completed 3 years training period including one year of the house-job, prior to qualifying himself for appearing for the examination.

(3.) The respondents, P.G. Medical Students Association had challenged the permission given to the appellant to appear for the said examination on two grounds. The first ground was that he was not a teacher and the second ground was that he had not undergone the necessary training for 2 years and had also not done housemanship in General Medicine for one year. The requirement of the relevant regulation is that the candidate must have done one year's housemanship prior to the admission to the Post-graduate degree in the same subject in which he wants to appear for the examination or at least six months housemanship in the same Department and the remaining six months in the allied Department. The period of training thus, shall be 3 years after full registration including one year of the house-job.