MONIKA RANKA Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) No orders on the application for impleadment and deletion of the name of the respondent. Exemption from filing OT is allowed. Leave granted.

(2.) The appellants in these appeals are admitted into the 1st year MBBS course in 2006-2007 in R.D. Gardi Medical College, Ujjain. The appellants have joined the said course and have appeared for the 1st year MBBS course examination. Meanwhile, Medical Council of India has sought information from the College regarding the eligibility of the students admitted to this course and it was found that about 20 students who had scored 50% and above marks in the 10+2 examination had not secured 50% marks in the entrance examination conducted by the Association of Private Dental and Medical Colleges of Madhya Pradesh.

(3.) The appellants herein contended that they were under the impression that they had acquired the requisite marks and the marks secured by them in the entrance examination were not made known to them at the time of admission and, therefore, they are not to be blamed for the irregular admission, if any, that had taken place. The High Court considered this aspect and held that the admission of these students was illegal and irregular and their studies were directed to be terminated. Aggrieved by the same, the present appeals were filed.