K. SRINIVASA RAO Vs. REGISTRAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and the learned Counsel for the respondents. The petitioners are said to be working in Medical Colleges affiliated to the first respondent -University. They are working against the substantive posts of Assistant Professors/Associate Professors in the medical institutions. The particulars of the date of appointment and the acquisition of degree in Post -graduation and Ph.D. in the respective disciplines of the petitioners is indicated hereunder in a tabular form:

(2.) IT is the case of the petitioners that the respondent -University is required to function insofar as conducting examinations in terms of the Medical Council of India Regulations on Graduate Medical Education, 1997. This Regulations provide for guidelines and the procedure to be followed in terms of sub -regulations as provided under Chapters I to V and Appendixes -A to D. Chapter IV of Regulation 13 provides the procedure to be followed while appointing the Examiners for the purpose of under graduate examinations, Post -graduate examinations in the colleges affiliated to the respondent -University. The Regulation 13 reads as follows:

(3.) LEARNED Counsel for the respondent -Sri N.K. Ramesh, however, would submit that the petition may be disposed of with an observation that since the University has already undertaken the process of revisiting the Regulations which prescribe seven years of teaching experience and bring it in accordance with the Medical Council of India Regulations and since it is under active consideration, the respondent may be directed to pass appropriate orders in the near future.