SANDHYA UPADHYAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are the students of postgraduate degree course in medical sciences conducted by the respondent-karnataka university. they had joined the course subsequent to the academic year 1992-93. they have approached this court for seeking a direction upon the respondents to grant exemption of one year to them in post-graduate course undertaken by them.

(2.) THE question raised by the petitioners regarding the power of the university to grant exemption of one year to the petitioners, thereby reducing duration of the pg course to only two years needs to be examined, keeping in view the imperative directions of the Supreme Court given in the case of Dr. Dinesh kumar and others v motilal nehru medical college, Allahabad and others , the respective Provisions contained in the Karnataka state universities Act, 1976 (in short 'the act') and the relevant ordinance and regulations framed by the university in respect of the said pg course.

(3.) THE Supreme Court having noticed that the period prescribed for the pg medical courses was not uniform in all the states of the country, being of two years in some of the states, whereas of three years in other states, it was found desirable that a common pattern should be directed to be adopted immediately. The Supreme Court accordingly directed that.