REGENT COMPUTRONICS PVT. LTD.

SACHIN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

COMMR. OF PUBLIC WORKS (CAPE COLONY) VS. LOGAN [REFERRED TO]
COLONIAL SUGAR REFINING CO. LTD. VS. IRVING [REFERRED TO]
ROHIT NARESH AGGARWAL VS. UNION OF INDIA [REFERRED TO]
MEMON ABDUL KARIM HAJI TAYAB CENTRAL CUTLERY STORES VERAVAL VS. DEPUTY CUSTODIAN GENERAL NEW DELHI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
BIBI SAYEEDA VS. STATE OF BIHAR [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
STATE OF TAMIL NADU VS. P KRISHNAMURTHY [REFERRED TO]
NATIONAL BOARD OF EXAMINATIONS VS. G ANAND RAMAMURTHY [REFERRED TO]
SETHI AUTO SERVICE STATION VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
GOPESHWAR PAL VS. JIBAN CHANDRA CHANDRA [REFERRED TO]
UNIVERSITY GRANTS COMMISSION VS. NEHA ANIL BOBDE [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]
MANISH KUMAR VS. UNION OF INDIA [REFERRED TO]
RACHNA VS. UNION OF INDIA [REFERRED TO]
DENTAL COUNCIL OF INDIA VS. BIYANI SHIKSHAN SAMITI [REFERRED TO]

JUDGEMENT

(1.) The instant Writ Petitions have been filed under Article 226 read with Article 227, of the Constitution of India by the Petitioner Students seeking inter alia, setting aside of Regulation 7.7 of Regulations on Graduate Medical Education (Amendment), 2019 dtd. 4/11/2019 issued by Respondent No. 2 Commission ("Impugned Regulation") as being ultra vires Article 14, 19(1)(g) and 21 of the Constitution of India.

(2.) It appears that back in 1997, the Respondent No.2 (erstwhile Medical Council of India) vide notification dtd. 4/3/1997 notified the "Regulations on Graduate Medical Education, 1997."

(3.) The Petitioners herein, after clearing Class XII examination, secured admission in the MBBS Course at their respective medical colleges, i.e. Respondent No.3 to 5, as per the allotment done by Respondent No.6 University from 24/6/2019 to 3/9/2019.

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SACHIN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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