SANDHYA KABRA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The problem of admission to the Post Graduate Course in the Medical Colleges is a complex one and has been the subject matter of numerous writ petitions filed in the various High Courts and also in the Apex Court. These writ petitions are no different.

(2.) In these writ petitions, the common question which arises for consideration is whether the petitioner in Civil Writ No-1657/92, who joined the M.D. Course in Micro Biology in the University of Delhi in 1991, is entitled to change her course of study and (a whether the other petitioners in Civil Writ Petition Nos. 1672/92 and 1925/92, who took the 1992 examination are, likewise, entitled to change their courses. On the recommendations of the Medical Council of India, Post-Graduate medical courses in the University of Delhi are conducted in association with different hospitals. The Post-Graduate courses of study which are available are Doctor of Medicine (M.D) in Various clinical and non-clinical subjects, the course being of a duration of three years. In addition thereto, the Delhi University also has two year Diploma Courses, both in clinical and non-clinical subjects.

(3.) The recommendations of the Medical Council of India stipulate that the post-graduate student shall be under the direct supervision of a post-graduate teacher in the speciality concerned. It is mandatory that the student teacher ratio in all post-graduate degree courses be maintained at 1:1. In accordance with the said recommendations of the Medical Council of India, as soon as the post-graduate student joins the course/speciality, that student is put under the supervision/guidance of a particular teacher in the speciality in the institution concerned.