MEENAKSHI GAUTHAM Vs. P.K. PRADHAN AND ORS.

JUDGEMENT

(1.) The present contempt petition has been filed alleging wilful disobedience of this Court's Division Bench order dated 10th November, 2010 passed in WP(C) 13208/2009.

(2.) It is the case of the petitioners that by way of W.P.(C) 13208/2009 they had moved this Court to enforce the recommendations of the Government-appointed Task Force on Medical Education under the National Rural Health Mission. According to the petitioners, the Task Force had provided a blue-print for a new course which would radically restructure the health system and was likely to remedy the chronic shortage of health care professionals in rural areas.

(3.) Mr. Prashant Bhushan, learned counsel for the petitioner states that the Division Bench had disposed of the said writ petition vide order dated 10th November, 2010 based upon the undertakings given by the Central Government and Medical Council of India. According to him, this Court had given the Medical Council of India two months' time to finalize the curriculum and syllabi of the three and a half year Primary Healthcare Practitioner Course. Mr. Bhushan states a further period of two months was given to the Ministry of Health and Family Welfare for the enforcement of the same. Thus, he states, that the course ought to have been introduced by March, 2011 as per the timeline stipulated by the Court. He however, states that the course has not yet been notified.