NEHA GUPTA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) CM No. 19581/2014.

(2.) THE petitioner has filed the present petition, inter alia, praying that the respondent be directed to grant provisional registration to the petitioner for a Ph.D. Programme in the Department of Community Medicine. The petitioner is a qualified graduate who has completed her full time Bachelors Degree Course in Dental Surgery and has been conferred a degree of Bachelor of Dental Surgery by MJP Rohilkhand University, Bareilly. The petitioner is currently working as a Senior Research Fellow, Department of Community Medicine, Maulana Azad Medical College, New Delhi. The petitioner has been denied admission as a research student under the Ph.D. programme with the Department of Community Medicine. And, this has led the petitioner to prefer the present petition.

(3.) THE learned counsel for the petitioner contends that the degree course of Bachelor of Dental Surgery (hereafter 'BDS') is equivalent to the Degree of MBBS and, therefore, the petitioner would be eligible for the admission to the Ph.D. Programme with the Department of Community Medicine. The learned counsel for the petitioner has also referred to the information received from Faculty of Medical Science, University of Delhi pursuant to an application under the Right to Information Act, 2005, which indicates that qualification of several candidates who were registered for the Ph.D. Programme in the Department of Community Medicine was M.Sc. in various Science Disciplines. According to the petitioner, the same indicates that reference to MBBS and B.Tech in paragraph 7 of Ordinance VI(B) is only indicative of the qualifications required and could not be read as exhaustive.