(1.) Disintegration and sudden collapse of one of the mightiest powers in the world - the U.S.S.R. in August, 1991, is the foundation of this litigation.
(2.) In 1991, the USSR suddenly disintegrated and each of its constituent republic declared itself as an independent nation. This was indeed one of the most extra-ordinary events of the century.
(3.) This unique historical event which was beyond comprehension has shaken and astonished the entire world. Immediately thereafter, there was an atmosphere which created tremendous uncertainty, crises and turmoil, which not only affected the USSR politically but it had a great impact on all aspects of life in the USSR and even in other countries to some extent. Even in the field of medical education a very large number of students of our own country were seriously affected. Their entire future career and fate had been terribly shaken because of sudden disintegration of the USSR. For sometime, there was an atmosphere of total confusion and chaos in the then U.S.S.R. The country which was known for great discipline and exemplary law and order conditions, all of a sudden felt that the entire law and order machinery had collapsed and there was total chaos in all fields. In such a great nation, even food and shelter was no longer easily available. This litigation is also a part of that unexpected historical event of this century.