DEEPA THOMAS Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) All these writ petitions are filed by students admitted by different self financing Medical Colleges for the MBBS Course for the year 2007- 08. WP(C).34270/2009 is filed by five students of Jubilee Medical Mission College and Research Institute. WP(C).34278/2009 is filed by fifteen students of Amala Institute of Medical Sciences. WP(C).34285/2009 is filed by eight students of WPC34270/09 & con.cases -: 2 :- Malankara Orthodox Syrian Church Medical College and WP(C).34343/2009 is filed by twenty-four students of Pushpagiri Institute of Medical Sciences and Research Centre. WP(C).Nos.13810 and 13819 of 2010 are filed by two among the petitioners in WP(C).34278/2009(Malankara) on a plea that they have a further ground peculiar to the facts of the individual claims. On similar grounds, WP(C).Nos.13817 and 21534 of 2010 are filed by the 4th and 13th petitioners respectively in WP(C).34343/2009(Pushpagiri) and WP(C). Nos.13818/2010 is filed by the 5th petitioner in WP(C).34285/2009(Malankara). We record the submission that the 5th petitioner in WP(C). 34278/09 has left the College, having obtained a transfer certificate.

(2.) WP(C).34389/2009 is filed by nine students and WP (C).34941/2009 is filed by eighteen students of M.E.S.Medical College.

(3.) In so far as the self financing education sector in Kerala is concerned, Act 19 of 2006[the Kerala Professional Colleges or Institutions(Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006] provides for the constitution of an Admission Supervisory Committee and a Fee Regulatory Committee. (Sections 4 and 6).