NEHA MARIAM GEORGE Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) This order shall dispose of twenty (20) writ appeals preferred against the common judgment dtd. 18/12/2024 disposing of various writ petitions whereby the appellantspetitioners were not successful in assailing the circular dtd. 22/5/2024 of the University called Kerala University of Health Science (KUHS) imposing a condition of having minimum 80% attendance in the total course period with at least 80% attendance in the Final year to satisfy the requirement of attendance to appear for the University examinations, in defiance to the regulations of 2023, promulgated Post Graduate Medical Education Regulations, 2023 (PGMER, 2023) vide notification dtd. 29/12/2023 by the National Medical Commission for adjudication of the controversy.

(2.) Succinctly, the facts in brief are enumerated herein below: All the appellants-petitioners are Doctors, who have obtained admission for Post Graduate Courses in various Medical Colleges in the State affiliated with the University for the academic year 2021-2022. On the basis of the allotment by the Centralized authority appointed by the State and Central Government. The details of the courses being pursued by the different petitioners have been given in paragraph 1 of the writ petition which is not relevant for the adjudication of the lis. From the academic year 2021-2022, the competent authority had decided to conduct four rounds of all India quota counseling for NEET - Undergraduate and Post Graduate as per the modified Scheme. The said scheme came into consideration before the Supreme Court in SLP (C) No.10487 of 2021 and during the pendency of the matter, the Hon'ble court was informed that the modified scheme shall be implemented for the year 2021-2022 for admissions to NEET- Undergraduate and Post Graduate.

(3.) The National Medical Commission caused a notification dtd. 11/1/2022 intimating that academic session for the broad specialty courses for the year 2021 shall commence from 1/2/2022.