SREELAKSHMI S.R. Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The captioned writ petitions are materially connected and the reliefs sought for are similar in nature. Therefore, I heard them together and propose to deliver this common judgment. The reliefs sought for by the petitioners in W.P.(C) No.30196 of 2019 are as follows:

(2.) The basic material facts for the disposal of the writ petition are as follows:

(3.) Petitioners are 1st MBBS students who completed the 1st year and appeared for the 1st Professional Examination conducted during August, 2019 and the results were published on 30.10.2019. Petitioners failed to qualify the examination, and therefore, they are unable to join the batch in the 2 nd year of the course. The grievance put forth by the petitioners is that, the University is forfeiting the professionally valuable period of not less than 6 months, misconstruing Clause 7(7) and Clause 12(1) of Medical Council of India Regulations on Graduate Medical Education, 1997 (for brevity, 'the Regulations, 1997'), without conducting supplementary examination and publishing result in the earliest possible time, to facilitate the intent and spirit of the aforesaid provisions.