PRIYA ACKA THOMAS Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This common order will dispose of both these writ petitions. Petitioners in these two writ petitions are pursuing Post Graduation Courses in Medicine, namely, M.D. Radio-Diagnosis and M.D. Pulmonary Medicine in the 6th respondent institution, i.e., 'Pondicherry Institute of Medical Science' (hereinafter 'PIMS' for brevity).

(2.) Theory and practical examinations for various P.G. Courses were notified by fifth respondent (Pondicherry University). To be noted, this court is informed that PIMS is affiliated to Pondicherry University. In the notification, theory and practical examinations (scheduled to commence this week) for P.G. Courses for the aforesaid two disciplines, namely, M.D. Radio-Diagnosis and M.D. Pulmonary Medicine do not find place. Therefore, expressing extreme urgency, instant writ petitions were moved and a web hearing was permitted.

(3.) Mr. G. Ethirajulu, learned counsel for writ petitioners, Mr. V.P. Raman, learned counsel for second respondent 'Medical Council of India' ('MCI' for brevity), Mr. V. Balamurugan, learned counsel on behalf of respondents 5 and 7, i.e., Pondicherry University and Controller of Examinations of Pondicherry University and Mr. Abishek Jenasenan, learned counsel on behalf of 6th respondent PIMS are before me in the web hearing today.