M RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE writ petitions are filed praying to issue Writs of declaration to declare the Regulation for Post Graduate Diploma in Health Sciences of the year 2011 -2012 commenced by the fourth respondent as ultra vires to the Constitution of India and illegal and contrary to the provisions of the Indian Medical Council Act, 1956.

(2.) BRIEF facts necessary for disposal of these writ petitions are as follows:

(3.) ACCORDING to the petitioners, the above said courses are part of recognized courses approved by the Medical Council of India/Central Government, which are being conducted through different colleges and examinations are conducted by the fourth respondent -University. For instance, the courses Medical Imaging and Diagnostic Ultrasound are part of M.D.(Radio Diagnosis) and also the course, namely, Diploma in Medical Radio Diagnosis. The fourth respondent splitted and carved out the syllabus framed by the Medical Council of India recognized courses and introducing the above new courses without any approval/recognition from the Medical Council of India or Central Government. The petitioners being students of approved courses are prejudiced and having aggrieved against the illegal introduction of new P.G.Diploma courses in Medical Sciences have filed these writ petitions with the above said prayer.