SUREKHA P BHANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners have approached this Court with a prayer that respondent Nos. 1 and 2 be directed to forthwith comply with the Medical Council of India (for short the "m. C. I. ") Regulations restricting the number of teaching faculty of non-medicos in the Department of biochemistry of B. J. Medical College, Pune, to the limit fixed by the Medical Council of india. In other words, the respondent be restrained from violating the norms fixed by the Medical Council of India.

(2.) The petitioners have also prayed that respondent Nos. 1 and 2 be directed to initiate action to fill the vacant teaching faculty posts from amongst those with M. D. (Biochemistry) qualification, so as to comply with the requirement mandated by the Medical council. It is further prayed that this can be carried out by transfer of Medico M. D. (Biochemistry) teachers from other Medical colleges to B. J. Medical College, Pune, in place of non-Medical staff in the said College.

(3.) The petitioners have also prayed that respondent Nos. l to 3 be directed to forward a fresh compliance report to the medical Council of India after adjustment of ratio of Medical and non-Medical teachers in b. J. Medical College, Pune.