ANVESHLNI U Vs. CONVENOR EAMCET 2000 JNTU

JUDGEMENT

(1.) Both these writ petitions may be disposed of by a common order, since common questions are involved.

(2.) The petitioners in both the writ petitions pray for issuance of a Writ of Mandamus declaring Regulation 4 (1) of the Regulations on Graduate Medical Education, 1997 framed by the 4th respondent-Medical Council of India fixing the minimum age limit of 17 years on or before the 31st December of the year of admission to the medical curriculum of first Bachelor of Medicine and Bachelor of Surgery (MBBS) Course, as illegal, arbitrary and unconstitutional being violative of Article 14 of the Constitution of India and against the regulation making power of the Medical Council of India. The petitioners also pray to declare Rule 4 (3) (b) (1) (i) of the Andhra Pradesh Professional Educational Institutions (Regulation of Admission into Under-Graduate Professional Courses through Common Entrance Test) Rules, 1993 issued in G.O.Ms. No. 184, Education (EC-2) Department, dated 20-8-1993, as illegal and arbitrary. The petitioners further pray to declare Regulation 3-B (b) of EAMCET-2000 and 2001 Regulations imposing the condition of completing 17 years by the date of commencement of admissions to MBBS Course as illegal arbitrary and unconstitutional.

(3.) The petitioner in W.P. No. 23357 of 2000 hails from S.C. community. She was born on 26-2-1985 and as on 31-12-2000 her age was 15 years 10 months. She completed her two years Intermediate Course with Biology, Physics and Chemistry (BiPC) as optional subjects in the month of March, 2000 by securing the first division with 83.1% marks. She appeared for EAMCET-2000 and awarded the rank of 4520.