DEEPLHI S Vs. NTR UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The writ petitioners are students of M.B.B.S. course (1998 batch) who passed the subjects of Phase-I of the course in the Supplementary examination held in July, 2000.

(2.) The writ petition is filed seeking a declaration that the action of the respondents in constituting the petitioners and other similarly placed persons who passed Phase-I of M.B.B.S. course in Supplementary examination in July, 2000 as a separate batch for Phase-II M.B.B.S. course is arbitrary, illegal and in violation of the Regulation 7 (7) of Medical Council of India Regulations on Graduate Medical Education, 1997 and to issue consequential direction to integrate the petitioners and others who passed Phase-I of M.B.B.S. course in Supplementary examination along with the main/regular batch of 1998 in Phase-II of M.B.B.S course or in the alternative to permit the petitioners and others to take Phase-II M.B.B.S. course examination along with main /regular batch (1998) and pass such other or further order or orders as are deem fit and proper in the circumstances of the case.

(3.) At the outset it may be mentioned that by virtue of the orders of this Court dated 12-3-2001 in WP MP No. 5294 of 2001 the petitioners are permitted to file the writ petition in a representative capacity representing all the students of 1998 batch who passed Phase-I M.B.B.S. course in Supplementary examination held in July, 2000 from respondents 2 to 10 Colleges affiliated to the 1st respondent-University.