MEKALA HIMA ANVITHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition would call in question the constitutional validity of Regulation 4(1) of the Medical Council of India Regulations on Graduate Medical Education, 1997.

(2.) According to the petitioners, fixation of minimum age of 17 years as eligibility criteria to appear for National Eligibility-cum-Entrance Test (NEET) under Regulation 4(1) of the Medical Council of India Regulations, is violative of Articles 14, 19 and 21 of the Constitution of India and therefore, the said Regulation has to be struck down.

(3.) The issue in the present writ petition is no longer res integra as the same has been considered time and again by the composite High Court of Judicature at Hyderabad, firstly in the case of Master Alli Sai Deepak v. The Government of Andhra Pradesh Rep., by its Principal Secretary, Higher Education Department and others, reported in 2013(4) ALT 643 and thereafter, in the case of Kandula Yamini Saraswathi v. Union of India Rep., by its Secretary, Government of India, Medical and Health Department, New Delhi and others, reported in (2017) 2 ALT 101.