RAJEEV DALELA Vs. STATE OF M P

JUDGEMENT

(1.) SHRI Mohan Sausarkar appearing on behalf of the respondent No.3 submitted that the Board of Governors (in supersession of Medical Council of India) has issued an order dated 1.3.2011 by which the Board of Governors recommended to recognise courses of M.S. (Orthapatics) and Diploma in Orthopaedics at G.R.Medical College, Gwalior under Jiwaji University with effect from 1981 and 1980, respectively, and the Central Government by a notification has recognised the aforesaid courses. It is submitted that a notification has been issued on 18.3.2011 in this regard, which is filed alongwith return as Annexure-II. That this petition has rendered infructuous and may be dismissed accordingly.

(2.) SHRI Samdarshi Tiwari, learned GA submitted that the students who have already passed the courses from G.R.Medical College, Gwalior may also be extended benefit of this notification.

(3.) AS aforesaid recognition has been granted for the period upto 2016 to the courses run by the Jiwaji University with retrospective effect, no further order is required by this Court. AS aforesaid courses have been recognized in view of the notification dated 18.3.2011, we find that the relief prayed by the petitioner has already been granted by the respondents and this petition has rendered infructuous.