RAJEEV KELKAR Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THIS petition relates to admission to Post -Graduate Court degree to M.S.(Or -thopaedics), for which the petitioner who is presently doing P.G. Diploma Course, was recommended by the Dean. Admission is being denied to the petitioner on the ground that it would offend the rule relating to teacher -taught ratio at the P .G. level.

(2.) SHRI S.S. Samvatsar, learned counsel for the petitioner contended that the rules governing admission to P.G. Course as framed by the Medical Council of Indi1 do not come in the way of petitioner's admission:

(3.) THE Rules provide that in exceptional cases: