ANUJ NAGPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners who are students prosecuting their M.B.B.S. course in Chirayu Medical College, Bhopal and all have obtained supplementary in the first year M.B.B.S. Examination have filed this petition praying for a direction to the respondent authorities to permit the petitioners to attend the second professional classes, which have commenced from 1st March 2017 as well as the second professional theory and the practical examination starting from 22.03.2017 along with the regular batch of students.

(2.) The learned counsel appearing for the parties do not dispute and in fact fairly submit that a similar issue raised by other students of a different colleges was considered and has been rejected by this Court in W.P. No. 790/2017 by placing reliance on the provisions of Regulation 7 of the Medical Council of India Regulations as amended from time to time and as prevailing today. This Court in W.P. No. 790/2017 dated 24.01.2017 after duly considering the Division Bench decisions of this Court rendered in the case of Muniraj Patel and others Vs. State of MP and others, 2008 AIR(MP) 241 and the order passed by this Court in the case of Gaurav Awasthi and others Vs. State of MP and others in W.P. No. 15447/2006 has held as under:

(3.) The learned counsel appearing for the petitioners submits that he is raising two additional grounds in the present petition which may be taken into consideration. He submits that the petitioners were granted admission in the M.B.B.S. course with the delay of one month in view of the cases pending before this Court and therefore, the Division bench of this Court in W.P. No. 8810/2015 (PIL) and connected matters had ordered that the last date of admission i.e. 31st of September be extended by a period of one month for the petitioners so that the M.B.B.S. course should commence from 1st of October 2015. It is submitted that the Division Bench in the aforesaid order had further directed that the authorities should take up extra classes, so that the students are able to appear in the regular first year M.B.B.S. examination on the scheduled date.