MEDICAL COUNCIL OF INDIA Vs. TEENA KHATRI

JUDGEMENT

(1.) Shri Asati submits that in pursuance to the order dated 20.04.05 passed in Writ Petition No.344/2005, the respondent no. 1 /original petitioner approached the authorities that she could be accommodated at Jabalpur and after her admission at Jabalpur, the respondent no. 1/original petitioner has passed the course in April, 2006.

(2.) For the respondent no. 1/original petitioner, this would be the end of the matter but according to Smt. Nair, orders of this type are creating number of problems because number of persons who have taken admission in different colleges/universities are obtaining such orders and before anything can be done in the appeal, they secure admission in different colleges/universities and when the matter comes up for final hearing such students would always say that as they have passed the examination, nothing is required to be done.

(3.) In exercise of powers conferred by Section 10 of Madhya Pradesh Chikitsa Shiksha Niyantran Adhiniyam, 1973 (19of 1973), the State Government has made the rules relating to entrance to Post Graduate Medical (MD & MS), Course Post Graduate Diploma and Dental (MDS), course in Medical and Dental Colleges in the State of Madhya Pradesh. The said rules are to be called as " Madhya Pradesh Medical and Dental Post Graduate Course Entrance Examination Rules, 2005." Rule 21 of the said rules relates to admission. Sub-rule 4 of rule 21 provides as under: -