RUMELAKTAR TAPADAR Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) The Indian Medical Council has formulated the Regulations on Graduate Medical Education, 1997. The Regulation 4 in Chapter-II prescribes the following eligibility criteria for admission into medical courses:

(2.) The petitioner tantalizingly has missed the admission on account of the cut off bench mark of the age for admission. The 2007 Rules mandates that for admission to medical course, a candidate should not be below 17 years and above 24 years of age as on 31st December of the year of admission to the MBBS course. The petitioner is marginally six months' over aged to fulfill the age criteria.

(3.) It is the contention of the petitioner that the above State Rules, which fixed the outer age limit for admission is in conflict with, and repugnant to, the Regulation 4 framed by the Indian Medical Council. Therefore, the said Rules, to that extent, is ultra virus.