AARUSHI JASWAL Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) AARUSHI Jaswal, a minor, has approached this Court through her mother Poonam Jaswal with a prayer for declaring Regulation 4(1) of the Medical Council of India Regulation on Graduate Medical Education 1997 (P.2) (for brevity 'the Regulations') as ultra vires of Article 14 of the Constitution. A further prayer has also been made for quashing Clause 8(i) of the Information Bulletin and a column in the application form for All India Pre Medical Test (AIPMT-2009) (P.3) dated 4.12.2008. Aarushi is born on 12.9.1993 and is aged about 15 1/2 years. According to the aforesaid Regulation she is required to be 17 years of age on or before 31st of December of the year of admission to the MBBS Course.

(2.) IN response to the notice of motion, Mr. Harsh Aggarwal, Advocate has put in appearance on behalf of respondent No. 2 and has prayed that no written statement need to be filed as the question raised in the instant petition is purely legal.