RAHUL BHARGAVA Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) These three writ petitions relate to migration of some students who had obtained admission to Medical Colleges outside Himachal Pradesh to Indira Gandhi Medical College, Shimla (Himachal Pradesh).

(2.) Under the Indian Medical Council Act, 1956, the Council is empowered to prescribe the minimum standards of medical education required for granting recognised medical qualifications (other than postgraduate medical qualifications) by Universities or medical institutions in India under Section 19-A. Section 33 empowers the Medical Council to make regulations generally "to carry out the purpose of this Act", and, without prejudice to the generality of this power, providing for:

(3.) Relying upon the aforesaid decision, amongst Ors. , of the Supreme Court, a Division Bench of the Allahabad High Court ruled in Km. Darsha Ahuja etc. v. University of Agra and Anr., 1982 AIR(All) 359that: