ARYA BACHU Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Prabhakar Chikkudu, learned counsel for the petitioners in all the writ petitions.

(2.) In this batch of writ petitions, the petitioners, who were admitted to first year MBBS course for the academic year 2022-23, have assailed the validity of the regulation 10(3) of the Medical Concil of India Regulations on Graduate Medical Education, 1997 (hereinafter referred to as "the old Regulations"), as amended on 1/8/2023, by which the provision contained in the old Regulations has been omitted. The petitioners have also assailed the validity of action of the respondents in giving Competency Based Medical Education Regulations, 2023 (hereinafter referred to as "the 2023 Regulations or new Regulations") retrospective effect and in not permitting the petitioners to second year MBBS course by granting them the benefit of grace marks.

(3.) Facts giving rise to filing of these writ petitions briefly stated are that the petitioners had appeared in the NEET examination, which was held in the year 2022. The petitioners were admitted into the first year of MBBS course in various medical colleges situate in the State of Telangana for the academic year 2022-23.