Dr. Dinesh Kumar And Others v. Motilal Nehru Medical College

Dr. Dinesh Kumar And Others v. Motilal Nehru Medical College

(Supreme Court Of India)

Civil Miscellaneous Petitions Nos. 26411-12 of 1987 (Arising out of Writ Petition Nos. 348-52 of 1985) | 29-10-1987

1. In 1986 when this Court was about to direct introduction of All India Examination for post-graduate course there was an observation that in regard to the first year, some adjustment if necessary could be made in regard to difficulties which may arise with reference to students in different States. Keeping that in view and confined to the year of 1987 only we are prepared to accept the request made in this petition.

2. The date of eligibility as fixed by the All India Institute of Medical Sciences is March 31, 1988, for entitlement to sit at the examination, it may be shifted to April 15, 1988, so as to cover the case of the petitioners. In this miscellaneous application we are, however, not prepared to change the date schedule. According to it the last date of receipt of the applications is October 31, 1987.

3. In case applications can be received by October 31, 1987, from those who are intended to be benefited by this application, we have no objection to their applications being entertained. The application is disposed of accordingly.

Advocate List
Bench
  • HON'BLE JUSTICE RANGANATH MISRA
  • HON'BLE JUSTICE S. RANGANATHAN
Eq Citations
  • JT 1987 (4) SC 224
  • (1989) SUPPL. 2 SCC 428
  • 1987 (1) SCALE 1232
  • LQ/SC/1987/726
Head Note

Constitution of India — Arts. 14, 16 and 300 A — All India Examination for postgraduate course — All India Institute of Medical Sciences, New Delhi, fixed eligibility date as March 31, 1988 for entitlement to sit at the examination, but petitioners requested for shifting it to April 15, 1988 so as to cover their case — Held, in view of observations made in 1986 that in regard to the first year some adjustment could be made in regard to difficulties which may arise with reference to students in different States, date of eligibility may be shifted to April 15, 1988 to cover case of petitioners — However, date schedule according to which last date of receipt of applications is October 31, 1987, not changed — Writ petition disposed of accordingly