Issue
Reasoning
Decision
Dr. Pramod Kumar Joshi
v.
Medical Council Of India And Others
(Supreme Court Of India)
Writ Petition No. 1154 Of 1990 | 19-02-1991
RANGANATH MISRA, C.J.
This is an application under Article 32 of the Constitution. Petitioner, a medical graduate, on completion of his house job in Paediatrics from the Medical College at Kanpur also did house job for six months in Medicine from the G.T.B. Hospital, Delhi. He applied for a years diploma course in Paediatrics in the Medical College at Kanpur but alleges that he was denied such admission and in July 1990 was offered admission in Diploma in Medical Radiotherapy and two months thereafter was admitted to Diploma course in Clinical Pathology. According to him under the regulations framed by the Indian Medical Council, the Diploma course was available to those who had completed housemanship in the speciality and he pleaded that the refusal of admission to him and admission granted to several respondents was contrary to the regulations. He maintained that he was at Sl. No. 7 of the list and ought to have been granted admission in DCH which he preferred
2. There is some force in his submission but we find it difficult at this point of time to entertain the application as the 1990-91 session is almost complete and it would not be proper to allow him admission belatedly and disturb others who have already been admitted and have been undergoing the course. We accordingly dismiss the writ petition. Petitioner may look for admission in a future year. There will be no order for costs.
This is an application under Article 32 of the Constitution. Petitioner, a medical graduate, on completion of his house job in Paediatrics from the Medical College at Kanpur also did house job for six months in Medicine from the G.T.B. Hospital, Delhi. He applied for a years diploma course in Paediatrics in the Medical College at Kanpur but alleges that he was denied such admission and in July 1990 was offered admission in Diploma in Medical Radiotherapy and two months thereafter was admitted to Diploma course in Clinical Pathology. According to him under the regulations framed by the Indian Medical Council, the Diploma course was available to those who had completed housemanship in the speciality and he pleaded that the refusal of admission to him and admission granted to several respondents was contrary to the regulations. He maintained that he was at Sl. No. 7 of the list and ought to have been granted admission in DCH which he preferred
2. There is some force in his submission but we find it difficult at this point of time to entertain the application as the 1990-91 session is almost complete and it would not be proper to allow him admission belatedly and disturb others who have already been admitted and have been undergoing the course. We accordingly dismiss the writ petition. Petitioner may look for admission in a future year. There will be no order for costs.
Advocates List
For
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE KULDIP SINGH
HON'BLE JUSTICE M. H. KANIA
HON'BLE JUSTICE R. N. MISRA (CJI)
Eq Citation
1991 (1) UJ 400
(1991) 2 SCC 179
1991 (1) SCALE 294
1991 (2) SLR 58
LQ/SC/1991/99
HeadNote
Education — Medical College — Admission — Delayed admission — Held, would not be proper to allow admission belatedly and disturb others who have already been admitted and undergoing course — Petitioner may look for admission in a future year — Constitution of India, Art. 226
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