http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4  

PETITIONER: DR. DINESH KUMAR & ORS. A

       Vs.

RESPONDENT: MOTILAL NEHRU MEDICAL COLLEGE, ALLAHABAD & ORS.

DATE OF JUDGMENT25/09/1987

BENCH: MISRA RANGNATH BENCH: MISRA RANGNATH DUTT, M.M. (J)

CITATION:  1988 SCR  (1) 351        1987 SCC  (4) 459  JT 1987 (3)   658        1987 SCALE  (2)656

ACT:      Professional  Colleges-Medical   Colleges-Admission  to Post Graduate  Courses-Structuring of courses-Common pattern and  uniform   system-Necessity  for-Holding  of  all  India examination for reserved seats-Directions by Court. C

HEADNOTE:      Sequel to  the main judgment delivered on June 22, 1984 by this  Court in  Dr. Pradeep  Jain, etc., etc. v. Union of India and  others, [198413  SCR 942  regarding admission for fixed percentage  of seats  in different courses of study in the medical faculties on an All India basis, the question of finalising the  scheme for holding the All India Examination to fill  up 25% seats reserved on the basis of institutional preference for  admission to  the post graduate courses like MDS, MS etc. came up before this Court.             Laying down  a detailed  programme  relating  to selection examination, the Court, ^      HELD: Apart from finalising the schedule for holding of the selection examination, three aspects of the matter, viz. (1) structuring  the Post Graduate courses, (2) the question of diploma  being a  qualification  for  admission  to  such courses as  in Tamil  Nadu, and  (3) provision  in regard to super specialities,  like  M.D.  and  other  higher  degrees require consideration. [354D]      In some  States at  present the post graduate course is for a  term of two years with housemanship of one year while in other  States it  is a  full term  of three  years. If  a common pattern  is directed  to be adopted immediately there may be some difficulty. A uniform practice has to be evolved so that  the discipline  would be  introduced.  The  present arrangement will,  therefore, continue  for a period of five years. i.e., upto 1992. [354E-F]      For admission  beginning from 1993, there would be only one  pattern,  namely,  a  three  year  course  without  any housemanship. All 352 Universities and  institutions shall  take timely  steps  to bring about  such A amendments as may be necessary in accord with this direction before the end of 1991 so that there may be no  scope for raising of any dispute. The uniform pattern

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4  

has to be implemented for 1993. [354F-G]      It is  proper that  one uniform  system is brought into operation throughout  the country. The system now prevailing in the  State of  Tamil Nadu  regarding  the  diploma  shall continue until  1992 from  1993 there  would be no necessity for the  diploma to be a qualification for admission to post graduate courses. [354G-H; 355A]      In  regard  to  super  specialities  and  other  higher degrees,  the  number  of  such  seats  are  not  many  and, therefore, there  is no  necessity to make any directions in regard to admissions therefor at present and until necessity arises it  is not appropriate that the Court should consider that question. [355B]      The announcement  for holding  of examination  for  the selection of  1988 shall  be made  on October  1,  1987.  As already decided,  the examination  shall be conducted by the All India Institute of Medical Sciences, New Delhi. [355G ]

JUDGMENT:      ORIGINAL JURISDICTION: Civil Misc. Petition No. 7667 of 1987.                     In      Writ Petition Nos. 348-352 of 1985.      (Under Article 32 of the Constitution of India).      Madan Lokur for the Petitioners.      G. Viswanatha  Iyer, P.K. Pillai, M.K.D. Namboodary for the State of Kerala      J.R. Das and D.K. Sinha for the State of West Bengal.      A.K. Ganguli,  Mariapputham for  the State  of Himachal Pradesh.      A.M. Khanwilkar  and  A.S.  Bhasme  for  the  State  of Maharashtra. 353      K.H. Nobin Singh for the State of Karnataka.      B.R.  Aggarwala,  and  Ms.  S.  Manchanda  for  Medical Council of India.      D.N. Devedi,  R.P. Srivastava,  Mrs. Halida  Khatun and Ms. A. Subhashini for the Union of India.      P.H. Parekh,  E.K. Jose,  B.D. Sharma,  M.I. Khan, D.N. Devedi, R.P.  Srivastava, P,  Parmeshwaran, Mrs. S. Dikshit, A.V. Rangam,  R. Bana,  M.  Veerappa,  B.R.  Aggarwal,  B.D. Sharma, R.C.  Verma, C.V.  Subba Rao, D.K. Sinha, J.R. Dass, M.E. Sardhana,  S.K. Nandy,  A.S. Bhasme,  A.M.  Khanwilkar, P.P. Singh,  R.K. Mehta,  T.V.S. Chari,  A.K.  Sanghi,  M.N. Shroff,  D.   Goburdhan,  Suryakant,   H.K.   Puri,   M.K.D. Namboodary,  B.P.  Singh,  K.  Ramkumar,  E.M.S.  Anam  T.V. Ratnam, L.R.  Singh, D.R.  Agarwal, R.S.  Sodhi Mrs.  Sushma Suri, A.  Subba Rao,  Prabir Choudhary, D.N. Mukherjee, S.K. Mehta,  M.K.  Garg,  P.  Parmeshwarn  M.  Karanjawala,  L.K. Pandey, K.  Rajindera Choudhary,  P.C. Kapur, Pramod Swarup, T. Sridharan,  Rajesh, N.M.  Ghatate, Ravi P. Wadhvani, S.K. Gambhir, D.N. Mishra for the other appearing parties.      The following order of the Court was delivered:                     ORDER      By the  main judgment  of this  Court delivered on 22nd June, 1984 in Dr. Pradeep Jain etc. etc. v. Union of India & Ors., [1984] 3 SCR 942 this Court decided that admission for a fixed percentage of seats in different courses of study in the Medical  Faculties should  be on  an  All  India  basis. Dealing with  Post Graduate  Courses such  as MDS and MS and the like  and taking  into consideration  broader aspects of equality of  opportunity  and  institutional  continuity  in education which  as its  own value and relevance, this Court

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4  

took the view that though residential requirement within the State should  not be  a ground for reservation in admissions to Post  Graduate Courses, a certain percentage of seats may be reserved  on the basis of institutional preference in the sense that  a student  who has  passed MBBS  course  from  a Medical College  may be  given preference  for admission  to Post  Graduate   Course  in  the  same  Medical  College  or University,  but   such  reservation   on   the   basis   of institutional preference  should not  in any event exceed 50 per  cent  of  the  total  number  of  seats  available  for admissions to  the Post  Graduate course.  By  a  subsequent order made on 21st of 354 July, 1986  it has  been directed  that the  total number of seats for admission to Post Graduate courses in each Medical College or  institution on  the  basis  All  India  Entrance Examination shall  be limited  to 25 per cent. Thereafter we had given  direction in  regard to finalising the courses of study and holding of All India Entrance Examination both for the MBBS  as also  the Post  Graduate Courses. So far as the Bachelor’s counsel  is concerned,  by  order  dated  August, 1987,  we   have  finalised  the  matter.  The  question  of finalising the scheme in regard to Post Graduate courses had been left to be dealt with separately. We have heard counsel for the  Union of  India, the  Medical Council  of India and such of the other parties as chose to appear when the matter came up  on 18th  September, 1987,  and we  have perused the papers relevant to the matter.      Three aspects  of the  matter require  consideration of this  Court  apart  from  the  question  of  finalising  the schedule relating  to holding  of the  selection examination and those are: (1) structuring the Post Graduate courses (2) the  question   of  diploma  being  a  qualification  for  n admission in Post Graduate course as prevailing in the State of  Tamil   Nadu  and  (3)  Provision  in  regard  to  super specialities like MD and other higher degrees.      It appears  that in  some States  at present  the  Post Graduate course is for a term of two years with housemanship of one  year while   in  other States  it is  a full term of three years. We find that many of the States are of the view that this  situation should continue. If a common pattern is directed  to  be  adopted  immediately  there  may  be  some difficulty. A uniform practice has to be evolved so that the discipline would  be introduced.  We accordingly  allow  the present arrangement  to continue  for a period of five years i.e. upto  1992 inclusive. For admission beginning from 1993 there would be only one pattern, namely, a three year course without any  housemanship. All Universities and institutions shall take  timely steps  to bring  about such amendments as may be  necessary to  bring statutes, regulations, and rules obtaining in  their respective  institutions in  accord with this direction  before the end of 199 1 so that there may be no scope for raising of any dispute in regard to the matter. The uniform pattern has to be implemented for 1993.      It is  proper that  one uniform  system is brought into vogue throughout  the country.  The justification for such a course has  been appropriately  emphasised both  in the main judgment as  also in  the intermediate  order made by us and there is  no necessity  to reiterate  the reasoning now. We, however, allow the system now prevailing in 355 the State  of Tamil  Nadu regarding  the diploma until 1992. From 1993  there would be no necessity for the diploma to be a qualification for A admission to Post Graduate courses.      We do  not intend to make any provision in our order in

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4  

regard to  super specialities  and other higher degrees. The number of  such seats  are not many. We are of the view that there is  no necessity  to make  any directions in regard to admissions therefor at present and until necessity arises it is not  appropriate that  the  Court  should  consider  that question.      What remains  now to  be dealt with is the finalisation of the  programme relating  to the selection examination. As already decided the selection examination shall be conducted by the  All India  Institute of Medical Sciences, New Delhi. The announcement  for holding  of the  selection examination shall be made on the 1st of October of every year and a full four weeks’  time would  be made available to candidates for making  their   applications.  After  the  applications  are received not  later than  six weeks  from October,  the some would be  scrutinised and  duly processed  and  admit  cards would be  issued. Examination  shall be  held on  the second Sunday of  January. The  results  of  examination  shall  be announced within four weeks from holding of the examination. Admission shall  commence two weeks after the declaration of results. The  last date  for taking  admission shall  be six weeks from  the date  of the announcement of results but the Head of every institution shall be entitled to condone delay upto seven  days for  reasons shown  and grounds recorded in special cases.  The courses of study shall commence in every institution providing such study throughout the country from Second May.  Notification Announcing Examination publication of result  and allotment  of  place  of  admission  (keeping preferences in  view and our directions regarding preference of lady  candidates in  places of  proximity  to  residence) shall be  published in two successive issues of one national paper in English having large circulation in every State and at least in two local papers in the language of the State as quickly as possible.      We have  already directed  that  the  scheme  for  post Graduate course  shall be  operative in 1988, we accordingly direct that  for the selection of 1988, the announcement for holding of examination be made on 1st of October, 1987.      All directions  necessary for the Post Graduate courses are now  complete. We direct the Union of India, the Medical Council of India, H 356 the State  Governments, Universities,  Medical  Institutions and  all   other  authorities   that  may   be  involved  in implementation of  the scheme  to give  full effect  to  the orders and direction made by this Court in the proper spirit so that the scheme may become operative as directed. We make it clear that no application for any modification of matters already covered  by our order henceforth shall ordinarily be entertained.         A copy of this order shall be communicated forthwith to the  Chief Secretary  of every  State and Union Territory for compliance.  A copy  of it  be also sent to the Director General, All  India Radio  and Doordarshan  for  appropriate publicity of the order in general interest. N.P.V. 357