TEKULA SAMHITHA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are the unfortunate victims of a wrong date of delivery. Their applications for admission to medical courses for the academic year 2017-18 have been turned down on the short ground that they have not completed 17 years of age as on the crucial date. While in one case, the petitioner falls short by 3 days, in the other case the petitioner falls short by 30 days. Therefore, they have come up with the above writ petitions challenging the prescription with regard to minimum age limit.

(2.) Heard Mr. S.Subba Reddy and Mr. Sujith Jaiswal, learned counsel appearing for the petitioners and Mr. Vivek Chandra Sekhar S., learned Standing Counsel for Medical Council of India.

(3.) A passionate appeal is made by the learned counsel for the petitioners that in these days where children absorb matters much faster than elders, the prescription of a minimum age limit for admission to medical courses is not in tune with the change of times.