ASSOCIATION OF MANAGEMENTS OF UNAIDED PVT. MEDICAL & DENTAL COLLEGE & ANR. Vs. UNION OF INDIA & ORS.
LAWS(SC)-2016-5-83
SUPREME COURT OF INDIA
Decided on May 09,2016

Association Of Managements Of Unaided Pvt. Medical And Dental College And Anr. Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) These applications have been filed by the private medical colleges and also by some of the States seeking modification of order dated 28th April, 2016 in W.P.(C)No.261 of 2016.
(2.) The Medical Council of India (MCI) and the Dental Council of India (DCI) issued notifications dated 21st December, 2010, amending the existing statutory regulations to provide for a single National Eligibility-cum- Entrance Test (NEET) for admission to the MBBS/BDS course.
(3.) The said notifications were struck down in Christian Medical College, Vellore Vs. Union of India, 2014 2 SCC 305.;


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