- (1.) APPLICATIONS for impleadment are allowed.
(2.) HEARD learned counsel for the petitioner, Mrs. Pinky Anand, learned additional solicitor general for the Union of India and Mr. Gaurav Sharma for the Medical Council of India.
(3.) MR . Gaurav Sharma, has filed the notifications issued by the Medical Council of India with the previous sanction of the Central Government. The said Notification reads as under: ''In exercise of the powers conferred by Section 10(A) read with Section 33 of the Indian medical Council Act, 1956 (102 of 1956), the Medical Council of India wit the previous sanction of the Central Government hereby makes the following Regulations to further amend the ''Establishment of Medical College Regulations, 1999 '' namely: - (i) These Regulations may be called the 'Establishment of Medical College Regulations, (Amendment), 2015'. (ii) They shall come into force from the date of their publication in the Official Gazette. 2. In the 'Establishment of Medical College Regulations, 1999', in SCHEDULE FOR RECEIPT OF APPLICATIONS FOR ESTABLISHMENT OF NEW MEDICAL COLLEGES AND PROCESSING OF THE APPLICATIONS BY THE CENTRAL GOVERNMENT AND THE MEDICAL COUNCIL OF INDIA' the following shall substituted as under: - TIME SCHEDULE FOR RECEIPT OF APPLICATIONS FOR ESTABLISHMENT OF NEW MEDICAL COLLEGES/RENEWAL OF PERMISSION AND PROCESSING OF THE APPLICATIONS BY THE CENTRAL GOVERNMENT AND THE MEDICAL COUNCIL OF INDIA JUDGEMENT_136_LAWS(SC)1_20161.jpg JUDGEMENT_136_LAWS(SC)1_2016.jpg Note 1. In case of renewal of permission, the applicants shall submit the application to the Medical Council of India by 15th July. xxx xxx xxx In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102) of 1956, the Medical Council of India with the previous sanction of the Central Government, hereby makes the following Regulations to further amend the ''Opening of a New or Higher Course of Study or Training (including Postgraduate Course of Study or Training) and increase of Admission Capacity in any Course of Study or Training (Including a Postgraduate Course of Study or Training) Regulations 2000 '', namely: - 1(i) These Regulations may be called the ''Opening of a New or Higher Course of Study or Training (Including Postgraduate Course of Study or Training) and increase of Admission Capacity in any Course of Study or Training (including Postgraduate Course of Study or Training (Amendment) Regulations 2015'. (ii) They shall come into force from the date of their publication in the Official Gazette. 2. In 'Part II - SCHEME FOR PERMISSION OF THE CENTRAL GOVERNMENT TO INCREASE THE ADMISSION CAPACITY IN ANY COURSE OF STUDY OR TRAINING (INCLUDING POST GRADUATE COURSE OF STUDY OR TRAINING) IN THE EXISTING MEDICAL COLLEGES/ INSTITUTIONS '' of the 'Opening of a New or Higher Course of Study or Training (Including Postgraduate Course of Study or Training) and increase of Admission Capacity in any Course of Study or Training (Including a Postgraduate Course of Study or Training) Regulations 2000 '', after point no.7 the following shall be added: - TIME SCHEDULE FOR RECEIPT OF APPLICATIONS FOR INCREASE OF ADMISSION CAPACITY IN MBBS COURSE/RENEWAL OF PERMISSION FOR INCREASE OF SEATS AND PROCESSING OF THE APPLICATIONS BY THE CENTRAL GOVERNMENT AND THE MEDICAL COUNCIL OF INDIA JUDGEMENT_136_LAWS(SC)1_20162.jpg JUDGEMENT_136_LAWS(SC)1_20163.jpg Note 1. In case of renewal of permission, the applicants shall submit the application to the Medical Council of India by 15th July. xxx xxx xxx In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Medical Council of India with the previous sanction of the Central Government, hereby makes the following Regulations to further amend the 'Regulations on Graduate Medical Education, 1997', namely: - 1.(i) These Regulations may be called the' Regulations on Graduate Medical Education, 2015. (ii) They shall come into force from the date of their publication in the Official Gazette. 2. In the 'Regulations on Graduate Medical Education, 1997', Appendix E shall be replaced as under: - TIME SCHEDULE FOR COMPLETION OF THE ADMISSION PROCESS FOR FIRST MBBS COURSE JUDGEMENT_136_LAWS(SC)1_20164.jpg JUDGEMENT_136_LAWS(SC)1_20165.jpg Note: 1. All India Quota Seats remaining vacant after last date for joining, i.e. 9th August will be deemed to be converted into state quota. 2 Institute/college/courses permitted after 31st May will not be considered for admission/ allotment of seats for current academic year. 3. In any circumstances, last date for admission/joining will not be extended after 31st August, xxx xxx xxx In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Medical Council of India with the previous sanction of the Central Government hereby makes the following Regulations to further amend 'The Opening of a New or Higher Course of Study or Training (including Post Graduate Course of Study or Training) and increase of Admission Capacity in any Course of Study or Training (including a Post Graduate Course of Study Or Training), Regulations 2000' namely: - 1(i) These regulations may be called 'The Opening of a New or Higher Course of Study or Training (including Post Graduate Course of Study or Training) and increase of Admission Capacity in any Course of Study or Training (including a Post Graduate Course of Study Or Training (Amendment) Regulations 2015'. (ii) They shall come into force from the date of their publication in the Official Gazette. 2. In 'The Opening of a New or Higher Course of Study or Training (including Postgraduate Course of Study or Training) and Increase of Admission Capacity in any Course of Study or Training (including a Post Graduate Course of Study Or Training), Regulations, 2000', the following additions/modifications deletions/substitutions shall be indicated therein: - 3. In the Schedule and Note in 'The Opening of a New or Higher Course of Study or Training (including Post Graduate Course of Study or Training) and increase of Admission Capacity in any course of Study or Training (including a Post Graduate Course of Study or Training), Regulations, 2000', after Appendix -ll, the schedule included vide notification dated 11th January, 2010, be substituted by the following schedule: - TIME SCHEDULE FOR RECEIPT OF THE APPLICATIONS OF POST GRADUATE (BROAD SPECIALITY) COURSES/INCREASE OF ADMISSION CAPACITY AND PROCESSING OF THE APPLICATIONS BY THE CENTRAL GOVERNMENT AND MEDICAL COUNCILOF INDIA. JUDGEMENT_136_LAWS(SC)1_20166.jpg TIME SCHEDULE FOR RECEIPT OF APPLICATIONS FOR OPENING OF POSTGRADUATE (SUPER SPECIALITY) COURSES/INCREASE OF ADMISSION CAPACITY AND PROCESSING OF THE APPLICATIONS BY THE CENTRAL GOVERNMENT AND MEDICAL COUNCIL OF INDIA JUDGEMENT_136_LAWS(SC)1_20167.jpg JUDGEMENT_136_LAWS(SC)1_20169.jpg xxx xxx xxx In exercise of powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Medical Council of India with the previous sanction of the Central Government hereby makes the following regulations to further amend the 'Postgraduate Medical Education Regulations, 2000', namely: - 1.(i) These regulations may be called the 'Postgraduate Medical Education (Amendment) Regulations, 2015'. (ii) They shall come into force from the date of their publication in the Official Gazette. 2. In the'Postgraduate Medical Education Regulations, 2000'further amended till 17/04/2013, the following additions / modifications / deletions / substitutions, shall be as indicated therein. 3. In the appendix in 'Postgraduate Medical Education Regulations, 2000', included vide amendment notification dated 23rd March, 2006, the time schedule for completion of admission process for postgraduate courses stands substituted by the following schedules: - Time Sc.edule for completion of Admission Process for PG (Broad Speciality) Medical Courses for All India Quota and State Quota JUDGEMENT_136_LAWS(SC)1_20169.jpg JUDGEMENT_136_LAWS(SC)1_201610.jpg Note: 1. All India Quota Seats remaining vacant after last date for joining, i.e. 10th May will be deemed to be converted into state quota. 2. Institute/college/courses permitted after 28th February will not be considered for admission/ allotment of seats for current academic year. 3. In any circumstances, last date for admission/joining will not be extended after 31st May. Time Schedule for completion of Admission Process for PG (Super speciality) Medical Courses) JUDGEMENT_136_LAWS(SC)1_201611.jpg Note: 1. Institute/college/courses permitted after 31st May will not be considered for admission/ allotment of seats for current academic year. 2. In any circumstances, last date for admission/joining will not be extended after 31st August. '' This Court gives the stamp of approval to the aforesaid schedule.;