KUMARI RAKHI BANSAL Vs. STATE OF RAJ. AND ORS.
LAWS(RAJ)-2002-4-130
HIGH COURT OF RAJASTHAN
Decided on April 26,2002

Kumari Rakhi Bansal Appellant
VERSUS
State of Raj. And Ors. Respondents

JUDGEMENT

- (1.) THE appellant has sought transfer from Jawahar Lal Nehru Medical College, Ajmer to SMS Medical College, Jaipur. It is alleged that the appellant is suffering from Chronic, Calcific Pancreatitis disease for which treatment is available only in SMS Medical College, Jaipur and nowhere else in Rajasthan. So far as this aspect is concerned there is some controversy because the concerned Doctor Ramesh Rooprai, who is Unit Head and Associate Professor in SMS Medical College, Jaipur, has given 2 certificates. In latter certificate he has stated that this treatment is available only in SMS Medical College, Jaipur, whereas in the earlier certificate he has not said so.
(2.) BE that as it may, our attention has been drawn to the relevant regulations framed by the Medical Council of India under the Indian Medical Council Act, 1956.
(3.) ACCORDING to Regulation 6 of Regulations on Graduate Medical Education, 1997 dealing with migration, migration is not possible during clinical course of study on any ground. It has been submitted by the learned counsel appearing for respondents that the appellant has already completed Phase -I of the MBBS Course and she is in Phase -II.;


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