Supreme Court: The Court allowed the petition filed by Centre & Medical Council of India (MCI) seeking review of its judgement scrapping the single common entrance test for medical courses. NEET is conducted for admission in MBBS, BDS and postgraduate courses in all medical colleges. The 3-judge bench headed by the then CJI Altamas Kabir along with A.R. Dave and Vikramajit Sen, JJ had scrapped the common entrance test in Christian Medical College, Vellore v. Union of India, (2013) 14 SCC 539. On 21st January, 2016, it was ordered that the review petition be heard by a 5-judge bench which led to the constitution of a bench comprising of A.R. Dave, Dr. A.K. Sikri, R.K. Agrawal, Adarsh K. Goel and R. Banumathi.
The Court was of the opinion that the aforesaid judgment needed reconsideration as the majority view had not taken into consideration some binding precedents and more particularly, there was no discussion among the members of the Bench before pronouncement of the judgment. [Medical Council of India v. Christian Medical College Vellore, 2016 SCC OnLine SC 305, decided on 11.04.2016]
Judgement scrapping the NEET for admission to medical courses to be reconsidered
