Supreme Court: Setting aside the admission of the petitioner to the Christian Medical College in the State of Chhattisgarh, the bench of Madan B. Lokur and P.C. Pant, JJ said that the Court cannot go against the orders passed by this Court from time to time only for the benefit of the students.
The petitioner and some other students had obtained admission to the medical college after clearing the CGMAT-2016. However, on 21.12.2010 a gazette notification was issued by the Medical Council of India amending the “Regulations on Graduate Medical Education, 1997” to the effect, inter alia, that admissions to the MBBS course shall be based solely on marks obtained in the National Eligibility-cum-Entrance Test.
The petitioner had contended that he had already been granted admission by the College after the examination CGMAT-2016 was conducted by the College and supervised and monitored by the State of Chhattisgarh and in which there were no allegations of impropriety, his admission should not be disturbed. Rejecting the said contention, the Court said that the question is not of any impropriety in the conduct of the examination but the question is really one of adhering to a particular discipline laid down by the Medical Council of India and approved by this Court. The Court said the plight of the petitioner is unfortunate but it cannot be helped.
Considering the fact that some similarly placed students participated in NEET and qualified in the examination, the Court said that those students who did not participate in NEET and placed their trust only in the College and the State of Chhattisgarh took a gamble and that gamble have unfortunately not succeeded. [Rishabh Choudhary v. Union of India, 2017 SCC OnLine SC 53, decided on 23.01.2017]