Orissa High Court provides relief to medical students
Education
Adjudicating a dispute between the Medical Council of India and the State of Odisha over the former’s policy of transfer of students under the government and management quota, the High Court provided relief to students caught in the midst of the policy battle. The issue stems from the MCI deferring addition of seats in government medical colleges for a lack of manpower, consequently the State government has taken a stand against the admission of students into certain government colleges, having failed to acquire the required rank. The High Court, “keeping with such [future education] spirit” made provision for accommodating students caught in limbo into the available seats.
Tags : MEDICAL COLLEGE GOVERNMENT QUOTA TRANSFER
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