Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Royal Medical Trust (Regd.) and Ors. v. Union of India (UOI) and Ors. - (Supreme Court) (20 Aug 2015)

Fresh intake of students allowed in medical colleges seeking renewal of permission to set up new college or increase seats

MANU/SC/0905/2015

Education

The Supreme Court held that though it was for the Central Government to extend or modify time limits under the Establishment of Medical College Regulations, it was required to follow the deadline for making admissions to the first MBBS course as was laid down by the Court in previous decisions. In the instant case, colleges seeking to set up anew or increase the number of MBBS seats in the first year were held to have missed the deadline and were not entitled to relief. However, the Court affirmed previous decisions that allowed colleges seeking renewal of permission to set up new colleges and increase seats to grant fresh admissions in the first year of the MBBS course.

Relevant : Priyadarshini Dental College and Hospital v. Union of India and Ors. MANU/SC/0383/2011 Priya Gupta v. State of Chhattisgarh and Ors. MANU/SC/0437/2012 Medical Council of India v. Madhu Singh MANU/SC/0761/2002

Tags : EDUCATION   MEDICAL   SEATS   RENEWAL   DEADLINE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved