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    

Meenakshi Gautham v. P.K. Pradhan and Ors. - (High Court of Delhi) (02 Sep 2015)

MCI in contempt of court for giving liberty to third party to challenge formal decision of court detracting from undertaking

MANU/DE/2526/2015

Contempt of Court

The Court, in a contempt petition against the Medical Council of India and the central government, found the parties guilty, but gave another opportunity to comply with its previous order. In a petition in 2010, the MCI had given an undertaking to define and notify a new curriculum for B.Sc graduates, allowing them to practice modern medicine, but a government-appointed task force had failed to complete the undertaken tasks within the time frame. The Court noted that by giving power to a third party, like the task force, the final decision of the court could not be challenged and undertaking given could not be detracted from. The Court granted an extension of six months to the government and MCI to give B.Sc (Community Health) graduates a right practice modern medicine.

Relevant : Rama Narang vs. Ramesh Narang & Anr.MANU/SC/1484/2007 Prithvi Nath Ram vs. State of Jharkhand & Ors.MANU/SC/0664/2004 MCI & Anr. Vs. State of Rajasthan & Anr. MANU/SC/2144/1996

Tags : CONTEMPT   MCI   B.SC   MEDICINE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved