Supreme Court allows MCI Plea asking for an Extension on PG Medical, SS Admissions

The Apex Court has admitted the plea of Medical Council of India seeking an extension of the timeline of the PG Medical & SS Admissions as well as the issuance of letter of permission to various medical colleges to start various courses.

Medical Dialogues team had earlier reported that with the severe disruptions caused in the workings of the medical education sector, the Medical Council of India has as now filed not 1 but 3 applications with Top Court asking for an extension of time of various deadlines relating to medical admissions & course applications. 

This comes in light of the fact that in view of the nationwide lockdown on account of Coronavirus Pandemic, the Time Schedule for various statutory processes including medical admission process as well as medical colleges applications process prescribed in the Council Regulations couldn't be followed.

Accordingly, the Medical Council of India has filed applications in the Hon'ble Top Court praying for:-. 

1. Extension of the last date of LOP (Letter of Permission) for MBBS from 31st May 2020 to 31st August 2020 u/s 10A of the IMC Act, 1956 for the Academic Session 2020-21;

2. Extension of the last date for issuance of LOP (Letter of Permission) for Super Specialty Courses u/s 10A of the IMC Act, 1956 for the Academic Year 2020-21 from 31st May 2020 to 15th July 2020.

3. Extension of the last date for admission in Post Graduate Courses (Broad Specialty) from 31.5.2020 to 31.7.2020. 

On Monday, the matter was heard by SC bench comprising of Justice Rohinton Fali Nariman, Justice Navin Sinha & Justice B.R. Gavai

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