A single bench of Karnataka High Court has recently issued notice to the Government and concerned authorities in a batch of petitions challenging the Compulsory Rural Service.
The petitions have challenged the State Government's June 8 notification which asked the 2021 MBBS graduates securing Government seats to register online for the Compulsory Rural Service under provisions of the Karnataka Compulsory Service to Candidates Completed Medical Courses Act 2012 (Compulsory Act).
Issuing notice to the State, the single bench of Justice Sachin Shankar Magadum listed the matter for further hearing on Thursday. Meanwhile, the Court has accepted the suggestion made by the counsel for National Medical Commission (NMC) to place on record the previous orders of the High Court on this matter for better understanding of the subject.
During the proceedings of the case, the counsel for the petitioners contended that although the validity of the said Act came to be upheld by the High Court, the HC had also declared that the rules would be applied prospectively and not retrospectively to students securing admission after 24.07.2015.
Medical Dialogues had earlier reported that the High Court had earlier upheld the constitutional validity of Karnataka Compulsory Service Training by Candidates Completed Medical Courses Act, 2012 and Rules of 2015, which made it mandatory for students who had completed medical courses to perform compulsory service before getting awards or degrees and diplomas.
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