Prachi Rane And Ors vs Board Of Governors In Suppression ...
2021 Latest Caselaw 2427 Bom

                                                                                       16.WPST.2517.2021.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally
Aarti    signed by

                                                    CIVIL APPELLATE JURISDICTION
         Aarti G. Palkar
G.       Date:
         2021.02.05
Palkar   17:40:06
         +0530

                                                WRIT PETITION (STAMP) NO.2517 OF 2021

                           Dr. Prachi Rane & Ors.                                ....Petitioners
                                 vs.
                           Board of Governors in Suppression
                           of Medical Council of India & Ors.                    ...Respondents

                           Mr. Ashutosh Kulkarni a/w. Mr. Sarthak Diwan, Mr. Sankalp Anantwar and
                           Mr. Anurag Mankar for the Petitioners.

                           Mr. Rui Rodriges a/w. Mr. A.R. Gole for Respondent No.5.

                                                                CORAM       : S. C. GUPTE AND
                                                                              SURENDRA P. TAVADE, JJ.

                                                                DATE        : 5 FEBRUARY 2021.

                           P.C.

1. This petition seeks writ of mandamus against the Respondents for inclusion of MD Immuno-Haemotology and Blood Transfusion and Transfusion Medicine courses as feeder courses for eligibility for DM in Clinical Hematology and to issue appropriate declaration, notifcation and prospectus in that behalf for NEET-SS examination 2021. In the alternative, it seeks a direction against the Respondents to decide the Petitioners' representation sent to Respondent No.2 vide e-mails dated 14.02.2020 and 09.08.2020 in a time bound manner and in any event, before publication of any prospectus for NEET-SS 2021 examination. By the very nature of things, the matter being an academic matter, we cannot sit over judgment of experts or issue any direction for inclusion of the courses as feeder courses. It would, however, be in the interest of justice to ask the Respondents to decide the Petitioners' representation in that behalf.

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                                                                 16.WPST.2517.2021.doc

2. Mr. Rodgriges, learned counsel appearing for Respondent No.5 has no objection to such course being followed.

3. Accordingly, we dispose of this petition by directing the Respondents to decide the Petitioners' representations sent to Respondent No.1 vide e- mails dated 14.02.2020 and 09.08.2020 within a period of four weeks from today. We have noted the Respondents' submission that the prospectus for NEET-SS 2021 examination shall not be issued any time within the next four weeks.

(SURENDRA P. TAVADE, J)                                         (S.C. GUPTE, J.)




Aarti Palkar                                                                      2/2