Madras High Court
Dd Medical College And Dd Hospital vs Union Of India on 2 December, 2025
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02-12-2025
CORAM
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
WP Nos. 6531, 6532, 24109, 24110 & 28255 of 2011, W.P.Nos.27628, 27630,
28465, 28466, 28880 of 2012
W.P.No.6531 of 2011
DD Medical College and DD Hospital,
Rep. by Its Chairman Dr. T.D. Naidu,
No.61, D.D.Nagar Bus Stop
(Chennai-Tirupathi National Highway),
Kunnavalam Post, Tiruvallur District.
Petitioner(s)
Vs
1. Union Of India
Rep By Its Secretary,
Ministry of Health And Family Welfare,
New Delhi.
2.The Medical Council of India
Pocket 14, Sector 8,
Dwaraka Phase - 1, New Delhi.
3.The State of Tamilnadu,
Rep. by its Principal Secretary,
Health and Family Welfare Dept.,
Secretariat, Chennai – 9.
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration, to declare that the Notification MCI 18
(1)/2010-Med/49070 dated 21.12.2010 issued by the second respondent
amending the Post-Graduate Medical Education (Amendment) Regulations,
2010 (Part II) and published in Government of India, Gazette No. 341 dated
27.12.2010 as ab-initio null and void, ultra vires, unreasonable, unenforceable,
arbitrary, illegal, lack of legislative competence and jurisdiction, and violation
of various provisions of the Constitution of India.
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
For Petitioner: Mr.M.Antony Selvaraj
For Respondent: Mr.E.Sundaram
Government Advocate for R2
WP No. 6532 of 2011
DD Medical College and DD Hospital,
Rep. by Its Chairman Dr. T.D. Naidu,
No.61, D.D.Nagar Bus Stop,
(Chennai-Tirupathi National Highway),
Kunnavalam Post, Tiruvallur District.
Petitioner(s)
Vs
1. Union Of India
Rep. by its Secretary,
Ministry of Health And Family Welfare,
New Delhi.
2.The Medical Council of India,
Pocket 14, Sector 8,
Dwaraka Phase - 1, New Delhi.
3.The State of Tamilnadu,
Rep. by its Principal Secretary,
Health and Family Welfare Department,
Secretariat, Chennai - 9
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration, to declare that the Notification MCI 31
(1)/2010-Med/49068 dated 21.12.2010 issued by the second respondent
amending Graduate Medical Education 1997 by Graduate medical Education
(Amendment) 2010 (Part II) and published in Government of India Gazette No.
342 dated 27.12.2010 as ab-initio null and void, ultra vires, unreasonable,
unenforceable, arbitrary, illegal, lack of legislative competence and jurisdiction,
and violation of various provisions of the Constitution of India.
For Petitioner: Mr.M.Antony Selvaraj
For Respondents: Mr.V.P.Raman For R1
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
Mr.E.Sundaram
Government Advocate for R2
WP No. 24109 of 2011
Christian Medical College,
Vellore Association, IDA Scudder
Road, Vellore-632004,
Represented By Secretary.
Petitioner(s)
Vs
1. Union of India,
Represented By The Secretary,
Ministry of Health and Family Welfare,
Nirman Bhavan, New Delhi-110 001.
2.Medical Council Of India,
Pocket-14, Sector 8, Dwarka Phase-I,
New Delhi-110 077.
3.The State of Tamil Nadu,
Represented by its Secretary (Health), Fort
St. George, Chennai.
4.Tamil Nadu Dr.MGR Medical University,
40-A, Anna Salai, Chennai-32,
Represented by its Registrar.
Respondent(s)
PRAYER:Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration, to declare the Notification bearing
Nos.MCI.18(1)/2010-Med. /49070 dated 21.12.2010 and published on
27.12.2010 amending the Postgraduate Medical Education Regulation 2000
issued by the 2nd Respondent as being void, ultra vires, unreasonable, arbitrary,
illegal and violative of the Constitution of India.
For Petitioner: Mr.Krishna Srinivasan, Sr.Counsel
for Mr.S.Ramasubramaniam
For Respondents: Mr.V.P.Raman for R1
Mrs.M.S Seshadri For R2
Mr.E.Sundaram, GA for R3
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
M/s.Narmadha Sampath For R4
WP No. 24110 of 2011
Christian Medical College
Vellore Association, Ida Scudder Road,
Vellore-632004, Represented By
Secretary.
Petitioner(s)
Vs
1. Union Of India,
Represented By The Secretary,
Ministry of Health and Family Welfare,
Nirman Bhavan, New Delhi-110 001.
2.Medical Council of India,
Pocket-14, Sector 8, Dwarka Phase-I,
New Delhi-110 077.
3.The State of Tamil Nadu,
Represented by its Secretary (Health),
Fort St. George, Chennai.
4.Tamil Nadu Dr.MGR Medical University,
40-A, Anna Salai, Chennai-32,
Represented by its Registrar.
Respondent(s)
PRAYER:Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration, to declare the Notification Nos.
MCI.31(1)/2010, Med/49068 notifying Regulations on Graduate Medical
Education (Amendment) 2010 (Part II) dated 21.12.2010 published in the
Gazette of India on 27.12.2010 issued by the 2nd Respondent as being void,
ultra vires, unreasonable, arbitrary, illegal and violative of the Constitution of
India
For Petitioner: Mr.Krishna Srinivasan, Sr.Counsel
for Mr.S.Ramasubramaniam
For Respondents: Mr.V.P.Raman for R1
Mrs.M.S Seshadri For R2
Mr.E.Sundaram, GA for R3
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
M/s.Narmadha Sampath For R4
WP No. 27628 of 2012
Sri Ramachandra University
(Declared U/s 3 of The UGC Act, 1956)
Rep. by Its Registrar,
No.1, Sri Ramachandra Nagar,
Porur, Chennai -116.
Petitioner(s)
Vs
1. Union of India,
Rep by its Secretary
(Medical Education)
Ministry of Health and Family Welfare,
Nirman Bhavan, New Delhi – 110 011.
2.Medical Council of India
Rep. by its Secretary, Pocket - 14, Sector 8,
Dwarka Phase 1,
New Delhi - 110 077.
3.Central Board For Secondary Education,
Rep. by its Chairman,
Shiksha Kendra,
2 Community Centre,
Preet Vihar, Delhi 110 301
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration, to declare the Regulation on Graduate Medical
Education (Amendment), 2010 (part II) comprised in the Medical Council of
India Notification No. MCI- 31 (1)/2010-Med./49068 dt 21.12.2010 and the
Regulations on Graduate Medical Education (Amendment), 2010 (part I)
comprised in the Medical Council of India Notification No. MCI-31(1)/2010-
Med/ 62051 dated 15.2.2012 as unconstitutional and illegal
For Petitioner: Mr. Vishwak Sunil
for Mr.A.Jenasenan
For Respondents: Mr.D.Vijayakumar, ACGSC for R1
Ms.S.Seethalakshmi, SPCCG for R2
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
WP No. 27630 of 2012
Sri Ramachandra University,
(Declared U/s 3 of the UGC Act, 1956)
Rep. by its Registrar,
No.1, Sri Ramachandra Nagar,
Porur, Chennai – 600 116.
Petitioner(s)
Vs
1. Union of India,
Rep. by its Secretary
(Medical Education)
Ministry of Health and Family Welfare,
Nirman Bhavan,
New Delhi – 110011.
2.Medical Council of India
Rep. by its Secretary,
Pocket 14, Sector 8,
Dwarka Phase 1, New Delhi 110 077
3.National Board of Examinations,
Rep. by its Director,
Medical Enclave, Ansari Nagar,
Ring Road, New Delhi - 110 029.
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration, to declare the Postgraduate Medical Education
(Amendment), 2010 (part II) comprised in the Medical Council of India
Notification No. MCI- 18 (1)/2010-Med./49070 dated 21.12.2010 and the
Regulations on the Postgraduate Medical Education (Amendment), 2010 (part I)
comprised in the Medical Council of India Notification No. MCI-18(1)/2010-
Med/ 62052 dated 15.2.2012 as unconstitutional and illegal.
For Petitioner: Mr. Vishwak Sunil
for Mr.A.Jenasenan
For Respondents: Mr.E.Sundaram, GA for R1
Mr.D.Vijayakumar, ACGSC for R2
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
WP No. 28255 of 2011
Union of India
Rep. through Chief Secretary,
Govt. of Puducherry,
Chief Secretariat,
Goubert Avenue, Puducherry.
Petitioner(s)
Vs
1. Union Of India
Rep. by its Secretary,
Ministry of Health and Family Welfare
Department, New Delhi.
2.The Medical Council of India,
Pocket 14, Sector 8, Dwaraka Phase 1,
New Delhi.
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration,to declare that the impugned notification dated
21.12.2010 of the Medical Council of India notifying Regulations on Graduate
medical Education (Amendment) 2010 (Part II) amending the Regulation on
Graduate Medical Education 1997 and published in the Gazette of India No.
342 dated 27.12.2010 issued by second respondent as ab-inito, null and void,
ultravires, unreasonable, arbitrary, illegal, lack of legislative competence and
jurisdiction and violation of various provisions of the Constitution of India.
For Petitioner: Dr.B.Ramaswamy
Additional Government Pleader
For Respondent: Mr.G.Venkatesan
Central Government Counsel for R1
WP No. 28465 of 2012
SRM Medical College Hospital
and Research Centre SRM University,
(deemed University U/s 3 Of UGC Act),
Rep. by its Registrar,
SRM Nagar, Potheri, Kattankulathur,
Kancheepuram.
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
Petitioner(s)
Vs
1. Government of India,
(Health and Family Welfare Dept.),
Rep. by its Secretary,
Nirman Bhavan, New Delhi 110011.
2.Medical Council Of India,
Rep. by its Secretary, Pocket 14,
Sector 8, Dwarka Phase I,
New Delhi 110 077.
3.Central Board Of Secondary
Education, Shiksha Kendra,
2, Community Centre, Preet Vihar,
Delhi 110 301.
4.National Board of Examinations
Medical Enclave, Ansari Nagar,
Mahatma Gandhi Marg (ring Road),
New Delhi 110029.
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Certiorari, to call for the records of the second respondent
more so in particular, Notification of the second respondent in MCI-31(1)/2010-
49068, dated 21.12.2010, Gazetted in Notification No.342. Dated 27.12.2010,
and subsequent notification No.MC1-31(1)/2010/MED/62051 dated
15.02.2012. amending and notifying the Graduate Medical Education
(Amendment), 2010 (PartII) and 2012 (Part I) and quash the same.
For Petitioner: Ms.B.Saraswati
M.Arulmangai
For Respondents: Mr.N.Rajan for R1 to R3
Mr.V.P.Raman for R2
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
WP No. 28466 of 2012
SRM Medical College Hospital
and Research Centre SRM University,
(deemed University U/s 3 of UGC Act),
Rep. by Its Registrar,
SRM Nagar, Potheri,
Kattankulathur, Kancheepuram.
Petitioner(s)
Vs
1. Government of India, (Health
and Family Welfare Dept.),
Rep. by its Secretary,
Nirman Bhavan, New Delhi 110011.
2.Medical Council Of India,
Rep. by its Secretary,
Pocket 14, Sector 8,
Dwarka Phase I, New Delhi 110 077.
3.Central Board of Secondary
Education, Shiksha Kendra, 2,
Community Centre, Preet Vihar,
Delhi 110 301.
4.National Board of Examinations
Medical Enclave, Ansari Nagar,
Mahatma Gandhi Marg (ring Road),
New Delhi 110029.
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Certiorari, to call for the records of the second respondent
more so in particular, Notification of the second Respondent in
MCI-18(1)/2010Med/49070, dated 21.12.2010, Gazetted in Notification
No.341. dated 27.12.2010, and subsequent notification
No.MC1-18(1)/2010/MED/62052 dated 15.02.2012 issued under section 33 of
the Medical Council of India Act, amending and notifying the Post Graduate
Medical Education (Amendment), 2010 (PartII) and 2012 (Part I) and quash the
same.
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
For Petitioner: Mr.B.Saraswati
For Respondents: M/s.N.Rajan,SCGSC For R1 and R3
WP No. 28880 of 2012
Madha Medical College and Hospital,
Thandalam, Kovur,
Rep. By Its Secretary,
Sriperumbudur Taluk, Kanchipuram
District, Chennai-122.
Petitioner(s)
Vs
1. Union Of India,
Rep. by its Secretary
(Medical Education) Ministry Of Health
and Family Welfare,
Nirman Bhavan, New Delhi.
2.Medical Council of India
Rep. by its Secretary,
Pocket 14, Sector-8,
Dwarka Phase 1, New Delhi
3.Central Board For Secondary Education,
Rep. By Its Chairman, Shiksha Kendra, 2,
Community Centre, Preet Vihar, Delhi
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Declaration, to declare the regulation on Graduate Medical
Education (Amendment), 2010 (Part II) comprised in the Medical Council of
India Notification NO.MCI-31(1/2010-Med/49068 dated 21.12.2010 and the
regulations on graduiate Medical Education (Amendment) 2012 (Part I)
comprised in the Medical Council of India Notification No. MCI 31(1)/2010-
Med/62051 dated 15.2.2012 as unconstitutional and illegal.
For Petitioner: Mr. Vishwak Sunil
for Mr.A.Jenasenan
For Respondents: Mr.E.Sundaram, GA for R1
Mr.D.Vijayakumar, ACGSC for R2
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WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch
COMMON ORDER
Mr. Krishna Srinivas, the learned Senior Counsel appearing for the petitioner in W.P.Nos.24109 & 24110 of 2011 and Mr. Vishwak Sunil, the learned counsel for the petitioner in W.P.Nos.27628, 27630 & 28880 of 2012 would submit that in all these matters, transfer petitions were filed by the Medical Council of India. All these cases were transferred to the Hon’ble Supreme Court of India. The Hon’ble Supreme Court, by its judgment in Christian Medical College, Vellore Association vs. Union of India and others reported in AIR 2020 SC Page 4721, disposed of all the matters, including the transfer cases and the main cases and upheld the regulations. Hence, nothing further survives for consideration before this Court.
2. It is seen that the writ petitions stand disposed of by the Hon’ble Supreme Court. Recording this fact and noting that these cases are wrongly shown as pending before this Court, the Registry is directed to treat all these writ petitions as closed, since they have already been disposed of by the Hon’ble Supreme Court of India.
3. Accordingly, these writ petitions stand closed. No costs.
02-12-2025 nsl Neutral Citation:Yes/No 11 of 13 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/12/2025 02:21:45 pm ) WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch To
1.The Secretary, Ministry of Health and Family Welfare, Nirman Bhavan, New Delhi – 110 001.
2.The Medical Council Of India Pocket 14, Sector 8, Dwaraka Phase - 1, New Delhi- 110 077.
3.The Principal Secretary, Health and Family Welfare Department, Secretariat, Chennai – 600 009.
4.The Registrar, Tamil Nadu Dr.MGR Medical University, 40-A, Anna Salai, Chennai-32.
5. The Secretray, (Medical Education), Ministry of Health and Family Welfare, Nirman Bhavan, New Delhi – 110011.
6. The Chairman, Central Board For Secondary Education, Shiksha Kendra, 2 Community Centre, Preet Vihar, Delhi 110 301
7. The Director, National Board of Examinations, Medical Enclave, Ansari Nagar, Ring Road, New Delhi - 110 029.
8. The Chief Secretray, Government of Puducherry, Chief Secretariat, Goubert Avenue, Puducherry.
9. National Board of Examination, Medical Enclave, Ansari Nagar, Mahatma Gandhi Marg (Ring Road), New Delhi – 110029.
12 of 13 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/12/2025 02:21:45 pm ) WP No. 6531 & 6532 of 2011, 24109, 24110 of 2011 etc., & batch D.BHARATHA CHAKRAVARTHY J.
nsl WP Nos. 6531, 6532, 24109, 24110 & 28255 of 2011 and W.P.Nos.27628, 27630, 28465, 28466, 28880 of 2012 02-12-2025 13 of 13 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/12/2025 02:21:45 pm )