Allow Cookies!
By using our website, you agree to the use of cookies
The Supreme Court has set aside Kerala Professional Colleges (Regularization of Admission in Medical colleges) Ordinance 2017 which was introduced to the public by the Kerala Government to regularise the admissions to private medical colleges which were cancelled earlier by the Kerala High Court and the Supreme Court.
The ordinance was challenged in the Supreme Court by the Medical Council of India and the ordinance was struck down as ultra vires. The court held that the ordinance was an abuse of process to get over judgments of the High Court and Supreme Court and was an attempt to interfere with the powers and functions of judiciary. During March 2017, the Supreme Court also confirmed the cancellation of admission. The appeals by colleges were dismissed by bench comprising Justice ArunMishra and Justice Amitava Roy. The review petitions filed by students also got dismissed subsequently.
The Governor of Kerala, Justice P. Sathasivam, who is an ex-Chief Justice of India, had to sign the Ordinance which was intending to invalidate Supreme Court’s order and had led to an embarrassing situation. It was opined in the article that the Ordinance was a blatant misuse of executive power and an affront to judicial authority.
86540
103860
630
114
59824