PRANAY KUMAR PODDER Vs THE STATE OF TRIPURA
Bench: DIPAK MISRA,A.M. KHANWILKAR
Case number: C.A. No.-004393-004393 / 2017
Diary number: 31465 / 2015
Advocates: K. V. MOHAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4393 OF 2017 (Arising out of S.L.P.(C) No.27388 of 2015)
Pranay Kumar Podder Appellant
Versus
State of Tripura and Others Respondents
W I T H
CIVIL APPEAL NO.4394 OF 2017 (Arising out of S.L.P.(C) No.30772 of 2015)
J U D G M E N T
Dipak Misra, J.
Leave granted.
2. The appellants, after crossing two scores and one,
nurtured the ambition, which is quite a usual feature to
human nature unless the innate nature is distracted by some
kind of aberration, to prosecute medical education and for the
said purpose they appeared in the examination and obtained
the requisite marks to be selected. At that stage, the old
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saying “the proposals conceived in mind are not always
concretized” or the beginning does not achieve the end or for
many a reason, as it appears, took the principal seat and the
two students were declared to be ineligible to take admission
to MBBS course at the stage of counselling held on 23rd June,
2015 on the score that they suffered partial colour blindness.
In such a situation, the appellants being determined and
affirmatively obstinate not to abandon their pursuit,
approached the High Court of Tripura at Agartala in W.P.(C)
Nos.244 and 252 of 2015 seeking relief that the declaration of
ineligibility by the concerned Committee was absolutely
indefensible and legally impermissive. The submission of the
appellants was built on the foundation that there were no
regulations framed by the Medical Council of India under the
Indian Medical Council Act, 1956, debarring the likes from
admission, for in the absence of a regulation, neither any
instruction nor resolution of the MCI could throttle the right
to appear.
3. The stand and stance put forth by the appellants was
resisted by the State placing reliance on the recommendations
of the expert Committee of the Medical Council of India. The
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said recommendations are as follows:-
“The expert committee deliberated at length about the importance of normal colour vision to pursue various subjects in the curriculum of MBBS course. All the experts unanimously thought that the presence of normal colour vision was indispensable to acquire the desired competency of a MBBS doctor. The presence of good colour vision is also essential to pursue post graduation in various disciplines of Medicine and Surgery. Moreover, as the normal colour vision is essential all the services mentioned under the category 'Technical' which included Indian Police Service, Indian Forest Service, Railway Engineering Service, Indian Railway Traffic Service, Posts on Marine establishment, Telegraph Engineering Services etc., it is imperative that the doctor who conducts the medical exam of these individuals should also have normal colour vision. The main recommendations of the Committee were as follows:-
The testing of colour vision must be conducted in respect of all the students for admission to MBBS course. The colour defective students should not be allowed to pursue the MBBS course as a normal colour vision is absolutely necessary for such a study.”
4. Apart from that, reliance was also placed on the
recommendations dated 12th October, 2004 of the General
Body Meeting. The said recommendations which are relevant
are extracted hereunder:-
“1. Admission of visually handicapped persons for MBBS:
It is mandatory that the students who are selected to join MBBS course should undergo an eye examination by a qualified Ophthalmologist and must be certified
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to have best corrected visual activity of 6/9 in each eye. In case of one-eyed person, the best corrected visual activity should be 6/6. The candidate should be able to identify the three primary colours.
2. The time of onset blindness and continuation of their curriculum from thereon:
Retention of normal vision is an absolute need for undergoing the training in medical curriculum unlike in other streams of education like Arts and Science. Medicine is a course where perfect vision is the absolute need. The Committee recommends that a candidate who becomes visually challenged after having been admitted to the course and completed to a reasonable extent his clinical training may still be considered fit for assessment and final examination. However, if the candidate develops visual challenge before acquiring reasonable amount of knowledge and skill in clinical and basic science he/she should be discharged from the course.”
5. The Division Bench of the High Court expressed the view
that the guidelines issued by the Medical Council of India
deserves to be given its due weightage by the Court and it
should not interfere solely on the ground that the Regulations
are silent with regard to the denial of admission to an
individual suffering from colour blindness. Being of this view,
it dismissed the writ petition.
6. When the matter was listed on the previous occasion,
having regard to the nature of the issue that deserves to be
delved into, we had appointed Mr. K.V. Viswanathan, learned
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senior counsel, as Amicus Curiae to assist the Court.
7. We have heard Mr. K.V. Mohan, learned counsel for the
appellants, Mr. Vikas Singh, learned senior counsel along
with Mr. Gaurav Sharma, learned counsel for the Medical
Council of India and Mr. Shivam Singh, learned counsel for
the State of Tripura. Mr. Viswanathan, the learned friend of
the Court, has assisted the Court from many an angle.
8. It is submitted by Mr. Mohan, learned counsel appearing
for the appellants that the High Court has fallen into error by
coming to hold that in the absence of prohibition in the
Regulations, the opinion of the Committee would be binding.
That apart, it is urged by him, final decision has not yet
been taken with regard to the eligibility of candidates who
suffer from Colour Vision Deficiency (CVD) by the General
Body for the purpose of prosecuting medical courses. Learned
counsel would submit that there is a distinction between
visually handicapped person and a person suffering from
colour blindness or CVD, but the Medical Council of India has
treated both of them at par, as a consequence of which the
likes of the appellants have been compelled to face extreme
discrimination. To bolster his submission, he has
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commended us to a decision of the Delhi High Court in
Dr. Kunal Kumar vs. Union of India and Others1 and a
judgment of the Rajasthan High Court in Parmesh Pachar
vs. Convener, Central2.
9. Mr. Vikas Singh, learned senior counsel appearing for
the Medical Council of India, controverting the submissions of
Mr. Mohan, contended that the Regulations by the Medical
Council of India may not be always specific and exhaustive
and, therefore, in the absence of any specific regulation, it can
issue instructions/guidelines or frame or indicate or provide
guidance for the purpose of eligibility criteria as regards the
candidates who can take admission in the medical courses,
for a statutory Council, in all circumstances, may not be in a
position to visualise all kinds of situations. It is his further
submission that the General Body has specified that the
candidates should be able to identify three primary colours
and the same would mean that a person who suffers from
colour blindness is within the excluded category. That apart,
submits Mr. Singh, the judgments rendered by the Delhi High
Court and the High Court of Rajasthan are prior to the date of
1 101 (2002) DLT 471 2 RLW 2003 (4) Raj 2284
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resolution passed by the General Body and, therefore, this
Court should not lay much emphasis on the judgments of the
said High Courts.
10. Mr. Shivam Singh, learned counsel appearing for the
State of Tripura, echoed the submissions of Mr. Vikas Singh,
learned senior counsel for the Medical Council of India.
11. Having noted the submissions of the learned counsel for
the contesting parties, the controversy could have become
simpler as the issue that emerges for consideration is whether
the Medical Council of India can debar the candidates
suffering from CVD to undertake medical courses on the basis
of a decision taken by the General Body, but Mr.
Viswanathan, learned senior counsel appearing as the friend
of the Court, submits that this Court should travel beyond the
narrow boundary of the binding effect of the decision or the
resolution of the General Body of the Medical Council of India
and perceive the controversy regard being had to the
international framework, research, practice and prevalence.
We are disposed to think that the submission advanced by
Mr. Viswanathan in this regard is absolutely justified and,
therefore, we are impelled to proceed to record the
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submissions advanced by him.
12. It is canvassed by Mr. Viswanathan that colour
blindness has to be understood as CVD and it happens when
someone cannot distinguish between certain colours, usually
between green and red and occasionally blue. Emphasizing
on the said aspect, he has borrowed certain literature and
commented that the identification of a bush that has holly
berries on it, the observation by a pilot of the patterns of
coloured lights at an airport and learning about a person's
health by their complexion are all tasks in which a person
with CVD may fail. Be it noted, the said concept finds place
in the Article written by J. Anthony B. Spalding.
13. Learned senior counsel, referring to various study
material available, has referred to Shinobu Ishihar, a
Professor at Tokyo Imperial University who, in the year 1916,
had developed a diagnostic method which is still the most
common test for colour vision deficiency; and that test is
called Ishihara test. We do not intend to elaborate on the
methods of the said test.
14. Highlighting on the causes and prevalence, an article
published under the heading “Colour Vision Deficiency” has
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been brought to our notice. We think it appropriate to
reproduce the same:-
“a. Color deficiency is usually a hereditary condition linked to the ‘X’ Chromosome.
b. Color vision deficiency can also be acquired—not only as a result of diseases or conditions of the retina, optic nerve, or more posterior visual pathways in the brain—but also as a result of exposure to toxins and certain drugs. Macular degeneration, optic neuritis, and strokes that affect certain areas of the occipital lobe, for example, can affect color perception. Head injuries, systemic diseases that damages nerves (e.g., multiple sclerosis), heavy metal poisoning, and certain medications (e.g., anti-malarials) also can affect color vision adversely.
c. Unlike congenital color vision defects, acquired defects often affect visual acuity, are asymmetric from eye to eye, and may change as the disease changes”3.
d. Congenital CVD has a prevalence in the general population of 8% for men and 0.4% for women4.
e. Men are much more likely to be colorblind than women because the genes responsible for the most common, inherited color blindness are on the X chromosome. Inherited color blindness can be present at birth, begin in childhood, or not appear until the adult years5.
f. CVD prevalence varies from country to country and even race to race. Vijayalakshmi et al, reported CVD in Hindu casts and religious groups of different parts of India. The prevalence reported was 2.1% in 7542 males and 0.2% in 3519 females [9]. In Western Nepal, in a study on 964 school children (10–19 years
3 Colour Vision Deficiency – Publication Review by : Stanley J. Swierzewski, III, M.D. 4 Color Vision Deficiency in the medical profession – J Anthony B Splading 5 Facts About Color Blindness – National Eye Institute of the National Institutes of
Health, USA
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age group), CVD was found in 18 boys with prevalence of 3.8%, but none of the girls was found affected [12]. In USA, prevalence of CVD in junior medical students was 12.8% [10]. A study among medical students of Medical colleges, Kolkata, W.B. revealed prevalence of 4.8% in males. The prevalence of red-green colour anomaly among males was 27.3% and in females, 34.8%. There was significantly higher prevalence of red green anomaly in females6.”
15. Learned senior counsel has reproduced certain passages
pertaining to diagnosis of colour blindness from the article
“Colour Blindness Causes, Risk Factors & Symptoms”. They
read as under:-
“3. Diagnosis of Color Blindness
a. Inherited color vision deficiency is usually diagnosed in early childhood using simple screening tests. The Hardy-Rand-Ritter (H-R-R_ and Ishihara Color Plates are used to evaluate the type and degree of color deficiency. In these tests, the person is asked to identify the colored shapes or numbers that lie within a jumble of dots and vary in color and intensity. The physician detects and categorizes the deficiency based on the person's responses.
b. The D-15 and the Fransworth-Munsell 100-hue disk-matching test evaluate the ability to identify gradations of color by placing discs in order7.
c. In a September 2015 Article in the Indian Journal of Opthalmology8, it is mentioned that Though many methods for color vision testing are available,
6 Prevalence of Colour vision Deficiency (CVD) In Medical Students in Kolkata, West Bengal Dipa Saha1, Kaushik Saha2 Volume 15, Issue 9 Ver. XII (September) 2016) PP 01-03 www.iosrjournals.org
7 Supra 3 8 Tests for Colour Vision Deficiency: Is it time to revise the standards – Nidhi
Pandey, A.K. Chandrakar, M.L. Garg : Pt. J.N.M. Medical College, Raipur
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there is no consensus on the ideal method, with different countries using different tests. In India, the Ishihara charts are the most widely used, with additional use of Edridge-Green lantern in civil services and Martin lantern in armed forces.[1,2] The Ishihara test is quick and easy and is an excellent screening tool to detect those with red-green CVD. However, it has a limited ability to classify CVD and determine its severity. Organizations that require the correct recognition of colored signals (principally transport groups such as the Civil Aviation Authority, Railways, Maritime, and Naval and Air force) depend on a standard lantern test which imitates actual signal systems simulating the workplace. Lanterns do not specifically screen for color defects. It is surprising that even now, the general design of lanterns has not changed very much since their creation in 1891. With the exception of the Farnsworth lantern used in the USA, there are scarce studies on the validation and reliability of lanterns. The panel tests, including the Farnsworth Panel D-15 and Farnsworth–Munsell 100-hue tests, are much more accurate in classifying color deficiency. Farnsworth Panel D-15 Test is considerably quicker and more convenient test for routine clinical use. Though not very sensitive, its speed and accuracy make it useful. The relative insensitivity can also be an asset in judging the practical significance of mild degrees of color deficiency. For example, individuals who fail the Ishihara plates but pass the D-15 panel will probably not have color discrimination problems under most circumstances and in most jobs.[3] Nagels anomaloscopes is considered the gold standard for color vision testing in clinical research, however, it is an expensive instrument requiring an experienced examiner's skills. Color vision is graded into higher and lower grade depending on the size of the aperture in the Edridge-Green lantern (1.3 mm vs. 13 mm),[1] with the technical services category of Indian civil services, which includes police services requiring higher grade of color vision. The United States police service no longer implements a color vision standard
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though monochromats are barred.[4] Those who fail initial color vision screening by pseudoisochromatic plates should be further evaluated by anamaloscope or D-15 test to include anomalous trichromats who are the most numerous among the CVD persons. In an ongoing study, 500 candidates who appeared in the divisional medical board were studied. Ishihara chart was used for initial screening of all candidates with further use of Edridge-Green lantern for candidates found to have CVD and selected for jobs requiring high grade of color vision. Sixty candidates (13%) were found to have CVD; 39 of those were selected for jobs requiring accurate color perception. None of the candidates found to have CVD on testing by Ishihara chart could pass the lantern test. Only 21 candidates found to have CVD were previously aware of their deficiency.
d. The Edridge Green-Lantern Test, 1891 is claimed to simulate railway signals and is used in testing engine drivers in Great Britain. It was used by the U.S. Navy for qualification of midshipmen and line officers prior to adoption of the Farnsworth Lantern Test in 19539.
e. The Fransworth Lantern Test is the final qualifying test for the U.S. Navy, the U.S. Coast Guard Academy, and the U.S. Merchant Marine Academy. It also may be used by the U.S. Army for qualification of pilots and by the U.S. FAA Aviation Medical Examiners. In addition, it is used by some U.S. railroad systems and other organizations.10”
16. It is worth noting that Mr. J. Anthony B. Splading, in his
article, has found that medical professionals and practitioners
suffering from CVD have difficulty in detecting11:-
9 Color Vision Tests – National Research Council (US) Committee on Vision - Procedures for Testing Color Vision; Report of Working Group 41. Washington (DC) : National Academies Press (US); 1981
10 Supra 9 11 The Truth About Color Vision in Healthcare – Dr. Terrace L. Waggoner Sr., O.D,
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• “Body color changes (pallor, cyanosis, jaundice) • Skin rashes and erythema - • Stage I pressure ulcers - • Blood or bile in urine, faces, sputum, vomit - • Malaena – Mouth and throat conditions - • Test strips for blood and urine - • Color coded charts, slides, and prints - • Color coded medications - • Color sensitive monitors”
17. Learned senior counsel would submit that the
Ophthalmologist Association of Australia has issued a
publication in 200912 which covers the following aspects:-
“i. No medical course excludes students with abnormal colour vision, with the possible exception of a medical college in Taiwan that is known to have had a policy in 1995 of excluding students if they failed the D-15 test.
ii. There have been colour vision requirements for medical courses in Japan but efforts to relax these began in the late 1980s and it seems they have been successful.
Iii. The prevalence of abnormal colour vision among medical practitioners is probably the same as it is in the general population. While medical practitioners with abnormal colour vision have reported that they sometimes made errors due to their colour vision deficiency, it is not known how often they occur and how serious they are.
iv. The errors that do occur need to be viewed in the context of the fact that medical error is not uncommon and has a variety of causes. The right
Terrace L. Waggoner Jr. 12 J Anthony B Spalding, Barry L. Cole, Fraz A Mir: Advice for medical students and
practitioners with colour vision deficiency: a website resource – Clin Exp Optom 2010; 93: 1: 39-41
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approach to error minimization is to recognise errors when they occur, identify their cause and find ways to avoid their recurrence. This approach should apply to errors that may arise because of abnormal colour vision.
v. Medical practitioners with abnormal colour vision can minimise errors by their choice of specialty, by placing reliance on sources of information that do not depend on colour and making sure they have good observation conditions, especially good lighting.
vi. It was suggested that all medical students who have abnormal colour vision should be aware of their deficiency before entering a medical course, that they should know its severity and have an appreciation of the kind of problems it may cause in their chosen career.”
18. Relying on the aforesaid literature, it is submitted by the
learned senior counsel that considering that an MBBS
student is also authorized to perform surgeries and the
complete diagnosis and prognosis of a disease or disorder may
sometimes depend upon colour detection, there is
requirement for restriction in the field of practice of an
individual with CVD in this country. He has mentioned
certain areas where difficulties may arise. The said areas,
according to him, are:-
“Pathology
Surgery and Surgical Branches (Ophthalmology, ENT, Gynae, Orthopaedics Etc.)
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Skin
General Medicine etc.”
19. According to the learned senior counsel, there are certain
areas where an individual with CVD can effectively practice
and they are:-
“Psychiatry
Social and Preventive Medicine
Anatomy
Physiology
Pharmacology etc.
Anaesthetics”
20. At this juncture, we may refer to the decision of the Delhi
High Court in Dr. Kunal Kumar (supra). The learned Single
Judge of the High Court of Delhi made the following
observations:-
“At the outset, I may notice that there is not hindrance or restriction on the petitioner, who is a duly qualified and registered medical petitioner to carry out his practice as a general physician. He is authorized to prescribe drugs and treat patients, without acquiring any further post graduate qualification. The petitioner has been found to be meritorious student. He is found to be eligible for a course in M.D. (Pathology), based on his ranking in the examination. Based on the report as received from L.L.R.M. College, regarding the colour blindness, he had been declined admission to M.D. (Pathology). There appears to be some justification for denying admission to the petitioner in Pathology. This is
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because in Pathology the concerned pathologist has to examine various colour slides under a microscope. The inability to distinguish colours could be a handicap in minute examination of various bacteria and examination of different slides. However, this should not prevent the petitioner from pursuing other courses or disciplines, where colour blindness may not be a handicap. ”
In the said case, the High Court issued a writ of
mandamus to grant admission to the petitioner therein in the
post-graduate course of Psychiatry.
21. The Division Bench of the High Court of Rajasthan, in
the case of Parmesh Pachar (supra), referred to certain
literature in the field and, eventually, opined thus:-
“Thus, it is clear that in British, American, Australian and Canadian medical schools, a student suffering from colour blindness is not barred from being admitted. In the opinion of Professor Roger Robinson, Retired Professor of Paediatrics at Guy's Hospital Medical School, London, as expressed in his letter dated 28.6.2002 (referred to above), denial of admission to a candidate by a medical school on the basis of red-green colour blindness is unacceptable and discriminatory. It is interesting to note that the Medical Council of India has recognised medical degrees of various foreign universities even though they are admitting students with colour vision deficiency or colour blindness. The Second Schedule to the Indian Medical Council Act, 1956, reveals that Bachelor of Medicine and Bachelor of Surgery from University of Bristol, University of Leeds, University of Liverpool, University of London, University of Oxford, University of Sheffield, University of Wales, University of
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Edinburgh, University of Glasgow, University of Dundee, University of New South Wales, University of Melbourne, Dalhousie University etc., are recognised. It is queer logic that while a colour blind student can seek admission in the aforesaid foreign universities, he cannot seek admission in the home University. In case he qualifies in Bachelor of Medicine or Bachelor of Surgery in spite of his colour vision deficiency, his qualification will be recognised in India just because he has the stamp of a foreign university. The deficiency which is considered to be a handicap for the purposes of grant of admission in a home university, no longer remains a debarring factor. This hypocritical policy has no logic and relevancy.
22. As advised, at present, we do not intend to either lean in
favour of the view of the Delhi High Court or generally accept
the perception of the view of the High Court of Rajasthan.
23. In the course of deliberation, it is submitted by Mr.
Viswanathan that complete ban on the admission of
individuals suffering from CVD to the MBBS course would
violate conferment of equal opportunities and fair treatment.
To buttress the said submission, he has drawn immense
inspiration from certain articles from the Convention on the
Rights of Persons with Disabilities and Optional Protocol to
which India is a signatory. Article 1 of the said Convention
deals with 'purpose'. It is as follows:-
“The purpose of the present Convention is to promote, protect and ensure the full and equal enjoyment of all
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human rights and fundamental freedoms by all persons with disabilities, and to promote respect for their inherent dignity.
Persons with disabilities include those who have long-term physical, mental, intellectual or sensory impairments which in interaction with various barriers may hinder their full and effective participation in society on an equal basis with others.”
24. Article 3 stipulates 'general principles'. We think it
appropriate to extract the same:-
“The principles of the present Convention shall be: a. Respect for inherent dignity, individual autonomy including the freedom to make one’s own choices, and independence of persons;
b. Non-discrimination;
c. Full and effective participation and inclusion in society;
d. Respect for difference and acceptance of persons with disabilities as part of human diversity and humanity;
e. Equality of opportunity;
f. Accessibility;
g. Equality between men and women;
h. Respect for the evolving capacities of children with disabilities and respect for the right of children with disabilities to preserve their identities.”
25. Article 4 provides for 'general obligations' and Article 9 of
the Convention lays the postulate of accessibility. Learned
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senior counsel would emphasize on the concept of
accessibility, especially, clause (g) of Article 9. That apart, he
has drawn our attention to Article 51(c) of the Constitution of
India which is as follows:-
“51. Promotion of international peace and security.- The State shall endeavour to -
(c) foster respect for international law and treaty obligations in the dealings of organised peoples with one another.”
26. On the basis of the aforesaid, it is urged by the learned
senior counsel that with the progress of science, expansion of
many vistas of knowledge, inclusive culture having regard to
inclusive society and respect for differently-abled persons, it is
obligatory on the part of the Medical Council of India to take a
progressive measure so that an individual suffering from CVD
may not feel like an alien to the concept of equality which is
the fon juris of our Constitution.
27. In Union of India vs. Devendra Kumar Pand and
Others13, a two-Judge Bench has, after referring to two
authorities in Union of India vs. Sanjay Kumar14 and
Kunal Singh vs. Union of India15, expressed doubt whether
13 (2009) 14 SCC 546 14 (2004) 6 SCC 708 15 (2003) 4 SCC 524
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a person lacking colour perception can claim to be a person
entitled to any benefit under the Act.
28. In this regard, a passage from Justice Sunanda
Bhandare Foundation vs. Union of India and Another16 is
apt quoting. It reads as under:-
“9. Be that as it may, the beneficial provisions of the 1995 Act cannot be allowed to remain only on paper for years and thereby defeating the very purpose of such law and legislative policy. The Union, States, Union Territories and all those upon whom obligation has been cast under the 1995 Act have to effectively implement it. As a matter of fact, the role of the governments in the matter such as this has to be proactive. In the matters of providing relief to those who are differently abled, the approach and attitude of the executive must be liberal and relief oriented and not obstructive or lethargic. A little concern for this class who are differently abled can do wonders in their life and help them stand on their own and not remain on mercy of others. A welfare State, that India is, must accord its best and special attention to a section of our society which comprises of differently abled citizens. This is true equality and effective conferment of equal opportunity.”
29. We are absolutely conscious that the said authorities
have been rendered in the context of the Persons with
Disabilities (Equal Opportunities, Protection of Rights and
Full Participation Act), 1995 (for short, 'the 1995 Act') and the
said Act has been repealed in 2016 and a new Act, i.e., the
Rights of Persons with Disabilities Act, 2016 (49 of 2016) has
16 (2014) 14 SCC 383
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come into force. The present case, needless to say, does not
deal with any kind of reservation as laid down in the said Act.
However, it is urged by Mr. Viswanathan, learned Amicus
Curiae, that once colour blindness is not considered as a
disability under the 1995 Act and also not a disability under
the 2016 Act, the nature and severity of colour blindness and
the disciplines they can practise has to be given a re-look.
30. Though we are not deciding the controversy at present,
for we are inclined to issue certain directions to have a
complete picture and projection, yet we are disposed to
observe that a human being is a magnificent creation of the
Creator and that magnificence should be exposed in a
humane, magnanimous and all-inclusive manner so that all
tend to feel that they have their deserved space. Total
exclusion for admission to medical courses without any
stipulation in which they really can practise and render
assistance would tantamount to regressive thinking. When
we conceive of global phenomenon and universal brotherhood,
efforts are to be made to be within the said parameters. The
march of science, apart from our constitutional warrant and
values, commands inclusion and not exclusion. That is the
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way a believer in human rights should think.
31. In view of the aforesaid submissions, we direct as
follows:-
(I) The Medical Council of India shall constitute a
Committee of experts that shall include the representatives of
the Medical Council of India, experts from genetics,
ophthalmology, psychiatry and medical education, who shall
be from outside the members of the Medical Council of India.
At this juncture, we must appreciably state that Mr. Vikas
Singh, learned senior counsel, has submitted that the Court
may say that the persons as experts who are to be taken from
outside, shall be from the All India Institute of Medical
Sciences (AIIMS), and the Post Graduate Institute of Medical
Education and Research, Chandigarh.
(II) The Medical Council of India may also invite Mr. K.V.
Viswanathan along with Mr. M. Shoeb Alam to assist them to
take a view. Be it noted, Mr. Vikas Singh has gladly accepted
the suggestion.
(III) The expert Committee shall review the situation and take
note of the prevalent conditions of the study and practice and
suggest changes for adoption in the medical course keeping in
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view the international practices.
(IV) The expert Committee shall also concentrate on
diagnostic test for progress and review of the disorder and
what are the available prosthetics aids to assist CVD medical
practitioners and what areas of practice could they undertake
without difficulty with these aids.
(V) The Committee shall meet within a period of three weeks
and submit a report to this Court within three months hence.
32. Let the matter be listed for further hearing on 11th July,
2017.
...........................J. [Dipak Misra]
...........................J. [A.M. Khanwilkar]
New Delhi March 23, 2017.