NATIONAL MEDICAL COMMISSION Vs. LOITONGBAM BIMOLCHANDRA SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been filed by the National Medical Commission against the judgment of the High Court of Manipur by which MCI/Board of Governors were directed to grant eligibility certificate to the respondent's son.

(3.) L.Binin Singh, son of respondent No.1, had passed his matriculation exam in the year 2012 and thereafter passed his Higher Secondary examination in 2014. L.Binin Singh had applied for an undergraduate medical course in Ukraine. After getting admission and joining the course, he filed an application on 24/9/2019 for issuance of eligibility certificate in which it was stated that he was "17 years, 3 months and 30 days" on 31st December of the admission year. The date of birth given in the application form filed for issuance of eligibility certificate was 1/11/1998. A show cause notice was issued by the Medical Council of India on 11/10/2019 directing the respondent's son to explain as to why his application should not be rejected on the ground that he had pursued admission to MBBS course before he attained the age of 17. An explanation was submitted by the respondent to the said show cause notice.