MEDICAL COUNCIL OF INDIA Vs. TARUN GOEL

JUDGEMENT

(1.) This batch of Letters Patent Appeals and writ petitions were heard together and common arguments were addressed. As such it will be but appropriate to dispose of the same by a common order.

(2.) L.P.A. No. 508/98 arises out of an order passed on 18.9.1998 by learned Single Judge allowing writ petition (C.W.No.3599/97) filed by the respondents holding the decision of the appellant dated 17.10.1999 and 23.10.1996, insofar as it require the respondents to undergo one year further internship/training in India, after successful completion of degree course as a condition precedent for enrolment in the State Register and for grant of permanent registration as illegal and contrary to the provisions of the Medical Council Act thereby directing the appellant to grant enrolment and registration to the respondents subject to their furnishing and, therefore, verification of the original degrees/certificates of having successfully completed the degree course, which included internship and practical training in the 6the year.

(3.) L.P.A. Nos. 305 and 306 of 1998 arise out of common judgment of learned Single Judge dated 22.4.1998 allowing the respondents writ petitions No.4591/98 and 4743/98 respectively and thereby holding that the respondents fulfill all the basic requirements of Section 13(3) of the Indian Medical Council Act, 1956 ( for short " the Act") and are accordingly entitled to registration with the Indian Medical Council. Consequently, the appellant was directed to grant registration to the respondents forthwith.