LAWS(DLH)-2020-8-99

MACHAT BALAKRISHNAN MENON; DR. Vs. MEDICAL COUNCIL COMMITTEE

Decided On August 25, 2020
Machat Balakrishnan Menon; Dr. Appellant
V/S
Medical Council Committee Respondents

JUDGEMENT

(1.) This is an application seeking exemption from filing court fee and duly attested affidavits. Binding the deponent of the affidavit to the contents of the application, the exemption is granted. Insofar as the court fee is concerned, the same be deposited within one week. Application is disposed of. Registry to submit a report in case the court fees is not filed after a month.

(2.) This hearing has been held through video conferencing.

(3.) The Petitioner is a qualified doctor who finished his M.B.B.S. from Travancore Medical College, Kollam, which is affiliated to the Kerala University of Health Sciences. He has filed the present writ petition with a prayer to preserve his admission at the Maulana Azad Medical College (hereinafter "MAMC") for MD (Pathology).