LAWS(DLH)-2011-10-26

MOHINDER KUMAR Vs. MEDICAL COUNCIL OF INDIA

Decided On October 12, 2011
MOHINDER KUMAR Appellant
V/S
MEDICAL COUNCIL OF INDIA Respondents

JUDGEMENT

(1.) THE petition seeks mandamus to the respondent no.1 Medical Council of India (MCI) to treat the three years Senior Residency done by the petitioner at par with the teaching experience as an Assistant Professor and to allow the petitioner to be promoted as an Associate Professor w.e.f. 20th March, 2009 after two years of teaching experience as an Assistant Professor. THE petitioner also claims damages against the respondent no.1 MCI.

(2.) THE petitioner claims to have, done Senior Residency of three years in the Deptt. of Surgery in JIPMER, Pondicherry; to have thereafter joined as Assistant Professor in Gian Sagar Medical College and Hospital, Village Ram Nagar, District Patiala, Punjab on 24th February, 2007; to have thereafter joined as Assistant Professor in AII MSR, Bhatinda, Punjab on 5th November, 2007 and to have thereafter joined as Assistant Professor in Rama Medical College Hospital & Research Center, Kanpur (UP) on 23rd November, 2008. THE petitioner appearing in person informs that he is since w.e.f. 2nd February, 2010 working as Assistant Professor with SGT Medical College, Budhera, Gurgaon. His grievance is that though he was entitled to be promoted as an Associate Professor after two years experience as an Assistant Professor but has not been so promoted.

(3.) IN the circumstances, though strictly speaking in the absence of the College with which the petitioner may be employed, no direction for promotion of the petitioner as sought can be issued but it is deemed expedient to deal with the pleas raised by the petitioner.