BIRINDER SINGH THIND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this writ petition has inter alia prayed for issuance of a writ of or in the nature of mandamus commanding upon the respondents to register his qualification as Ph.D. in Medicines (Cardiology) in terms of Section 26(1)(d) of Medical Council of India Act, 1956 (hereinafter referred to as 'the said Act').

(2.) The petitioner, upon his completion of his 10+2 examination in the Central Board of Secondary Education on or about 30th May 1989, was selected for medical studies in USSR. He completed his MD, Physician Degree at the Tver State Medical Academy in the erstwhile Russia and obtained MD, Physician Degree on or about 28h June 1996. The said degree indisputably is equivalent to MBBS degree in India. He was registered in terms of the provisions of the said Act with the Medical Council of India as Physician. He completed his three years' medical course in Medicines from the said Academy from 1st September 1996 to 1st September 1999 whereafter he undertook the studies in Ph.D. Medicine (Cardiology) from the said Academy.

(3.) On his completion of the said Post-graduate Medical Course, the petitioner was given the following Rotatory Certificate: