ALKA GUPTA Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) This is a writ petition which is directed against the order dated 15.05.2012 passed in Appeal no.597/2010 by respondent no.1 i.e., the Medical Council of India (hereinafter referred to in short as MCI). The impugned order passed by MCI is an interlocutory order whereby, on an application filed by the petitioner challenging its jurisdiction, it took the view that it had the jurisdiction to hear the matter on merits.

(2.) The judgment in this matter was reserved at the notice stage itself. MCI which had advance notice of the writ petition being filed in this court; was hence represented by counsel. It was for this reason, there was no representation on behalf of respondent no.2. Background

(3.) The writ petition has thus been filed in the background of the following brief facts :-