SHAILESH KUMAR JHA Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 13.04.2010 of the learned Single Judge dismissing W.P.(C) No.2042/2001 preferred by the appellant. The writ petition was filed impugning the letter dated 20.03.2001 of the respondent Medical Council of India (MCI) rejecting the application dated 25.07.2000 of the appellant for issuance of Provisional Registration Certificate under Section 25(1) of the Indian Medical Council Act, 1956 (IMCA) for the reason that the appellant was 'initially admitted in unrecognized institution' and was thus 'not eligible for Provisional Registration Certificate under Section 25(1) of the IMCA'.

(2.) It was the case of the appellant in the writ petition:

(3.) The respondent MCI filed a counter affidavit dated 15.07.2001 in the writ petition stating: