RANGNATHAN PRASAD MANDADAPU Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioner has preferred the present writ petition under Article 226 of the Constitution of India, to seek a direction against respondent no.1, i.e. Medical Council of India (MCI) to grant permanent registration to the petitioner. The petitioner also seeks a direction to respondent no.2, i.e. National Board of Examinations (NBE) to recognize the petitioner's candidature in the CET, NBE December 2011 Examination. The petitioner also seeks a direction to respondent no.2 to communicate the result of the petitioner for the CET NBE examination held in December 2010.

(2.) The petitioner had earlier preferred a writ petition being W.P.(C.) No.5548/2006, which was allowed by the Court. A direction was issued to the respondent, MCI to provisionally enroll the petitioner with it, and to permit him to complete the compulsory rotatory internship in India. The relevant facts of the case, and the respective submissions of the parties, have been set out in the judgment dated 13.01.2009 passed in the aforesaid writ petition. I consider it appropriate to set out the relevant paragraphs of the said judgment:

(3.) Consequent upon the aforesaid decision, the petitioner has completed his rotatory internship. The petitioner thereafter appeared in the CET NBE conducted by respondent no.2 in December 2010. However, the petitioner's result has not been declared by respondent no.2, as the petitioner has not been granted permanent registration by respondent no.1.