PRAGYA SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner challenges the impugned judgment dtd. 23/5/2017 in OA No. 4690/ 2014 and Order dtd. 10/8/2017 in RA No. 181/2017 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as "Tribunal"), whereby the aforesaid OA of the Petitioner was dismissed.

(2.) By way of an application bearing CM No. 42645/2017 under Order 1 Rule 10 of CPC, filed by the Petitioner, this Court vide Order dtd. 8/1/2018 permitted the erstwhile Medical Council of India now National Medical Commission, to assist the Court at the time of hearing of arguments. The Medical Council of India is hereinafter referred to as "MCI" for convenience.

(3.) The facts involved in the present case, capitulated in the impugned order, are as under:-