NAMIT BHARGAVA Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioner states that after completing his schooling in India he had obtained admission in the Altai State Medical Institute, Russia to pursue the M.D. (Physician) course. After two years of study therein he migrated to the Tver State Medical Academy in Russia which is duly recognised by the MCI. In 1998 he was awarded the qualification of Doctor of Medicine/M.D. (Physician). On 14.9.1998 he applied for registration with the MCI, but this was rejected for the reason that he had been initially admitted in an institution not recognised by the MCI.

(2.) This decision was challenged in CWP No. 5343/1998 which stood decided by the judgment of the Hon'ble Supreme Court in Civil Appeal No. 2779 /2000. The operative part of the judgment reads as follows:

(3.) The stumbling block so far as the petitioner is concerned is that he had made a statement that he had shifted to the Tver State Medical (recognised by the MCI) with in one month of the admission to the Altai State Medical Institute (not recognised by the MCI).It is on the basis of this incorrect statement that the MCI has declined to grant him registration.