PANKAJ KUMAR Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The Petitioner has averred that he completed his Schooling in India and had obtained admission in the State Medical Academy of Kirghizia in 1992. On learning of the decision of the General Body of the MCI taken on 17.9.1997 to the effect that the students who had been admitted in institutions not recognised by the MCI would not be eligible for registration in India, the Petitioner migrated to the State Medical University of Odessa, Ukraine duly recognised by the MCI. However, by this time he was already in the Vlth/Final Year of his Medical Course. In 1998 he completed the full course of General Medicine and was awarded the degree of General Medicine. The Petitioner thereafter applied for registration with the MCI but the registration was declined.

(2.) This decision was challenged in CWP No.5334/1998 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 State Medical University of Odessa(recognised by the MCI) within one month of the admission to the State Medical Academy of Kirghizia (not recognised by the MCI). It is on the basis of this incorrect statement that the MCI has declined to grant him registration.