N.RAMACHANDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner before this Court, after completing his MBBS from Bangalore University, did Post Graduation (Residency Training) in the field of General Preventive Medicine at Meharry Medical College, Nashaville, Tennessee, USA. According to the petitioner, when he returned to India in February, 2004, he came to know that the Post Graduate Training Completion Certificate and the Masters Degree in Public Health, which he obtained from abroad, were not recognized in India. The petitioner, therefore, applied to Medical Council of India through the college, where he was working as a faculty member, seeking recognition of the training and qualification, which he had obtained in USA. Vide communication dated 10.09.2004, Medical Council of India informed the petitioner that Meharry Medical College Nashville, Tenessee, USA was not recognized by it for the purpose of IMC Act, 1956.

(2.) BEING aggrieved from MCI, not recognizing his degree and training obtained in USA, the petitioner filed a writ petition before Karnataka High Court. The writ petition was dismissed by the said High Court on 05.06.2008, noticing that the college in which the petitioner had studied in USA was not recognized by the Medical Council of India. Subsequently, vide notification dated 07.03.2009, issued by Ministry of Health and Family Welfare, Government of India recognized all post graduate medical qualifications awarded in USA, for enrolment as medical practitioners in the concerned specialties in that country. Consequently, the Medical Council of India vide its communication dated 25.08.2010, informed the petitioner that his MBBS qualification and degree in Master of Science in Public health granted by Meharry Medical College, Nashaville was a recognized post graduate medical qualification and he was eligible for enrolment as a medical practitioner in Public Health in India.

(3.) THE aforesaid writ petition came to be dismissed vide order dated 27.08.2011, which inter alia, reads as under: