RAHUL KUMAR SACHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner before this Court obtained a degree in Medicine from Daghestan State Medical Academy on 18.6.2009. The petitioner appeared in the Foreign Medical Graduate Examination, commonly known as Screening Test conducted by respondent No.2/National Board of Examinations in September, 2009 but could not clear the said examination. Thereafter the petitioner appeared in the Screening Tesh held in March, 2010, September, 2010, March, 2011, September, 2011 and then September, 2012. However, he could not clear any of the said examinations. The petitioner applied for appearing in the Screening Test conducted in March, 2012 but could not appear, being sick at that time.

(2.) VIDE communication dated 26.3.2013, respondent No.2 cancelled the admit card issued to the petitioner to appear in the Screening Test to be held on 31.3.2013. Thereafter the petitioner applied to appear in the Screening Test scheduled to be held on 29.9.2013. No admit card has been issued to the petitioner to appear in the said examination. Being aggrieved, the petitioner is before this Court seeking the following reliefs:

(3.) THE learned counsel for the petitioner submits that no show cause notice has, so far, been issued to the petitioner and the allegations against the petitioner are false. He also submits that it would not be fair and appropriate to refuse admit card to the petitioner at this stage when even a show cause notice has not been issued to him.