NISHKARSH SINGH PATEL Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) The Petitioner before this Court has filed this present Petition being aggrieved by a communication dtd. 7/2/2022 of the National Medical Commission (NMC) by which the Petitioner has been informed that he is not eligible for admission to MBBS Course keeping in view the Medical Council of India Regulations on Graduate Medical Education, 1997 (hereinafter to be referred as "Regulations, 1997"), as amended in 2017 namely Graduate Medical Regulation (amendment) 2017.

(2.) The facts of the case reveal that the Petitioner cleared 12th Standard examination from Central Board of Secondary Education (CBSE) with Physics, Chemistry and Mathematics as core subjects in May, 2010 and obtained a degree of Bachelors Engineering (Computer Science) in 2015.

(3.) He obtained Masters Degree in 2018 in Leadership and Management in Health and Social Care from Southampton, England, UK, and in 2021, he qualified Diploma in Pharmacy.