RAJESH KUMAR Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) Rule. Learned Counsel for the respondent

(2.) The Matter is taken up for final disposal at this stage with the consent of learned Counsels forth parties.

(3.) The petitioners are medical students who completed MBBS course of 51/2 years from recognised institute inTaskent, USSR in 1998. The petitioners were granted provisional registration by the State Medical Council of Jammu and Kashmir and completed the internship period of 12 Months under the same.