HEMICA RANI SINGH Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) The petitioner, who has passed her MD course from Davao Medical School Foundation Inc. (DMSFI), Davao City, Philippines, in 2019, seeks to practice medicine in India, for which she has to appear in the Foreign Medical Graduate Examination (FMGE) - also known as the 'Screening Test'. The petitioner applied to the National Medical Commission (NMC), purportedly under Regulation 4(2) [1] of the Screening Test Regulations, 2002, for being issued an Eligibility Certificate as would enable her to undertake the FMGE. Her application for issuance of an Eligibility Certificate stands rejected by the NMC by communication dtd. 27/11/2021 on the ground that the petitioner joined the DMSFI in Philippines before completing her schooling, which was not acceptable as per Regulations of the NMC. The petitioner assails the said communication.

(2.) The petitioner was born in Philippines on 20/3/1995. Her parents are Indians. She is an Indian citizen and the holder of an Indian passport.

(3.) The petitioner completed her secondary schooling (equivalent to Class X in India) from the Ateneo de Davao University, Matina, Davao City, Philippines in 2010-2011.