NAMIT GUPTA Vs. DELHI MEDICAL COUNCIL

JUDGEMENT

(1.) The present writ petition has been filed as a Public Interest Litigation ('PIL') seeking quashing of the Public Notice dtd. 24/12/2023 ('the Notice'), issued by the Respondent No.1 - Delhi Medical Council ('DMC'), directing any person practicing modern scientific system of medicine (Allotpathy) in Delhi to be mandatorily registered with the DMC in terms of provisions of Delhi Medical Council Act, 1997 ('DMC Act').

(2.) Learned counsel for the Petitioner states that now that the Respondent No.1 has made it mandatory for the medical practitioners to be registered with it in order to practice the medicine in Delhi, the individuals who are already registered with some other State's Medical Council will have to either surrender the other said State's registration and get themselves registered with Respondent No.1 or they will have to get themselves registered with both State's Medical Council, which will lead to multiple State registration(s).

(3.) In reply, learned counsel for Respondent No.1 - DMC states that the said Notice has been issued to curb the menace of professional misconduct by medical practitioners practicing in Delhi. He states that this Court in a separate PIL being W.P.(C) 15655/2023 has been approached by the family of patients on account of the alleged professional misconduct of the medical practitioner(s). He states that in pursuance to the aforesaid, the Respondent No.1, in order to enable it to regulate the medical practitioners who are practicing medicine in Delhi, has issued the Notice which is in conformity with powers conferred upon it under Sec. 15 of the DMC Act and the prayers sought in the other PIL i.e., W.P.(C) 15655/2023.