DEVINDER GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed as a Public Interest Litigation praying for a writ of quo warranto for quashing the appointment of respondent No.3 as the Secretary of the Medical Council of India.

(2.) In our opinion, the petitioner does not have any locus standi to file this writ petition.

(3.) In para 2 of the writ petition he has stated that :- "That the Petitioner is a practicing General Surgeon who is also holding a degree of PhD in Law. His name has been entered into Limca Book of records for this unique achievement. He is a social activist and has written his thesis on the subject of female foeticide and inadequacies and fallacies in the laws controlling the medical field. Petitioner is called as a guest to deliver lectures on Medico-legal aspects in the field of Medicine practice. Petitioner is concerned with the major fallacies in the constitution, working of the respondent No.2 and the rules and regulations which are responsible for the falling standards of the medical education and practice. He is actively involved in uplifting the falling standards of the Medical practice and remove the corrupt practices which have crept in the Medical field so that the nobleness which is associated with the medical profession is not tarnished and reestablished. The petitioner is filing the present petition under the public interest, therefore, it is prayed and submitted that the present matter may kindly be entertained as Public Interest Litigation."