AJIT KUMAR Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning a letter dated 09.04.2008 issued by the Medical Council of India (hereafter 'MCI') to the SHO Police Station, Sector-23, Dwarka, New Delhi requesting that an FIR be registered against the petitioner for furnishing a false diploma certificate. The petitioner also seeks an order directing the MCI to permit the petitioner to complete the period of shortfall of one year to complete the required six years of a medical course.

(2.) The petitioner claims to have obtained his intermediate of science degree in the year 1992 from the Bihar Intermediate Education Council, Patna. In this petition, the petitioner claims that, thereafter, he sought admission at Moscow State University of Medicine and Dentistry, which is recognized by the MCI. He studied at the said university during the period September, 1992 till September, 1997 (including one year of preparatory course). The petitioner states that after completion of his five years of the MBBS course from September, 1992 to 1997, he was admitted to TVER State Medical Academy and continued with his MD Course in the said University from the year 1997 to 1999.

(3.) The petitioner claims that he was awarded a diploma by the TVER State Medical Academy (being diploma No. 0006388 having registration No. 391) on 24.06.1999. He applied for registration on the basis of the aforesaid diploma and was granted the provisional registration by MCI on 05.08.1999. The petitioner states that he completed his internship at Darbhanga Medical College and Hospital at Laheriasarai and was issued a certificate to the aforesaid effect (being certificate No. 449 dated 07.02.2001) by the Principal of Darbhanga Medical College & Hospital.