DR. ANIL GROVER Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.(C) No. 5915/2015 & CM Nos. 10707/2015(stay), 5155/2017(direction) The petitioner seeks quashing of orders dated 07.05.2015 and order dated 04.03.2015 communicated by order dated 07.05.2015 of by the Medical Council of India (hereinafter referred to as "MCI"), whereby the petitioner has been debarred from undertaking any post of administrative nature/teaching post of similar nature in any University and/or a Medical College for a period of five years.

(2.) The respondent No. 1 - MCI has passed the impugned order on the ground that the petitioner was employed at two Medical Colleges during the same period.

(3.) The petitioner is a Cardiologist, MD Medicine, DM Cardiology, FICS. The petitioner, on 01.02.2013, was appointed as Professor and Head of the Department of Cardiology at Mamata Medical College, Khammam, (Andhra Pradesh) (hereinafter referred to as "MMC").