TARUN GOEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) The petitioners are citizens of India, who had got admission to the M.D. Degree General Physician's Course in General Medicine in the Medical Institutions in the erstwhile USSR. The petitioners by this writ petition are assailing the decisions dated 17.10.96 & 23.10.96 of the Executive Committee of respondent No. 2, Medical Council of India (hereinafter referred to as 'MCI'), whereby only those students who had been admitted upto 1.1.1991, were permitted to do their intemship in India. Further, the decision of MCI to permit provisional Registration for intemship in India, only after completion of the full medical degree course of 6 years and permanent registration only after completion of a further training/internship in India after obtaining the degree is challenged. Direction is sought for a declaration that the earlier decision dated 26.7.1994, which permitted students to do the internship in India in the 6th year of their course for 9 months, upon provisional registration in India, and thereafter to complete the balance period of three months, after qualifying the degree course abroad is valid and in force.

(3.) For fora proper appreciation of the matter in controversy and the respective contentions of the parties, it would be necessary to briefly notice the facts as well as the decisions taken by the Medical Council of India from time to time.