MEENAKSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Dr. Meenakshi, is aggrieved by the order dated 19.11.1996 (Annexure-E), by which the Medical Council of India declined to grant registration under section 25(1) of the Indian Medical Council Act, 1956, on the ground that she does not meet the eligibility criteria for admission to the M.B.B.S. course.

(2.) The other petitioner (Dr. Nitya Nand Ghosh) is aggrieved by the order dated 1st August, 1996 of the Medical Council of India, by which he was also denied registration on the ground that he also does not meet the eligibility criteria for admission into the MBBS Course as stipulated by the Council.

(3.) Since the issue involved in these petitions is identical, therefore, these petitions are disposed of by a common judgment. Admittedly, both the petitioners got admission in the recognised medical institution after successfully completing the pre-medical examination by those institutions in the then U.S.S.R. The further case of the petitioners is that they had medical education all through from a recognised institution. These petitioners pray that after obtaining the medical education throughout from a recognised institution and after successfully completing the course and obtaining degrees from those recognised institutions, they are now legitimately entitled to be enrolled by the Medical Council of India. The Medical Council cannot decline registration to the petitioners. This is the central issue involved in both these petitions.