SHAKKIR MOHAMMED KUNHI Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged Screening Test Regulations, 2002 contemplating compulsory screening test for practical training for the students studying in foreign universities and programme to undergo practical training in India.

(2.) THE petitioner pleaded that he is undergoing MBBS Degree Certificate Course at China Three Gorges University. The said institution is an approved institution by World Health Organisation (WHO ).

(3.) THE petitioner asserted that he left India after obtaining eligibility certificate as per Eligibility Certificate Regulation, 2002 framed by Medical council of India. The petitioner wants to undergo practical training in India and he seeks a provisional registration for practical training after completing 41/2 years of theory studies from the Medical Institution in China.