OJASVI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The above-captioned petitions have been filed by medical practitioners being aggrieved by the action of the Medical Council of India (MCI) in not recognizing the additional qualification acquired by the petitioners from the University of Buckingham, United Kingdom. In certain cases, MCI has revoked the registration of such additional qualification, which was granted earlier.

(2.) These petitions involve a common question and therefore, the same have been taken up together. The only question to be addressed is whether the qualification of MD (Clinical) in General Internal Medicine (hereafter 'the Qualification') acquired by the petitioners from the University of Buckingham (hereafter 'the University') is a recognized medical qualification entitling them to practice as specialists.

(3.) In order to provide factual context for addressing the controversy, the facts relevant in W.P.(C) 8170/2017 are noticed hereafter. The petitioner in the said petition is hereafter referred to as 'the petitioner'.