YAMSANI SRINIVAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning the action of the Medical Council of India (MCI) to revoke the registration of the additional qualification granted to the petitioner. It is stated that the petitioner is a citizen of India and had completed his MBBS Degree Program from Ukraine.

(2.) The learned counsel appearing for the petitioner states that the petitioner is practicing as an MD in Scotland, United Kingdom. The petitioner claims to have completed the said course from the Membership of Royal College of Emergency Medicine, United Kingdom (MRCEM). He had applied for registration of the said qualification as an additional qualification under Section 26 of the Indian Medical Council Act, 1956 (hereafter "the Act"). Section 26 is set out below:-

(3.) Mci granted the said registration to the petitioner on 08.04.2016. The same has been revoked by MCI on the ground that the petitioner is not entitled to registration in the United Kingdom in the concerned speciality on the basis of the said additional qualification and therefore, the same cannot be recognised in terms of Section 13 of the Act.