MEDICAL COUNCIL OF INDIA Vs. NITYANAND GHOSH

JUDGEMENT

(1.) This review petition has been filed by the Medical Council of India, respondent in the writ petition, against the judgment of this Court dated 22.4.1998. The review petition has been filed on the ground that the following errors had crept into the judgment :

(2.) To properly comprehend all the three objections on which the review petition has been filed, i t is necessary to refer to relevant provisions of the Indian Medical Council Act, 1956. Section 13(3) of the said Act reads as under :

(3.) According to this sub-clause the medical qualifications granted by the medical institutions outside India have been included in Part II of the Third Schedule. According to this section the qualifications granted by such institutions fall in Part II of the Third Schedule shall also be recognised medical qualifications for the purposes of this Act, but no person possessing any such qualification shall be entitled to enrolment on any State Medical Register unless he is a citizen of India and has undergone such medical training as may be required by the rules or regulations in force in that country. The dear requirement of Section 13(3) is that all those foreign medical institutions which fall in the category of Part II of the Third Schedule, the qualifications granted by them shall be recognised by the Indian Medical Council.